VEERENDRA JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is available.

(2.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed as withdrawn by order dtd. 21/06/2022 passed in M.Cr.C. No.27173/2022.

(3.) The applicant has been arrested on 21/07/2021 in connection with Crime No.575/2021 registered at Police Station- Dabra, District- Gwalior (M.P.) for offence under Ss. 498-A and 323 of IPC and Sec. 3/4 of Dowry Prohibition Act and further added Sec. 304-B, 302 and 34 of IPC.