DARSHIKA AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) In compliance with earlier Court order, the prosecution has made a compact disk containing recording of the CCTV Camera fixed in the house of the complainant/objector available.

(2.) The recording is watched.

(3.) Heard arguments on this first application for anticipatory bail under section 438 of the Code of Criminal Procedure, 1973 filed on behalf of petitioner Darshika in Crime No.306/2018 registered by P.S. Gorakhpur, District-Jabalpur under Sections 379, 380 and 454 of the I.P.C., in light of the aforesaid recording.