LAWS(MPH)-2018-1-92

MUNNA Vs. STATE OF MADHYA PRADESH

Decided On January 17, 2018
MUNNA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard.

(2.) Case diary perused.

(3.) This is the first bail application under Section 439 of Cr.P.C.