LAWS(MPH)-2020-8-265

DABLU @ MUKESH PARMAR Vs. STATE OF M.P.

Decided On August 10, 2020
Dablu @ Mukesh Parmar Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Case dairy is available.

(3.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.