KAILASH PRASAD MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the present applicant.

(2.) The applicant apprehends his arrest in connection with Crime No.379/2018 registered at Police Station Semariya, District Rewa for the offences punishable under Ss. 341, 294, 323, 327, 427, 506/34 and 329 of IPC.

(3.) Earlier the applicant was released on bail by order dtd. 14/10/2019, however, later on Ss. 325 and 329 of IPC has been added. Under these circumstances, he has filed present bail application for anticipatory bail.