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LAWS(MPH)-2021-10-54
SOHAN SINGH JATAV Vs. STATE OF M.P.
Decided On October 05, 2021
Sohan Singh Jatav
Appellant
V/S
STATE OF M.P.
Respondents
JUDGEMENT
(1.) This first application under Sec. 438 of CrPC has been filed for grant of anticipatory bail.
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