DIWAKAR SINGH BHADORIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

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

(3.) The applicant is apprehending his arrest in connection with Crime No.13/2016 registered at Police Station Surpura District Bhind for the offence punishable under sections 419, 420,467,471 of IPC and Section 3/ 4 of Examination Act.