BRAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused. Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 406 and 506/34 IPC registered as Crime No.34/2016 at Police Station Dehat, District Bhind.

(2.) Learned Government Advocate for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.

(3.) The applicant apprehends arrest in respect of aforementioned offence, where the allegation against the applicant is of breach of trust is made.