LAWS(MPH)-2020-8-156

DHARMENDRA Vs. STATE OF M.P .

Decided On August 13, 2020
DHARMENDRA Appellant
V/S
State Of M.P . Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. No.11382/2020, an application for urgent hearing, is taken up, considerd and allowed for the reasons mentioned therein.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.