LAWS(MPH)-2021-3-7

RAMAN SINGH CHAUHAN Vs. STATE OF M. P.

Decided On March 10, 2021
Raman Singh Chauhan 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 application u/S 439, Cr.P.C. for grant of bail.