SUGHAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The applicant has filed this first application under section 438 of the Cr.P.C. for grant of anticipatory bail.

(3.) Applicant apprehends arrest in connection with Crime No.168/2018 registered at Police Station Gola Ka Mandir, District Gwalior for the offences punishable under sections 294 , 406 and 506 read with 34 of the IPC.