ANSHUMAN TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) These are the applications under section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioners for offences under sections 420, 409, 467,468,471, 506, 120B, 34 of IPC in connection with Crime No.98/2014 of Police Station ? Ratibadh, Bhopal.

(2.) According to prosecution, on 3.3.2014, a case was registered at Police Station Ratibadh, Bhopal under directions issued under section 156(3) of CrPC of JMFC on the basis of complaint of complainant Richa Singh making allegations against petitioners and two other accused persons.

(3.) Learned counsel for the petitioners submits that main dispute is that who is authorised to work for Acropolis Institute of Chanakya Kotilya Sikshan Sansthan Samiti, the complainant Richa Singh, or the petitioner or Anshuman Tiwari?