BRAJENDRA Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing

(2.) Case diary is available.

(3.) This second application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed by order dated 20.05.2020 passed in M.Cr.C. No. 13405/2020 with liberty to file a fresh application after the lockdown is completely lifted.