SHIV KUMAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . Perused the case diary.

(2.) IN the case diary, specific allegations are levied against the applicant. Though plea of alibi is taken by the applicant, but it cannot be examined at the stage of anticipatory bail. This question can be examined during investigation. It is for the applicant to cooperate in the investigation and produce papers for the satisfaction of the investigating agency. It is for the investigating angency to examine whether false complaint is lodged against the applicant. Applicant shall satisfy the authority. At this stage, no case is made out for grant of anticipatory bail. Application is dismissed.