PRASHANT GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicant under section 438 of the CrPC for grant of anticipatory bail.

(2.) The applicant is apprehending his arrest in connection with Crime No. 15/ 13 registered at Mahila Police Station, Padav. District Gwalior for the offences punishable under sections 498A of IPC and 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the State opposes the application and submits that the present applicant is the husband of the complainant and therefore, case of the applicant is not similar to the co -accused who have been enlarged on anticipatory bail and submits that the marriage of the applicant was solemnized on 21.6.2010 with the complainant Smt. Neha Gupta and the allegation of demand of Rs.25 Lacs has been levelled against the applicant and his mother, sister and brother -in -law.