LAWS(MPH)-2020-10-81

RAJEEV SHARMA Vs. STATE OF MADHYA PRADESH

Decided On October 07, 2020
RAJEEV SHARMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

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