LAWS(MPH)-2022-2-90

RAJVEER BAGHEL Vs. STATE OF MADHYA PRADESH

Decided On February 03, 2022
Rajveer Baghel Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The applicant has filed this first application u/S.438 Cr.P.C. for grant of anticipatory bail as he has apprehension of his arrest in connection with Crime No.42/2022 registered at Police Station Jaura, District Morena for the offences punishable under Ss. 420, 272 & 273 of IPC.