LAWS(MPH)-2019-3-197

KAMALKISHORE RAWAT Vs. STATE OF M.P.

Decided On March 01, 2019
Kamalkishore Rawat 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 filed by the petitioner.