VIVEK Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) Applicant apprehends his arrest in connection with offences punishable u/s. 452, 336, 294, 427, 506 of IPC registered as Crime No. 552/12 at Police Station Dabra, district Gwalior (M.P.).

(3.) LEARNED counsel for applicant submitted that the applicant is innocent and has been falsely implicated in the instant case and the disposal of the case will take time. Under these circumstances, the applicant prays for anticipatory bail.