LAWS(MPH)-2021-10-72

SALIM KHAN Vs. STATE OF M.P.

Decided On October 01, 2021
SALIM KHAN Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first bail application was dismissed by order dtd. 29/6/2021 passed in M.Cr.C. No.27935/2021.