AMAR SINGH KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

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

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

(3.) Applicants apprehend arrest in connection with Crime No. 428/2021 registered at Police Station Karera, District Shivpuri for the offences punishable under sections 420 and 406 of IPC.