LAWS(MPH)-2022-2-84

MAHESH KUMAR MAURYA Vs. STATE OF M.P.

Decided On February 03, 2022
Mahesh Kumar Maurya Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of temporary bail.