AKHILESH RAJPUT Vs. STATE OF M.P.

JUDGEMENT

(1.) State.

(2.) Learned Panel Lawyer for the State submits that case-diary is not available and he has also not received any information regarding filing of challan.

(3.) This is the second bail application filed on behalf of the applicant-Sheikh Waheed. First application has been rejected by the Court granting liberty to the applicant to renew the application after filing of challan.