LAWS(MPH)-2020-11-37

SHEIKH AZIZ Vs. STATE OF M. P.

Decided On November 10, 2020
Sheikh Aziz Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) The proceeding was convened through video conferencing.

(2.) Heard with the aid of case diary.

(3.) This is first application filed under section 439 Cr.P.C.