HEESABUDDIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is applicant'™s first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as the present applicant is apprehending his / her 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.

(3.) The allegation against the applicant is that he happens to be a Cashier in Indore Municipal Corporation, Indore and it is alleged that in the National Lok Adalat, which took place in the District Court on 12/11/2022, the applicant and other accused persons extended undue benefit to the property holders in respect of property tax.