DHALAL DAMAHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case-Diary is available.

(2.) Heard.

(3.) This second bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.81/2020 registered at Police StationKhairlanji, District-Balaghat, for the offence punishable under Sections 498-A, 304-B, 34 of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act, 1961.