MANISH TEEGAL Vs. STATE OF MADHYA PRADESH THR

JUDGEMENT

(1.) Case diary is available.

(2.) This is second application under Section 438 of Cr.P.C. for grant of anticipatory bail. First application was dismissed as withdrawn by order dated 9/11/2016 passed in M.Cr.C. No.12638/2016.

(3.) The applicant apprehends his arrest in connection with Crime No.580/2016 registered by Police Station Cantt, District Guna for offence under Section 420 of IPC and Section 3/4 of the Dowry Prohibition Act.