SHEKHAR SARATHE Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has filed this application under sec. 438 CrPC, for grant of anticipatory bail.

(2.) Applicant was arrested in connection with Crime No.137/2021 by Police of Police Station Amarwara, District Chhindwara for commission of offence punishable under Sec. 354, 354-A, 354(D), 341 and 506 of IPC and was released on bail by order dtd. 17/2/2021. Later on an application was filed by complainant for cancellation of bail which was entertained by the court and bail was cancelled.

(3.) Learned counsel for applicant submitted that Additional Sessions Judge, Amarwara, District Chhindwara vide its order dtd. 9/12/2021 exercising its power under sec. 439(2) of CrPC, cancelled the bail granted to applicant. As applicant is under apprehension of his arrest after cancellation of bail, therefore, he has filed this application for grant of anticipatory bail.