BEERBAL PRASAD RAJORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 14/6/2022 passed by the High Court of Madhya Pradesh at Gwalior in Miscellaneous Criminal Case No.23648 of 2022. Apprehending arrest in connection with crime registered pursuant to First Information Report No.0076 dtd. 10/3/2022 lodged with Police Station Kotwali Sheopur, District Sheopur, Madhya Pradesh, in respect of the offences punishable under Ss. 376(2)(n) and 506 of the Indian Penal Code, 1860 ("IPC" for short), the appellant preferred an application before the High Court seeking anticipatory bail. Said application having been rejected, the instant appeal has been preferred.

(3.) While issuing notice on 14/7/2022, this Court granted interim relief in following terms: