LAWS(MPH)-2019-7-240

VISHAMBHAR SINGH Vs. STATE OF M.P.

Decided On July 25, 2019
VISHAMBHAR SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case-diary is perused.

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

(3.) The petitioner has filed this first application application u/S. 439 of Cr.P.C. for grant of bail.