Jai Shreeram Mahor vs The State Of Madhya Pradesh
2021 Latest Caselaw 3302 MP

                            01      HIGH COURT OF MADHYA PRADESH
                                       MCRC. No. 34461/2021
                                   (Jai Shreeram Mahor vs. State of M.P.)

                    Gwalior, Dated: 14/7/2021
                          Heard through video conferencing.

                          Shri Rajmani Bansal, learned counsel for the applicant.

                          Shri Sangam Jain, learned Public Prosecutor for the

                    respondent-State.

Learned counsel for the applicant prays for grant of time to

satisfy this Court with regard to proviso of Section 438 of CrPC as

earlier in the light of the judgment passed by the Apex Court in the

case of Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC

273 while considering the anticipatory bail application of

the applicant filed under Section 438 of CrPC interim

relief was granted to the applicant.

As prayed, list in the next week.

 Digitally signed
 by ALOK KUMAR
 Date: 2021.07.14
 12:59:15 +05'30'                                   (Rajeev Kumar Shrivastava)
AKS                                                              Judge