VIDHYA PRASAD YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 31/03/2022 in connection with Crime No.27/2009 registered at Police Station Economic Offence Wing, Gwalior, District Gwalior for the offence under Ss. 406, 409, 420, 467, 468, 120-B of IPC, under Ss. 13(1)(D) and 13(2) of the Prevention of Corruption Act, 1988 and Sec. 7(C) and 13(1) of the Prevention of Corruption (Amendment) Act, 2018.