JEEVAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first bail application filed by the applicant under section 438 of the Code of Criminal Procedure for grant of anticipatory bail. Case diary is available.

(3.) The present applicant apprehends his arrest by the Police Station Hatpiplia, District Dewas in connection with Crime No.605/2015 for the offence punishable under sections 120 -B,406,420 of IPC.