RAFIQUE AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first anticipatory bail application under Section 438 of Code of Criminal Procedure, 1973 filed by the applicants namely; applicant No. 1-Rafique Ahmed, applicant No.2-Raeesa Bi and applicant No.3-Mohd. Raza as they are apprehending their arrest in connection with Crime No.391/2020 registered at Police Station-Vijay Nagar, District-Indore (MP) for the offence punishable under Section 498-A of Indian Penal Code, 1860, Section 3/4 of Dowry Prohibition Act, 1961 and Section 3/4 of The Muslim Women (Protection of Rights on Marriage) Act, 2019.

(2.) On the last occasion, learned counsel for the objector had submitted that she would file certain documents and now the aforesaid documents are placed on record.

(3.) Submissions were heard.