LAWS(MPH)-2018-8-360

JAVED KHAN Vs. STATE OF M.P.

Decided On August 06, 2018
JAVED KHAN Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) This is first application under section 438 of the Code of Criminal Procedure, 1973.