SUNNY SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Sec. 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.157 of 2022 registered at Police Station City Kotwali, Morena in relation to the offences punishable under Ss. 498-A, 294, 506, 34 of IPC and under Sec. 3/4 of the Dowry Prohibition Act.

(3.) It is submitted by learned counsel for the applicant that the applicant has not committed any offence and he has falsely been implicated in the case. There is no specific allegation against the applicant and there are only omnibus and vague allegations levelled against the applicant. It is further submitted that the co-accused persons have been granted benefit of anticipatory bail by the trial Court. The applicant is ready to cooperate with the investigation and ready to abide by all the conditions which may be granted by this Court while granting anticipatory bail. Hence, prayed for grant of anticipatory bail.