RAGHVENDRA MATHUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of grant of anticipatory bail. This is an application filed by the applicants under Section 438 Cr.P.C. for grant of anticipatory bail.

(2.) Notice of this application was served on the State counsel. Case diary as per the direction of this Court has been produced for perusal and it is accordingly perused.

(3.) The applicants are apprehending their arrest for offence punishable under Section 420, 467, 468, 471, 120 -B, 406 of IPC registered with Police Station Baghana, District Neemuch in Crime No.97/2015.