RAJESH MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available. Accordingly, the application is being decided on the basis of the averments made in the application, as well as facts mentioned in the impugned order.

(2.) Heard finally, through video conferencing.

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