SANJAY AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) Case diary is available.

(2.) This is third application under Section 438 of CrPC for grant of anticipatory bail. The first application was dismissed as withdrawn by order dated 28.4.2017 passed in M.Cr.C.No. 4466/2017 and second application was dismissed on merits by order dated 7.7.2017 passed in M.Cr.C.No. 7248/2017.

(3.) The applicant apprehends his arrest in Crime No.141/2017 registered by Police Station Inderganj, District Gwalior for offence punishable under Sections 406, 409 of IPC.