LAWS(MPH)-2019-1-278

BADAMI SHARMA Vs. STATE OF MADHYA PRADESH

Decided On January 11, 2019
Badami Sharma Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) This is first bail application u/S.438 of Cr.P.C. for grant of anticipatory bail to the applicant.