LAWS(MPH)-2020-6-612

GANGESH YADAV Vs. STATE OF MADHYA PRADESH

Decided On June 15, 2020
Gangesh Yadav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Case diary perused.

(3.) This is the first application under section 438 of the Code of Criminal Procedure.