LAWS(MPH)-2022-8-44

RAVINDRA SINGH BUNDELA Vs. STATE OF MADHYA PRADESH

Decided On August 17, 2022
Ravindra Singh Bundela Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first application filed under Sec. 438 of the Code of Criminal Procedure on behalf of the applicant for grant of anticipatory bail.