DHEERAJ KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicants have filed this first application u/S. 438 Cr.P.C. for grant of anticipatory bail.

(2.) Applicants apprehend arrest in connection with offence punishable u/S.452, 294, 323, 506 and 34 of IPC registered as Crime No. 171/2019, by Police Station Porsa, District Morena.

(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.