KRISHNA LODHI Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-6-489
HIGH COURT OF MADHYA PRADESH
Decided on
June 02,2020
Krishna Lodhi
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
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(1.)Case diary is available.
(2.)Heard finally, through video conferencing.
(3.)This application under Section 439 of Cr.P.C. has been filed for grant of bail.
(2.)Heard finally, through video conferencing.
(3.)This application under Section 439 of Cr.P.C. has been filed for grant of bail.
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