RAMESHCHANDRA JANGDE Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) This is the first application filed by the applicant under Section 438 Cr.P.C. for grant of anticipatory bail. The applicant is apprehending his arrest for offences punishable under Section 419 , 420 , 467 , 468 , 471 , 409 and 120-B of the Indian Penal Code, 1860 read with Section 3 / 7 of Essential Commodities Act and Section 43 and 65 of the I. T. Act registered with Police Station - Station Road, Ratlam at Crime No.25/2018.

(3.) The facts of the case reveal that the applicant is a District Supply Officer posted at Ratlam and he has lodged a complaint in respect of forged and fabricated slips issued for the purposes of distribution of ration on 11/04/2017.