VIBHA GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 482 of Bhartiya Nagrik Suraksha Sanhita has been filed on behalf of the applicants for grant of anticipatory bail.

(2.) The applicants apprehending their arrest in connection with Crime No.118/2024 registered at police station-Ajaygarh District Panna for commission of offences punishable under Ss. 420, 417/34 of IPC.

(3.) Prosecution story in brief is that the applicants purchased the land vide sale deed, which belongs to the Animal Husbandry Department, Ajaygarh District Panna.