LAWS(MPH)-2023-7-35

SONU Vs. STATE OF MADHYA PRADESH

Decided On July 14, 2023
SONU Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Case diary perused.

(3.) The applicant has filed this first application u/S. 439 of Cr.P.C. for grant of bail.