JEETU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) Petitioner has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail.

(3.) Petitioner apprehends arrest in connection with offences punishable u/Ss. 304-B, 498 A, 34 of IPC & Section 3/4 of Dowry Prohibition Act registered as Crime No.147/2020, by Police Station Ambah, District Morena (M.P.).