PINDA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioner apprehends his arrest in connection with offences punishable u/Ss.498-A, 328 of IPC registered as Crime No. 146/2019 at Police Station Chinore District Gwalior.

(3.) Learned Public Prosecutor 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.