RAMSWAROOP JATAV 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. 452, 354, 294, 506, 34 of IPC registered as Crime No.224/2020, by Police Station Dehat, District Bhind (M.P.).