MAHESH RAGHUVANSHI Vs. STATE OF M.P

JUDGEMENT

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

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

(3.) Petitioner apprehends arrest in connection with offences punishable u/Ss. 379, 414 of IPC and u/S. 21(1), 4 (A) of The Mines And Minerals (Development And Regulation) Act , 1957 and u/S. 3(1) of Prevention of Damage to Public Property Act, 1984 and u/S.247(7) of M.P. Land Revenue Code and u/S.66/192(1)A, 146/196, 39/192, 5/180, 3/181 of Motor Vehicles Act registered as Crime No.548/2020 by Police Station Cantt., District Guna (M.P.)