ASHISH GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 482 of the BNSS, 2023 for grant of anticipatory bail in crime No.12/2026 under Sec. 121(1), 132, 221, 296, 351(3), 3(5) of BNS, 2023 registered at police station Amiliya, District Sidhi.

(2.) Counsel for the State opposes the prayer that anticipatory bail is not maintainable under the provisions of the Act.

(3.) At this juncture, counsel for the applicant submits that the respondents have not given any notice as directed by the Supreme Court in the case of Arnesh Kumar Vs. State of Bihar, AIR 2014 SC 2756.