LAWS(MPH)-2014-6-1

RAMESH CHAND Vs. STATE OF M.P.

Decided On June 02, 2014
RAMESH CHAND Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) HEARD.

(2.) ADMIT.

(3.) THIS is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail.