SHIVAM GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

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

(3.) Applicant apprehend his arrest in connection with offences punishable u/S 452, 323, 294, 506 and 34 of the IPC registered as Crime No. 69/2020, by Police Station Kotwali District Datia (M.P.).