VIKASH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Documents filed vide I.A.No.6796/2022 are taken on record. I.A.No.6785/2022, an application under Sec. 301(2) of CrPC filed by the complainant, is taken up, considered and allowed for the reasons mentioned therein.

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

(3.) The applicant apprehends his arrest in connection with Crime No.202/2022 registered at Police Station Inderganj, District Gwalior (M.P.) in relation to the offence punishable under Ss. 304-B, 498-A, 34 of the IPC and Sec. 3, 4 of the Dowry Prohibition Act.