LAWS(MPH)-2024-6-47

DALVEER BAHADUR SHAH Vs. STATE OF MADHYA PRADESH

Decided On June 14, 2024
Dalveer Bahadur Shah Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) This is the first application filed u/S.439 of Cr.P.C. by the petitioner for grant of bail.