BHOOP SINGH Vs. STATE OF M P

JUDGEMENT

(1.) SHRI Mayank Bajpayee, Advocate for the applicant.

(2.) SHRI Pramod Pachori, Public Prosecutor for the respondent/State.

(3.) APPLICANT apprehends arrest in connection with offences punishable u/Ss. 498A, 34 of IPC registered as Crime No. 214/2012, at Police StationDabra, District � Gwalior.