ANITA YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

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

(3.) The applicant apprehends her arrest in connection with Crime No.366/2019 registered at Police Station Gormi, District Bhind(M.P.) in relation to the offence punishable under Sections 304-B and 498-A of IPC and Section 3 / 4 of Dowry Prohibition Act.