Madhya Pradesh High Court
Kamal Kishore @ Boodhan vs The State Of M.P. on 3 December, 2014
Criminal Appeal No.1265/2004 3.12.2014
Shri Kanishk Raj Singh, Advocate for the appellant. Learned counsel for the appellant prays for withdrawal of lA.No.16152/2014 which is sixth repeat application for bail. Application is dismissed.
(AJIT SINGH) (N. K. GUPTA) JUDGE JUDGE bina