BHANU YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No. 4507/2020, an application for permission to file this bail application without certified copy of the trial Court order and Bar Stamp as well as for urgent hearing and I.A. No. 4508/2020, an application for submitting declaration, are taken up, considered and allowed for the reasons mentioned therein.

(3.) Also, heard on I.A. No. 5703/2020, an application for grant of interim bail.