PINTU Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-6-945
HIGH COURT OF MADHYA PRADESH
Decided on
June 08,2020
PINTU
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
Referred Judgements :-
IMRATLAL VISHWAKARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]LAVESH VS. STATE NCT OF DELHI [REFERRED TO]
STATE OF MADHYA PRADESH VS. PRADEEP SHARMA [REFERRED TO]
JUDGEMENT
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(1.)This case is taken up for hearing through video conference.
(2.)Counsel for the State submits that the case diary is available with him.
(3.)This is the second application under Section 438 Cr.P.C. for anticipatory bail. The first bail application M.Cr.C.No.557/2020 filed by the present application for grant of anticipatory bail was dismissed after considering merit of the matter on 18.02.2020.
(2.)Counsel for the State submits that the case diary is available with him.
(3.)This is the second application under Section 438 Cr.P.C. for anticipatory bail. The first bail application M.Cr.C.No.557/2020 filed by the present application for grant of anticipatory bail was dismissed after considering merit of the matter on 18.02.2020.
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