KESHAV MAHOR Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioners apprehend arrest in connection with offences punishable u/Ss.323, 294, 506, 34 further added 326 of IPC registered as Crime No. 203/2019 at Police Station University District Gwalior.

(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.