RAM KRISHNA MISHARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is repeat application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with crime No. 34/2016 registered at Police Station- Panwar, District Rewa against him for the offence punishable under Sections 409, 420, 467, 468, 471 and 120-B of the IPC.

(3.) Counsel for the applicant has submitted that another co-accused has already been granted anticipatory bail. However, facts of the present case are different.