LAWS(MPH)-2018-3-132

BABLU JATAV Vs. THE STATE OF MADHYA PRADESH

Decided On March 13, 2018
Bablu Jatav Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) Case Diary is perused.

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

(3.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.