G. S. Ahluwalia, J. - (1.)This is second application under Section 438 of CrPC for grant of bail.
(2.)The applicant apprehends his arrest in connection with Crime No.91/2017 registered at Police Station Karera, District Shivpuri for the offences punishable under Sections 353, 186, 341/14, 201, 392, 397 of the IPC and 11/13 of the MPDVPK Act.
(3.)It is submitted by the counsel for the applicant that initially the applicant was arrested on 28/12/2017 and he was released on bail by the Sessions Court by order dated 30/12/2017. However, the police has now added the offence under Section 11/13 of the MPDVPK Act and, therefore, they want to arrest the applicant. It is further submitted that it is well established principle of law that once a person has been granted bail after considering the allegations made against him, then merely because some more offences were added without there being any additional evidence against the applicant, then the applicant should not be denied the benefit of anticipatory bail.