KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the State again prays for time to summon the case diary and to apprise this Court about the criminal antecedent of the applicant. The said prayer is opposed by the counsel for the applicant.

(2.) However, this Court has already granted time to the State counsel on 19.05.2020 and 27.05.2020 to summon the case diary.

(3.) In view of the aforesaid, this bail application is heard finally in absence of the case diary.