DEVIDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE diary is not available however, the facts in detail of the occurrence are mentioned in order dated 29/04/2014 passed by the Court of First Additional Session Judge, Raisen in bail application No. 234/2014.

(2.) THIS is first application under Section 438 of Cr.P.C., filed by the applicants for grant of anticipatory bail, apprehending their arrest in connection with crime No. 291/2014, registered at Police Station -Mandideep, District -Raisen, for the offence punishable under Section 498A, 323, 506B/34 of IPC & Section 3/4 of Dowry Prohibition Act.

(3.) LEARNED counsel for respondent -State opposing the submissions made on behalf of the applicant has prayed for rejection of the anticipatory bail application.