PREMADEVI Vs. STATE OF M.P .

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A.No.11233/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. Earlier application was rejected on merits by this Court vide order dated 10/2/2020 passed in M.Cr.C. No.5839/2020.