RAKESH BABU SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application under Section 438 of CrPC for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.98/2018 registered at Police Station Civil Lines District Vidisha for the offence punishable under Sections 420 , 467 , 468 , 471 of IPC.