LAWS(MPH)-2022-4-142

DEVENDRA LODHI Vs. STATE OF MADHYA PRADESH

Decided On April 29, 2022
Devendra Lodhi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Shri A.K. Dwivedi, learned counsel for applicant.

(2.) Shri Pramod Pachori, learned Public Prosecutor for respondent/State.

(3.) This is first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.