ANIL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Applicant apprehends arrest in connection with offences punishable u/Ss. 294, 323, 324, 506, 34 of IPC with added Section 307 of IPC registered as Crime No. 370/2019 at Police Station Janakganj, District-Gwalior (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.