LAWS(MPH)-2020-3-170

TASLEEM ALI Vs. STATE OF MADHYA PRADESH

Decided On March 13, 2020
Tasleem Ali Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

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

(2.) This is first bail application filed by the applicant under Section 439 of Cr.P.C.

(3.) Applicant Tasleem Ali was arrested on 12/12/2019 in Crime No.282/2019 registered at Police Station Bina, District Sagar (M.P.) for the offence punishable under Sections 304-B , 498-A , 34 of the IPC and Sections 3 , 4 of Dowry Prohibition Act.