LAWS(MPH)-2020-6-1019

AJAY AND OTHERS Vs. STATE OF MADHYA PRADESH

Decided On June 25, 2020
Ajay And Others Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) Case diary is not available.

(3.) This is second bail application u/S.439 Cr.P.C . filed by the applicants for grant of bail. First bail application was dismissed as withdrawn vide order dated 28.02.2020 passed in M.Cr.C No. 8941/2020.