LAWS(MPH)-2020-3-230

SURENDRA RAWAT Vs. STATE OF M.P

Decided On March 13, 2020
Surendra Rawat Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Case-diary is perused.

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

(3.) The petitioner has filed this first application u/S. 439 of Cr.P.C . for grant of bail.