LAWS(MPH)-2021-2-111

HARNATH SINGH TOMAR Vs. STATE OF M. P.

Decided On February 23, 2021
Harnath Singh Tomar 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.