ROHIT Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioners apprehend arrest in connection with offence punishable u/Ss.323, 294, 341, 506, 325, 308 and 34 of IPC registered as Crime No.160/2019, by Police Station Rannod, District Shivpuri (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.