SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant who is in custody since 19/2/2021 in connection with Crime No. 32/2021 registered at Police Station Nowgaon, District Chhatarpur for offence punishable under Ss. 498-A, 304-B r/w 34 of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act. The previous application was dismissed as withdrawn vide order dtd. 7/7/2021 in M.Cr.C.No. 30402/2021.