LAWS(MPH)-2022-2-199

DEEPAK KUMAR JAISWA Vs. STATE OF MADHYA PRADESH

Decided On February 21, 2022
Deepak Kumar Jaiswa Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail.