LAWS(MPH)-2020-9-100

MOHAMMAD IQBAL Vs. STATE OF MP

Decided On September 16, 2020
MOHAMMAD IQBAL Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is an application made by the applicants (accused) under Section 439 Cr.P.C. for grant of bail during trial.

(3.) Notice of this application was served on the State counsel. Case diary as per the direction of this Court has been produced and it has been perused.