RAVI SHANKAR PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first bail application under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.33/2020 registered at Police Station Bahadurpur, District Ashoknagar (M.P.) in relation to the offence punishable under Sections 457 , 511 of IPC.