HEMLATA GIRI GOSWAMI Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government. Case Diary is perused. Learned counsel for the rival parties are heard.

(2.) The applicant has filed this first application under Section 438 of Cr.P.C., for grant of anticipatory bail.

(3.) Applicant apprehends her arrest in connection with Crime No.265/2020 registered at Police Station- Jhansi Road, District- Gwalior for the offence punishable under Section 406 of the IPC.