LAWS(MPH)-2021-12-35

SONU Vs. STATE OF MADHYA PRADESH

Decided On December 03, 2021
SONU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Sec. 438 of Cr.P.C. for grant of anticipatory bail.