DEEPAK PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first anticipatory bail application under Section 438 of Cr.P.C.

(2.) The applicant is apprehending his arrest in connection with Crime No. 313/2019 registered at Police Station Bahodapur, District Gwalior for the offences punishable under Sections 304-B and 34 of IPC.

(3.) Applicant is brother-in-law of the deceased.