CHOTTU RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No.134/2022, an application under sec. 301(2) of Cr.P.C. filed on behalf of the complainant to assist the prosecution.

(2.) For the reasons mentioned in the application, the same is allowed and Shri K.K.Shrivastava, Advocate and his associates are permitted to assist the prosecution.

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