LAWS(MPH)-2019-7-255

SEETARAM Vs. STATE OF M.P.

Decided On July 30, 2019
SEETARAM 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 1st bail application u/S. 439 of Cr.P.C. filed by the petitioner for grant of bail.