SEEMA NAMDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This first application under Sec. 482 of Bhartiya Nagarik Suraksha Sanhita, 2023/438 of Cr.P.C. has been filed for grant of anticipatory bail.

(3.) The applicant is apprehending her arrest in connection with Crime No.65/2026 registered at Police Station Naugaon, District Chhattarpur, for offence under Ss. 89, 85, 115(2), 351(3), 3(5) of the BNS and Sec. 3/4 of the Dowry Prohibition Act.