LEELA KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A.No.2634/2023, an application under Sec. 301(2) of CrPC for assisting the prosecution is taken up, considered and allowed for the reasons mentioned therein.

(2.) Smt. Sangeeta Pachauri - Advocate and her associates are permitted to assist the prosecution on behalf of the complainant.

(3.) This first bail application under Sec. 439 of CrPC has been filed for grant of bail.