LAWS(MPH)-2020-6-814

ABHILAKH SINGH Vs. STATE OF MP

Decided On June 04, 2020
ABHILAKH SINGH 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.