NIRMAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available.

(2.) It is submitted by counsel for applicant that since an elaborate order has been passed by the court below, therefore his application for bail may be considered. It is further submitted that his examination of third semester are going to commence from 3rd of January, 2024, therefore, this case may be heard even in absence of case diary.

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