RAMNARESH PRAJAPATI Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

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

(3.) The applicants apprehend their arrest in connection with Crime No.310/2020 registered at Police Station Chitrangi, district Singrauli for the offence punishable under Section 304- B/34 of the I.P.C. and Section 3/4 of the Dowry Prohibition Act.