SANDEEP KUMAR JAGATRAMKA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This application under Sec. 482 of Bharatiya Nagrik Suraksha Sanhita, 2023/438 of Cr.P.C. has been filed by applicants seeking anticipatory bail in Crime No.867/2017, registered at Police Station Waraseoni, District Balaghat for offences punishable under Sec. 3/4 of the Dowry Prohibition Act.

(3.) Suresh Kumar Jagatramka, who is applicant No.2, and is also an Advocate has joined through video conferencing and he made every effort to get the matter adjourned.