RAVI PRAKASH PARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application filed by the applicant Ravi Prakash Pare under Section 438 of the Cr.P.C. for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.2/2017 registered at P.S. EOW, Bhopal for the offence punishable under Sections 420 , 468 , 471 , 120-B of IPC, Section 7 , 13(1) (d), 13 (2) of Prevention of Corruption Act .