DEEPAK Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/S.420, 467, 468 and 471 of IPC registered as Crime No.444/2015 at Police Station Kolaras, District Shivpuri.