BUDHNI KOL Vs. STATE OF M. P.

JUDGEMENT

(1.) The proceeding was convened through video conferencing.

(2.) Heard with the aid of case diary.

(3.) This is a First application of the applicant Smt. Budhni Kol filed under section 439 Cr.P.C. for grant of bail in connection with Crime No.428/2009 registered at Police Station Garh, DistrictRewa for the offence punishable under Sections 420, 467, 468 & 471 of IPC and Section 13(1)a, 13(2) of Prevention of Corruption Act.