RAISINGH CHAURASIYA 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 and 420 of IPC 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 and remained under custody for 7 -8 days. Thereafter the investigating agency added sections 468, 471, 201, 120 -B of IPC. Then the applicant again filed an application for anticipatory bail. The trial Judge rejected the application of the applicant. The trial Judge has observed that handwriting report of the applicant is required and the allegations levelled against the applicant are serious in nature. Hence, the applicant is not entitled the benefit of grant of anticipatory bail.