LAWS(MPH)-2019-2-222

VIRENDRA SINGH JATAV Vs. STATE OF M.P.

Decided On February 18, 2019
Virendra Singh Jatav 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 application u/S.438 Cr.P.C. for grant of anticipatory bail by the petitioner.