FATEH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) THIS is first application filed by the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) THE Hon'ble Supreme Court in the case of Inder Mohan Goswami & another vs. State of Uttaranchal and others, reported in AIR 2008 SC 251 has held as under in regard to issuance of non-bailable warrant in a complaint case: