LAWS(MPH)-2020-3-212

DHARMESH Vs. STATE OF MADHYA PRADESH

Decided On March 13, 2020
Dharmesh Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for rival parties are heard.

(3.) This is first bail application u/S. 438 Cr.P.C . filed by the applicant for grant of anticipatory bail.