GENDI SARDAR Vs. STATE OF M P

JUDGEMENT

(1.) Heard .

(2.) This is the first application for anticipatory bail under Section 438 of the Cr.P.C.

(3.) The applicant apprehends his arrest in connection with Crime No. 155/2014, registered at P.S. Pichhore District Gwalior for the offence punishable under sections 294, 323, 506 -B of IPC, Later on enhanced Section 324 and 326 of IPC.