LAWS(MPH)-2020-3-56

PRASHANT VYAS Vs. STATE OF M.P

Decided On March 04, 2020
Prashant Vyas 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 under section 438 of the Code of Criminal Procedure.