RAMSHANKAR SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission. Admit. Case diary is available. Heard finally.

(2.) The applicant apprehends his arrest in connection with Crime No. 98/2014 registered at P.S. Naryavali, District Sagar for the offence punishable under Sections 354,354 -A,323 and 506 of the IPC.

(3.) On due consideration of the contention raised by the learned counsel for the applicant and overall facts and circumstances of the case, I am of the considered view that it is a fit case to enlarge the applicant on anticipatory bail, therefore, without expressing on the merits of the case, this application is allowed.