RACHNA KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) Petitioner has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail.

(3.) Petitioner apprehends arrest in connection with offences punishable u/Ss. 420, 467, 468, 471, 120-B of IPC registered as Crime No.247/2020, by Police Station Thatipur, District Gwalior (M.P.).