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LAWS(MPH)-2022-1-223
RAHUL GURJAR Vs. STATE OF M.P.
Decided On January 27, 2022
Rahul Gurjar
Appellant
V/S
STATE OF M.P.
Respondents
JUDGEMENT
(1.) This first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.
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