LAWS(MPH)-2020-8-308

SAVERAJ Vs. STATE OF M.P.

Decided On August 04, 2020
Saveraj Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Case dairy is available.

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