LAWS(MPH)-2020-3-118

MANJU SEN Vs. STATE OF M.P.

Decided On March 17, 2020
Manju Sen Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) This is first application u/S.438 Cr.P.C . for grant of anticipatory bail by the petitioners.