SHIVRAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned order.

(2.) This second repeat 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 First bail application of the applicant was dismissed as withdrawn by order dtd. 02/12/2020 passed in MCRC No.47671/2020.

(3.) The applicant has been arrested on 05/11/2020 in connection with Crime No.408/2019 registered at Police Station Khaniyadhana, District Shivpuri for offence under Ss. 498-A, 304-B of IPC and Sec. 3/4 of the Dowry Prohibition Act.