YASHASVI JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 25/9/2024 passed by the High Court of Madhya Pradesh at Jabalpur in Misc. Criminal Case No. 40005 of 2024.

(3.) The appellant has been facing trial in connection with a crime registered pursuant to First Information Report No.90 of 2024 dtd. 21/3/2024 lodged with Police Station Saikheda, District Narsinghpur, in respect of offences punishable under Ss. 498A and 304B of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.