BHANUPRATAP Vs. THE STATE OF MADHYA PRADESH
LAWS(MPH)-2018-3-124
HIGH COURT OF MADHYA PRADESH
Decided on
March 13,2018
Bhanupratap
Appellant
VERSUS
The State of Madhya Pradesh
Respondents
JUDGEMENT
J.P.GUPTA,J. -
(1.)Heard. Case diary perused.
(2.)This order shall govern the disposal of both the M.Cr.C.No.4808/2018 and M.Cr.C.No.9534/2018.
(3.)This is first application filed by the applicants/ accused under section 438 of Cr.P.C. for grant of anticipatory bail, apprehending their arrest in connection with Crime No.14/2018 registered at Police Station Badamalehra, District Chhatarpur (MP) for the offences registered under Sections 420 and 421 of the IPC.
(2.)This order shall govern the disposal of both the M.Cr.C.No.4808/2018 and M.Cr.C.No.9534/2018.
(3.)This is first application filed by the applicants/ accused under section 438 of Cr.P.C. for grant of anticipatory bail, apprehending their arrest in connection with Crime No.14/2018 registered at Police Station Badamalehra, District Chhatarpur (MP) for the offences registered under Sections 420 and 421 of the IPC.
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