BITTU Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A.Nos.4540/2020 and 8149/2020, applications for urgent hearing and I.A. No.4541/2020, an application for exemption from filing certified copy of orders passed by this Court, are taken up, considered and allowed for the reasons mentioned therein.

(3.) This is the 5th bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.