MANISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Submissions were made on anticipatory bail application filed under Section 438 of Cr.PC. The applicant is being implicated in Crime No.246/2020, registered at Police Station- Sanawad District-Khargone (MP) for allegedly committed offence under Sections 420 , 465 , 467 , 447 , 427 , 504 and 120B IPC.

(2.) At the outset, objections were raised by the learned counsel for the applicant submitting that counsel for objector does not have any right to make any oral submissions. He has cited provision of Section 301(2) of Cr.PC.

(3.) The aforesaid provision is in relation to the stage of prosecution whereas, presently the bail application is being argued. Hence, the objection is set aside.