PRADEEP @ GUDDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr. P. C. for grant of bail to the applicant, as he has been arrested on 4.5.2016 in connection of Crime No.213/2016, registered at Police Station Sihora, District Jabalpur for commission of offences punishable under Sections 498 -A and 328 of IPC and under Section 3/4 of Dowry Prohibition Act.

(3.) The applicant is brother -in -law of the complainant. The father -in -law, mother -in -law and Jeth have been enlarged on anticipatory bail by this Court vide order dated 24.05.2016 passed in M.Cr.C. No.8962/2016. The Court passed the following order in the aforesaid case.