RAMRATAN Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioner apprehends arrest in connection with offence punishable u/Ss.353, 332, 294, 147, 506 of IPC registered as Crime No.403/2018, by Police Station Chachoda, District Guna (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.