PAPPU @ DEVENDRA TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, through video conferencing.

(2.) This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.278/2020 registered at Police Station Thatipur, District Gwalior for offence under Sections 354-A, 506 and 34 of IPC and Section 7/8 of POCSO Act.