LAWS(MPH)-2019-10-184

PRADHUMAN Vs. STATE OF M.P.

Decided On October 04, 2019
Pradhuman 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 bail application u/S. 439 Cr.P.C . filed by the applicant for grant of bail.