LAWS(MPH)-2017-7-41

SMT. PRAGRANI Vs. STATE OF MADHYA PRADESH

Decided On July 24, 2017
Smt. Pragrani Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on this first application for bail under Section 439 of the Code of Criminal Procedure filed on behalf of the petitioner Pargrani in crime no.122/2017 registered by P.S.-Sanodha, District- Sagar under Sections 498-A and 304-B of the IPC and Section 3/4 of Dowry Prohibition Act.