LAWS(MPH)-2020-6-484

MANOJSINGH RAJPUT Vs. STATE OF MP

Decided On June 08, 2020
Manojsingh Rajput Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally through Video Conferencing

(2.) Case diary is available.

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