SAIFI KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Case dairy is available.

(2.) Learned counsel for the rival parties are heard. This is first application u/S. 438 Cr.P.C. for grant of anticipatory bail filed by the applicant.

(3.) Applicant apprehends arrest in connection with offences punishable u/Ss. 353, 147, 149, 332 and 506 of IPC registered as Crime No.252/2019 at Police Station Kotwali, District Datia. Learned Public Prosecutor 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.