LAWS(MPH)-2020-6-702

SONU GURJAR & ANOTHER Vs. STATE OF M.P.

Decided On June 15, 2020
Sonu Gurjar And Another Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Case diary is perused.

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

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