LAWS(MPH)-2020-7-273

MOHAR SINGH Vs. STATE OF MP

Decided On July 06, 2020
MOHAR SINGH Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing

(2.) Case diary is available.

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