LAWS(MPH)-2020-9-75

ANUPAM SINGH CHANDEL Vs. STATE OF M P

Decided On September 14, 2020
Anupam Singh Chandel Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) The proceeding was convened through video conferencing.

(2.) Heard with the aid of case diary.

(3.) This is first bail application filed by the applicant Anupam Singh Chandel under Section 438 of CrPC for grant of anticipatory bail.