VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.15/2026 registered at Police Station Manawar, District Dhar for the offence punishable under Ss. 119(1), 126(2), 296(b) and 351(2) of B.N.S., 2023.

(3.) The allegation against the applicant is of extortion.