LAWS(MPH)-2019-7-259

TOUSHIF KHAN Vs. STATE OF M.P.

Decided On July 30, 2019
Toushif Khan Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case-diary is perused.

(2.) Counsel for the rival parties are heard.

(3.) This is first application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail.