LAWS(MPH)-2021-2-4

SHARAD Vs. STATE OF MADHYA PRADESH

Decided On February 03, 2021
SHARAD Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) I.A. No.3177/2021, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

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