CHANDRAPRAKASH BHATT Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

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

(3.) The applicant apprehends his arrest in Crime No.39/2018 registered by Police Station Bajranggarh, District Guna for offence punishable under Sections 307, 323, 294, 506/34 and 324 of IPC.