AFROZ KHAN Vs. STATE OF MADHYA PRADESH

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 offences punishable u/Ss. 41(1-4), 102 Cr.P.C., r/w Sec. 379 IPC registered as Crime No. 2/19 by Police Station Madhav Ganj, 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.