AAKASH KUSHWAHA Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is not available in view of Covid 19 Pandemic situation. Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned order.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicants have been arrested on 20-2-2020 in connection with Crime No.75/2020 registered at Police Station Madhoganj Distt. Gwalior for offence under Sections 304B , 498A / 34 of I.P.C., and under Section 3 / 4 Dowry Prohibition Act.