LAWS(MPH)-2021-11-27

LAKHAN SINGH Vs. STATE OF MADHYA PRADESH

Decided On November 02, 2021
LAKHAN SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) These are first application filed under sec. 439 of the Cr.P.C in connection with crime no.487/2021 under sec. 419, 420, 467, 468, 471, 120-B/34 of the IPC registered at police station Barwaha, District Khargone.