LAWS(MPH)-2020-6-458

DOLLY AND ANOTHER Vs. STATE OF MP

Decided On June 02, 2020
Dolly And Another Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Heard finally, through video conferencing.

(2.) Case Diary is available.

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