DEEPAK SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, through video conferencing.

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

(3.) The applicant is in jail from 28-2-2020 in Crime No. 97/2019 registered at Police Station Kampoo Distt. Gwalior for offence under Sections 195-A, 506/34 and 201 of I.P.C. Case diary is available.