LAWS(MPH)-2020-6-743

KULDEEP ADHOLIYA Vs. STATE OF M.P.

Decided On June 11, 2020
Kuldeep Adholiya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case diary is perused.

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

(3.) Petitioner has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail.