LAWS(MPH)-2022-2-96

SUKHVEER JATAV Vs. STATE OF M.P.

Decided On February 04, 2022
Sukhveer Jatav Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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