HIMANSHU CHOPRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application has been filed by the applicants under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail read with Sec. 482 of Cr.P.C. for grant of transit anticipatory bail, as they are apprehending their arrest in connection with a crime registered at Police Station Moti Nagar, Police Commissionerrate, Ludhiana vide FIR No.0240/2022 for offence punishable under Sec. 420 of the Indian Penal Code, 1860.