ANIL AGARWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

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

(3.) The applicant is apprehending his arrest in connection with Criminal Case No. 3088/2015 for the offences punishable under sections 18-A, 18-B, 27-D, 28-A of Drugs and Cosmetics Act, 1940.