PARVIN AFSAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of grant of bail through video conferencing.

(2.) This is an application filed by the applicant under Section 438 Cr.P.C. for grant of anticipatory bail.

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