RAJGURU MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application on behalf of the applicant under Sec. 438 of the Code of Criminal Procedure for grant of bail.

(2.) Applicant is apprehending his arrest in connection with Crime 843/2022 registered at Police Station Kotwali Sidhi, District Sidhi for No. the offence punishable under Ss. 307, 147 and 148/34 of IPC.

(3.) Counsel for the applicant by filing this anticipatory bail application is trying to establish that at the time of incident applicant was not present on spot but he was somewhere else. He submits that he has filed certain documents and material to substantiate his presence at some other place.