SHRIMATI ANJANA MAHESHWARI Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is available.

(2.) This is first application under Section 438 of CrPC for grant of anticipatory bail.

(3.) The applicant apprehends her arrest in connection with Complaint Case No.7006926/2016 pending in the Court of Judicial Magistrate First Class, Gwalior for the offence punishable under Section 420 of IPC.