LAWS(MPH)-2019-7-242

KUNJAN Vs. STATE OF M.P.)

Decided On July 26, 2019
KUNJAN 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.