LAWS(MPH)-2019-7-258

SURESH KUMAR Vs. STATE OF M.P.

Decided On July 30, 2019
SURESH KUMAR Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case dairy is perused.

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

(3.) Petitioner has filed this first application u/S. 438 Cr.P.C. for grant of anticipatory bail.