MAHENDRA Vs. STATE OF M.P

JUDGEMENT

(1.) I.A.No.6212/2020, an application for urgent hearing and I.A. No.6213/2020, an application for exemption from filing affidavit and Bar Stamp, are taken up, considered and allowed for the reasons mentioned therein.

(2.) I.A.No.6212/2020 and I.A. No.6213/2020 stand disposed of.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.