LAWS(MPH)-2020-9-61

VICKY Vs. STATE OF MADHYA PRADESH

Decided On September 08, 2020
VICKY Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard.

(2.) Case diary perused.

(3.) The applicant has filed this first bail application under section 439 of the Cr.P.C. for grant of bail.