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LAWS(MPH)-2021-10-47
SHYAM SUNDER LODHI Vs. STATE OF MADHYA PRADESH
Decided On October 05, 2021
Shyam Sunder Lodhi
Appellant
V/S
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
(1.) The applicant has filed this first application under sec. 439 of the Cr.P.C. for grant of bail.
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