GAURAV JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Case Diary is perused.Learned counsel for the rival parties are heard.

(2.) This is first application under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(3.) Applicants apprehend arrest in connection with Crime No.737/2019 registered at Police Station- City Kotwali, District- Guna for the offence punishable under Sections 452 , 323 , 324 , 506 and 34 of IPC.