LAWS(MPH)-2019-9-225

KOUSHALYA Vs. STATE OF MADHYA PRADESH

Decided On September 30, 2019
KOUSHALYA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

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

(2.) This is first bail application u/S. 438 of Cr.P.C. for grant of anticipatory bail to the applicant.

(3.) Applicant apprehends her arrest in connection with offences punishable u/S. 306, 34 of the I.P.C.