AMAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of all the five anticipatory bail applications as they have arisen out of the same crime number.

(2.) They are heard. Perused the case diary / challan papers.

(3.) These are applicants' FIRST applications under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as the present applicants are apprehending their arrest in connection with Crime No.554/2022 registered at Police Station MG Road, Indore District Indore (MP) for offence punishable under Ss. 420, 409, 467, 468, 471, 477 (A) and 120-B of the Indian Penal Code, 1860.