NEERAJ JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application u/S. 438 Cr.P.C. for grant of anticipatory bail by the petitioner.

(2.) Petitioner apprehends arrest in connection with offence punishable u/Ss. 452, 294, 323, 324, 506/34 IPC registered as Crime No.511/2019, by Police Station Dabra, District Gwalior (M.P.).

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.