LAWS(MPH)-2022-6-1

DEEPAK JAIN Vs. STATE OF MADHYA PRADESH

Decided On June 20, 2022
DEEPAK JAIN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicants have filed this first application u/S. 439, Cr.P.C. for grant of bail.