LAWS(MPH)-2019-10-254

RAJESH PARMAR Vs. STATE OF M.P.

Decided On October 21, 2019
Rajesh Parmar Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

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

(2.) Applicant apprehends her arrest in connection with Crime No.374/2019 registered at Police Station Morar, District Gwalior for the offence punishable under sections 420, 467, 468, 471 of IPC.

(3.) Allegation against the applicant, in short, is that he is witness to the registered document i.e. Power of Attorney entered between Nidhi Bhatnagar (complainant) and her sister Smt. Mohita Vishwas and had purchased the property in question.