LAWS(MPH)-2020-6-1018

NARESH KEWAT Vs. STATE OF M.P

Decided On June 24, 2020
Naresh Kewat Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. Nos. 4675/2020, 5004/2020, 6224/2020, are taken up, considered and allowed for the reasons mentioned therein.

(3.) This is first application under Section 439 of CrPC for grant of bail.