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LAWS(MPH)-2022-2-99
MALKHAN SINGH Vs. STATE OF MADHYA PRADESH
Decided On February 04, 2022
MALKHAN SINGH
Appellant
V/S
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail.
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