LAWS(MPH)-2020-6-1081

PRASHANT SINGH KUSHWAH Vs. STATE OF MP

Decided On June 23, 2020
Prashant Singh Kushwah Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

(3.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.