ABHISHEK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his / her arrest in connection with Crime No.349/2021 registered at Police Station Dindayal Nagar, District Ratlam (MP) for offence punishable under Ss. 302, 323, 294, 324/34, 147, 148, and 149 of the Indian Penal Code, 1860.