ANKIT SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through Video Conferencing.

(2.) This is first application u/S.438 Cr.P.C. for grant of anticipatory bail by the petitioner.

(3.) Petitioner apprehends arrest in connection with offences punishable u/Ss. 354, 454, 323, 336, 392 of IPC and u/S 11/13 of MPDVPK Act registered as Crime No.39/2020 by Police Station Umari, District Bhind (M.P.).