KESHAR ABBAS RIZVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) State. Case diary perused.

(2.) This is the first application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicant is apprehending his arrest for the offences punishable under Sections 420 and 467 of I.P.C., in connection with Crime No.301/2012 registered at Police Station - Thatipur, District - Gwalior.

(3.) The contention of learned counsel for the applicant is that he has not committed any offence and he has been falsely implicated in the case. Earlier the applicant had filed M.Cr.C. No.8184/2012 under Section 482 of Cr.P.C., for quashing the proceedings against the same Crime No. i.e.301/2012 and vide order dated 31/10/2012, this Court had granted interim relief to the extent that no coercive steps shall be taken against the applicant pursuant to the impugned FIR dated 21.07.2012, subject to the applicant co -operating with the Investigation Agency and marking his attendance before the concerning Police Station - Thatipur, District - Gwalior, twice a week. He further submitted that in compliance of the said order, the applicant had been regularly marking his attendance before the Police Station twice a week, without fail till the year 2015.