VIJAY PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.98/2023 registered at Police Station Kareli, District Narsinghpur for the offences punishable under Ss. 498-A, 377, 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(3.) As per the prosecution, the applicant is the elder brother-in-law of the complainant who has lodged the complaint stating that she got married on 14/6/2022 and from the very next day, her husband and the rest of the family members started demanding a car from her parents and she has made allegation against the applicant that he used to unnatural act with her.