RAJESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioner has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail.

(3.) Petitioner apprehends arrest in connection with offences punishable u/Ss. 195 A, 506/34 of IPC registered as Crime No.252/2019, by Police Station Morar, District Gwalior (M.P.).