LAWS(MPH)-2020-6-1095

VIRENDRA SINGH Vs. STATE OF M.P

Decided On June 23, 2020
VIRENDRA SINGH Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) I.A. No. 4875/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) This is second application under Section 439 of CrPC for grant of bail.