AMIT YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) THIS is first application under section 438 Cr.P.C. for grant of anticipatory bail.

(3.) THE allegation against the applicant is that he secured admission in MBBS Course by illegal means. It was somebody else who appeared in the applicant on behalf of the applicant. Allegation against the applicant is also that he had taken Rs. 3,50 lacs from another person Arun Jatav to secure his admission.