NAVIN SINGH Vs. STATE OF C G

JUDGEMENT

(1.) The applicant has filed this application under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as, 'the Code') for grant of anticipatory bail, apprehending arrest in Crime No.570/2009 registered at Police Station-Supela, District-Durg for the offence punishable under Sections 420 & 467 read with Section 34 of the Indian Penal Code.

(2.) I have heard learned counsel for the parties and perused the case diary.

(3.) This is the First Bail application filed on behalf of the applicant for grant of anticipatory bail. No other application of this nature is pending or decided by this Court Or by the Apex Court. The application is supported by the affidavit of the applicant.