BALENDU SHEKHAR PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

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

(3.) The applicant apprehends his arrest in connection with Crime No. 371/2020 registered at Police Station Sihora, District Jabalpur for the offences punishable under Sections 420, 120-B of IPC and Section 6 of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000.