LAWS(MPH)-2019-7-200

JOGENDRA SINGH RAJAWAT Vs. STATE OF M.P.

Decided On July 01, 2019
Jogendra Singh Rajawat Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case-diary is perused.

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

(3.) Petitioner has filed this first application u/S. 438 Cr.P.C. for grant of anticipatory bail.