MUNNI DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Rajiv Sharma, learned counsel for the applicant.

(2.) Shri Aditya Singh, learned Public Prosecutor, for respondent/State.

(3.) It is submitted by learned counsel for the applicant Smt. Munni Devi that this is first bail application of the applicant and the applicant is in custody since 05.02.2020. Due to typographical error, Section 438 of Cr.P.C. has been mentioned in the application. It is further submitted that the present petition be treated as under Section 439 Cr.P.C. and bail be considered.