LAWS(MPH)-2021-11-90

BATI BAI Vs. STATE OF MADHYA PRADESH

Decided On November 26, 2021
Bati Bai Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first anticipatory bail application under Sec. 438 of CrPC filed by applicants Smt. Bati Bai and Dheeraj.