LAWS(MPH)-2020-6-169

RAHUL HINDOLIYA Vs. STATE OF MP

Decided On June 04, 2020
Rahul Hindoliya Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing.

(2.) Case diary is available.

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