PRATAP SINGH CHOUDHARY Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicant has filed this application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) THE applicant has been apprehending his arrest for commission of offence under Sections 419, 420, 468, 471, 201, 120 -B read with Sections 3/4 of Pariksha Adhiniyam vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior.

(3.) INITIALLY an offence under Sections 419, 420, 120 -B and Sections 3/4 of Pariksha Adhiniyam was registered against the applicant vide Crime No.449/2013 at Police Station Jhansi Road, Gwalior. He was arrested. Subsequently, he was released on bail vide order dt.29.1.2014. Thereafter, the investigating agency added Sections 468, 471, 201 of IPC. Then the applicant again filed an application for anticipatory bail, that has been rejected by the trial court vide impugned order.