SAMARJEET SINGH KAURAV Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE diary is available for perusal.

(2.) THE applicant has filed this first application under Section 438 of Cr. P.C. for grant of anticipatory bail apprehending his arrest in connection with Crime No. 389 of 2014 registered by PS Gola Ka Mandir for the offence punishable under Section 420 of IPC.

(3.) LEARNED PP opposing the submissions made on behalf of the applicant -accused has prayed for dismissal of the bail application.