SHAMBHUDAYAL SHAKYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is 2nd repeat application u/S. 438 Cr.P.C. filed by the petitioner for grant of anticipatory bail. Earlier anticipatory bail application of petitioner i.e. M.Cr.C. No. 14167/2019 was allowed on 11.04.2019.

(2.) Petitioner apprehends his arrest in connection with offences punishable u/Ss.452, 323, 294, 506, 34 further added 325, 450, 307 of IPC registered as Crime No.85/2019 at Police Station Dehat Bhind District Bhind.

(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.