LAWS(MPH)-2022-2-69

NAKUL SETHI Vs. STATE OF MADHYA PRADESH

Decided On February 01, 2022
Nakul Sethi Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the first application under sec. 438 of Cr.P.C. filed by the applicants for grant of anticipatory bail.