KARAN PATIDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Madhya Pradesh at Gwalior by the impugned judgment and order dtd. 16/12/2024 has rejected the appellant's prayer for bail.

(3.) The appellant, figuring as an accused in FIR No. 0316 dtd. 1/12/2023 registered with Police Station Lahar, District-Bhind, Madhya Pradesh, is in custody since 23/9/2024. It is alleged in the FIR that the appellant committed offence(s) punishable under Sec. (s) 420, 467, 468, 471 and 120-B of the Indian Penal Code, 1860.