GHANSHYAM SINGH PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

(2.) This is first bail application under Section 438 of Cr.P.C. for grant of anticipatory bail to the applicant.

(3.) Applicant apprehends arrest in connection with offence punishable under Section 420 I.P.C. registered as Crime No. 494/2019 at Police Station Maharajpura, Gwalior (M.P.).