MOHSIN Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-5-537
HIGH COURT OF MADHYA PRADESH
Decided on
May 18,2020
Mohsin
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
S.A.DHARMADHIKARI,J. -
(1.)Heard learned counsel for the parties.
(2.)Case diary perused.
(3.)The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.
(2.)Case diary perused.
(3.)The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.
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