VIPIN SINGH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is first bail application filed by the applicants Vipin Singh Solanki under Section 438 of the Cr.P.C. for grant of anticipatory bail.

(3.) The applicant apprehend his arrest in connection with Crime No.760/2019 registered at Police Station City Kotwali, District- Khandwa (M.P.) for the offences punishable under Sections 498-A , 294 , 506 and 323 / 34 of the IPC and Section 3 / 4 of the Dowry Prohibition Act, 1961.