LAWS(MPH)-2020-7-281

GAYATRI BAI Vs. STATE OF MP

Decided On July 07, 2020
GAYATRI BAI Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Case diary is available.

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