LAWS(MPH)-2019-1-171

DWARIKA PRASAD Vs. STATE OF M.P.

Decided On January 11, 2019
DWARIKA PRASAD 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.