ARJUN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This fifth repeat bail application filed under Sec. 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 30/07/2020 in connection with Crime No.01/2020 registered by Police Station Amayan, District Bhind for offence punishable under Ss. 304-B, 498-A and 201 of IPC and Sec. 3/4 of the Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that the applicant is the father-in-law aged about 59 years and he was arrested on 30/07/2020 and by order dtd. 07/06/2021 passed in MCRC No.23751/2021, he was granted temporary bail for a period of two months and he has surrendered one day prior to expiry of the said period of temporary bail.