- (1.) Heard learned counsel for the parties.
(2.) The petitioner is apprehending his arrest in connection with Chhatarpur P.S. Case no. 189/2014 corresponding to G.R. No. 2251/2014, registered under sections 341,161,409,420 of the I.P.C. and section 30 of the Panchayati Raj Act.
(3.) It appears that earlier the petitioner has filed A.B.A. No. 2321 of 2015, which was rejected by a Bench of this court vide order dated 20.08.2015 and thereafter, second anticipatory bail application being A.B.A. No. 3782 of 2015 was filed, which was also rejected by a Bench of this Court vide order dated 09.10.2015 and one Cr. M.P. No. 692 of 2016 was also filed for quashing the entire criminal proceeding, thereafter the present anticipatory bail application has been filed.;