LAWS(MPH)-2020-3-156

ABHISHEK RAJAWAT Vs. STATE OF M.P

Decided On March 17, 2020
Abhishek Rajawat 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 applicant has filed this First bail application under section 439 of the Cr.P.C. for grant of bail.