LAWS(MPH)-2020-3-98

BALLU Vs. STATE OF M.P.

Decided On March 13, 2020
BALLU 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.