AMIT SAMADHIYA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On due consideration, I.A.No.397 of 2018 is allowed and Shri Ashirwad Dwivedi is permitted to withdraw his Vakalatnama filed on behalf of the prosecutrix.

(2.) On due consideration the documents filed on behalf of the applicant and the prosecutrix vide document Nos.694 of 2018 and 697 of 2018 respectively are taken on record. Heard arguments. Perused case diary and material on record.

(3.) This is the first bail application filed by the applicant under Section 438 of the Cr.P.C for grant of anticipatory bail as he apprehends his arrest in Crime No.125 of 2017 registered at Mahila Police Station Gwalior against him and co-accused Dr. Sandeep Singh Tomar for the offences punishable under Sections 376 , 354 , 506 , 417 and 34 IPC.