LAWS(MPH)-2020-10-46

GARIBA RAI Vs. STATE OF MADHYA PRADESH

Decided On October 07, 2020
Gariba Rai Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri Sharad Verma, learned counsel for the applicant.

(2.) Shri Ritesh Ghosh, learned panel lawyer for the respondent/State.

(3.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C.