RAJIV @ RAJU TARETIYA Vs. STATE OF M P

JUDGEMENT

(1.) Although this case is listed today on I.A. No. 4315/13, an application for interim bail, however, as the case diary is available, with the consent of learned counsel for the parties, they are heard finally. Perused the case diary.

(2.) This is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) The applicant is apprehending his arrest in connection with Crime No. 167/13 registered at P.S. Mahila Padav, District Gwalior, for the offence punishable under Sections 354(2) of IPC and Section 4 of the Protection of Children from Sexual Offence Act, 2012.