RAM PHULVAR Vs. STATE OF MP

JUDGEMENT

(1.) THIS is an application under section 438 of CrPC for grant of anticipatory bail.

(2.) THE applicant is under apprehension of arrest in connection with crime No. 357/05 registered at PS. Multai under section 304-B, 306, 498A of IPC and section 3 and 4 of Dowry Prohibition Act.

(3.) WHILE on other hand counsel for State has submitted that the matter is under investigation and the same is in progress and if during investigation any of the applicant is released on anticipatory bail then proper investigation would not be held by the agency and prayed for dismissal of the application.