RAJEEV DIXIT Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on I.A. No. 7649/2014, an application preferred under Section 301(2) of Cr.P.C.

(2.) LOOKING to the averments made in the application, application is allowed. Shri Chauhan is permitted to assist the prosecution. Heard on bail application.

(3.) CASE diary has been perused. This is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail.