DILIP VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) Notice of this application was served on the State counsel. Case diary as per the direction of this Court has been produced and it has been perused.

(3.) The applicant is facing trial for the offence punishable under Section 188 of the IPC registered with Police Station Birlagram, Nagda, Distt. Ujjain in Crime No. 105/2020.