VINAY SHIVHARE & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

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

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

(3.) Petitioners apprehend arrest in connection with offences punishable u/Ss. 406, 188 & 409 of IPC registered as Crime No.191/2020 by Police Station Kotwali, District Datia (M.P.)