LAWS(MPH)-2020-3-57

REKHA Vs. STATE OF M.P.

Decided On March 13, 2020
REKHA 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.