BHAGWAN DAS AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on behalf of petitioners Bhagwan Das Ahirwar, Shri Bai Ahirwar and Madan Kumar Ahirwar in Crime No.173/2017, registered by P.S. Nowgaon, District Chhatarpur under Sections 498-A and 506 read with section 34 of the I.P.C.