TILAK SINGH Vs. STATE OF M.P .

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. No. 3158/2020, an application for urgent hearing and I.A. No. 3159/2020, an application for exemption from presenting the Bar Stamp and affidavit, are taken up, considered and allowed for the reasons mentioned therein. The applicant is exempted from presenting the Bar Stamp and affidavit.

(3.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.