VIRENDRA KUMAR GAUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed seeking the following reliefs:-

(2.) According to the prosecution story, one offence under Section 307 of I.P.C. was registered against one Ragini Pandey and her husband Dharmendra Pandey. Ragini Pandey, filed an application for grant of anticipatory bail, which was registered as M.Cr.C. No.7358 of 2017. Along with the said application, a medical certificate, given by the applicant was also filed, to show that Ragini Pandey, was not present at the spot, but She was hospitalized in Govt. Hospital, Dabra, Distt. Gwalior.

(3.) Ragini Pandey was granted anticipatory bail by this Court by order dated 10-7-2017 passed in M.Cr.C. No.7358 of 2017.