HEMLATA SHAKYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, preferred by the appellant, is directed against the impugned judgment and order dtd. 17/2/2025, passed by the High Court of Madhya Pradesh at Gwalior, in Miscellaneous Criminal Case No. 6137 of 2025, whereby the High Court had rejected the said second bail application filed by the appellant seeking anticipatory bail in connection with the F.I.R. No/Crime No.665/2024 registered at Police Station-Janakganj, District-Gwalior for the offence punishable under Ss. -85, 80(2), 3(5) of BNS, and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) Heard learned counsel for the parties and perused the material on record.