KISHORE GANDHI Vs. STATE OF M.P

JUDGEMENT

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

(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. 376, 323, 506 IPC registered as Crime No.85/2020 by Police Station Bahodapur, District Gwalior (M.P.).