AGAR KUMAR Vs. STATE OF M.P.
LAWS(MPH)-2019-6-184
HIGH COURT OF MADHYA PRADESH
Decided on June 28,2019

Agar Kumar Appellant
VERSUS
STATE OF M.P. Respondents

JUDGEMENT

S.A. Dharmadhikari,J. - (1.) Case Diary is perused.
(2.) Learned counsel for the rival parties are heard.
(3.) This is first bail application under section 438 of the Code of Criminal Procedure.;


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