LAWS(MPH)-2022-1-212

AFZAL KHA Vs. STATE OF MADHYA PRADESH

Decided On January 25, 2022
Afzal Kha Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

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