LAWS(MPH)-2020-11-39

ANKIT JADIYA Vs. STATE OF MADHYA PRADESH

Decided On November 10, 2020
Ankit Jadiya Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

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

(3.) This is first bail application filed by the applicant under Section 439 of Cr.P.C.