SATENDRA SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Inspite of having been given several opportunities, the case diary has not been made available for perusal. As per order dated 21.03.2016, this application is being considered.

(2.) Heard the arguments of both the parties.

(3.) This is first bail application filed by the applicant/accused under Section 438 of Cr.P.C for grant of anticipatory bail, apprehending his arrest in connection with Crime No.74/2016, Police Station Dehat Basoda, District Vidisha for the offences registered under Sections 498-A, 506 323 of IPC and Section 3 / 4 of Dowry Prohibition Act.