BRAJENIA Vs. STATE OF MP

JUDGEMENT

(1.) HEARD with the aid of case diary.

(2.) THIS is an application for grant of bail u/s 439, CrPC. The applicants are in custody with effect from 1.7.2000 in connection with crime No. 294/2000 ragistered at P.S. Annapurna, Indore for the charges u/s 304B read with section 306, 498A, IPC.

(3.) IN reply the submission of Shri Desai is that the applicants were arrested on 1.7.2000 at Sahara airport at Bombay as they were leaving this country and there are also allegations against them for practising cruelty and demand of dowry.