JAI NARAYAN SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioner apprehends his arrest in connection with offences punishable u/Ss.408, 409, 419, 420, 467, 468, 471, 120-B of IPC registered as Crime No.465/2019 (Old Crime No.58/2016) at Police Station Maharajpur, District Gwalior (M.P.).

(3.) Learned Public Prosecutor 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.