SMT. SOBHANA SAXENA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) APPLICANT apprehends arrest in connection with offences punishable u/Ss. 408 & 420 of IPC registered as Crime No. 183/12, at Police Station -University District - Gwalior.

(3.) LEARNED Public Prosecutor for respondent/ State has opposed the bail application and prays for its rejection by contending that on the basis of the allegation and the material available on record, no case for grant of anticipatory bail is made out