RAKESH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) These anticipatory bail applications under Section 438 of the Code of Criminal Procedure (in short 'the Code') have been filed by the applicants, namely, Rakesh Gurjar, Sanjay Malviya and Dhiraj Singh Baghel, in connection with Crime No. 18/2013, registered with STF Police Station.

(3.) The applicants first approached the Sessions Court for the same relief, who in terms of order dated 6th March, 2014, rejected each of the applications, for the following reasons :