LAWS(MPH)-2022-2-70

TANVEER SAIFI Vs. STATE OF MADHYA PRADESH

Decided On February 01, 2022
Tanveer Saifi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. The first application was dismissed as withdrawn vide order dtd. 3/1/2022 in M.Cr.C.No.61510/2021.