YOGESH KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Tiwari submits that case diary is not available.

(2.) On earlier occasion, time was granted to the State for production of case diary, but still it is not made available.

(3.) Shri Datt submits that even otherwise the impugned order is descriptive and contains all required facts, therefore, the application for bail can be considered. He further submits that other co-accused have already been granted by the Court as the challan has been filed.