MEHARWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.130/2023 registered at Police Station Gormi, District Bhind for offences punishable under Ss. 308 and 188 of IPC.