LAWS(MPH)-2016-5-64

JAMEEL KHAN @ SHUKHA Vs. STATE OF MADHYA PRADESH

Decided On May 31, 2016
Jameel Khan @ Shukha Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

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