RAMKRISHNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.6944/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) I.A. No.6943/2020, an application for exemption from filing certified copy of order dated 16/06/2020, is taken up, considered and allowed for the reasons mentioned therein. The applicant has filed this first application u/S.439, Cr.P.C. for grant of bail.