LAWS(MPH)-2019-7-251

TEJ SINGH Vs. STATE OF M.P.

Decided On July 29, 2019
TEJ 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.) This is first bail application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail.