LAWS(MPH)-2009-8-27

MITHLA KACHHI Vs. STATE OF M P

Decided On August 04, 2009
MITHLA KACHHI Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) HEARD.

(2.) PERUSED the case diary.

(3.) THISIS 12thbailapplicationunder Section 439 of Cr. P. C. filed by the applicant for grant of bail.