PRITAM SAKET Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-3-90
HIGH COURT OF MADHYA PRADESH
Decided on March 21,2022

Pritam Saket Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

SUSHRUT ARVIND DHARMADHIKARI, J. - (1.)Heard learned counsel for the parties.
(2.)Case diary perused.
(3.)This is the first application under Sec. 438 of the Code of Criminal Procedure filed by the applicant for grant of anticipatory bail.


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