LAWS(MPH)-2024-6-41

RAJEEV NARAYAN Vs. STATE OF MADHYA PRADESH

Decided On June 14, 2024
Rajeev Narayan Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail.