CHHOTERAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The representative from the Office of Advocate General, Gwalior, appeared on behalf of State along-with case diary.

(2.) Therefore, the matter is heard finally on the basis of documents available on record as well as impugned order passed by Court below.

(3.) The applicant- Chhoteraja @ Shankar Singh has filed this first application u/S.439 Cr.P.C for grant of bail.