LAWS(MPH)-2020-6-131

URMILA Vs. STATE OF MADHYA PRADESH

Decided On June 09, 2020
URMILA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) Heard finally, through video conferencing.

(3.) This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.