ARCHANA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This is an application filed under section 438 of Cr.P.C., 1973 for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No. 182/2016, registered at Police Station Dehat, District Shivpuri, for offence under Sections 420, 467, 468, 471, 376-D of IPC.