LAWS(MPH)-2021-2-3

AMIT KUMAR YADAV Vs. STATE OF M. P.

Decided On February 03, 2021
AMIT KUMAR YADAV Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard through video conferencing.

(3.) The petitioner has filed this 1st application u/S. 439 of Cr.P.C. for grant of bail.