LAWS(MPH)-2019-7-248

GEETARAM Vs. STATE OF MADHYA PRADESH

Decided On July 29, 2019
Geetaram 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 439 of Cr.P.C. for grant of bail to the petitioner.