LAWS(MPH)-2021-7-1

DHARMENDRA SINGH KADAM Vs. STATE OF MADHYA PRADESH

Decided On July 06, 2021
Dharmendra Singh Kadam Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard through video conferencing.

(2.) Case-diary is read over by the counsel for State.

(3.) This is first application u/S.438 Cr.P.C. for grant of anticipatory bail by the petitioners.