JAGDISH AGARWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No.6406 of 2020 an application under Section 301 (2) of Cr.P.C for assisting PL in the matter.

(2.) For the reasons mentioned therein, the application is allowed and Shri Mayank Pathak Advocate is permitted to assist PL in the matter.

(3.) This is second bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.