NISHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of final judgment and order dated 07.05.2021 passed by the High Court of Madhya Pradesh at Gwalior in MCRC No.22186 of 2021.

(3.) Apprehending her arrest in connection with crime registered pursuant to FIR No.104 of 2021 dated 23.03.2021 lodged with Police Station Mehgaon, District Bhind, Madhya Pradesh, in respect of the offences punishable under Sections 304-B/498A/34 of the Indian Penal Code, 1860 and Sections 3/4 of the Dowry Prohibition Act. 1961, application seeking anticipatory bail was preferred by the appellant in the High Court. The application having been rejected by the order presently under challenge, the instant appeal has been preferred.