ABHILASH RAWAT Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is not available. Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned order.

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