RAJU BASEDIA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-6-124
HIGH COURT OF MADHYA PRADESH
Decided on June 01,2020

Raju Basedia Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.)Learned counsel for the rival parties are heard through video conferencing.
(2.)Though case diary is not available but the present case is being decided based on the order of lower Court.
(3.)This is first application u/S.439 CrPC filed by the petitioner for grant of bail.


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