SHIVANAND DWIVEDI Vs. STATE OF MP

JUDGEMENT

(1.) Shri Siddharth Datt, learned counsel for the applicant.

(2.) Shri Ashok Singh, learned P.L. for the respondent/State.

(3.) This is first application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail, apprehending his arrest in connection with Crime No. 78/2017 registered at Police Station Garh, District Rewa (MP), for the offence punishable under Section 394 of IPC.