GHANSHYAM Vs. STATE OF M.P
LAWS(MPH)-2020-7-215
HIGH COURT OF MADHYA PRADESH
Decided on July 01,2020

GHANSHYAM Appellant
VERSUS
STATE OF M.P Respondents

JUDGEMENT

- (1.)I.A.No.6128/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
(2.)I.A.No.6128/2020 stands disposed of.
(3.)This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.


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