VIPIN TOPPO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.5469/2020 application for taking documents on record.

(2.) The application is allowed. Documents are permitted to be taken on record.

(3.) Heard on I.A.No.265/2020, which is an application for modification of the order dated 15.11.2019 and extension of period of bail filed by the applicant and Document No.1906/2020 objecting the aforesaid application and for rejecting the ad-interim bail granted to the applicant vide order dated 15.11.2019.