RAJU @ NARENDRA TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail.

(3.) The applicant has been arrested on 11.12.2019 by Police Station Ambah, District Morena, in connection with Crime No.652/2019 for the offence punishable under Sections 304-B, 498- A, 34 of IPC and Section 3 / 4 of Dowry Prohibition Act.