MANOJ BAGHEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.125/2020 registered at Police Station Pavai, District Bhind for offence under Ss. 304-B, 34 of IPC and under Sec. 3/4 of Dowry Prohibition Act.