MAHESHWAR SHARMA Vs. STATE OF MP

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 his arrest in connection with Crime No.72/2020 registered at Police Station Dipar, District Datia (M.P.) in relation to the offence punishable under Sections 498-A , 323 , 324 / 34 of IPC and Section 3 / 4 of Dowry Prohibition Act.