ANITA RAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Appearing counsel for the parties are heard on alleged first bail petition filed before this court under section 439 of Cr.P.C., 1973 in relation to Crime No. 106/2017 registered at Police Station, Haidergarh, District, Vidisha in reference to offences punishable under sections 498-A, 304-B/34 of the IPC and Section 3/ 4 of Dowry Prohibition Act and the produced case diary is perused.

(2.) Appearing public prosecutor intimates that relating case diary of crime no. 106/2017 registered at police station Haidergarh, District Vidisha is not available but appearing Sr. counsel for the applicant intimates that on 1.5. 2018 copy of the chargesheet has already been filed by him before this court and another copy of chargesheet has been bee obtained by the public prosecutor. Public Prosecutor admits that he has received photo copy of the charge sheet filed by the applicant.

(3.) Therefore, as copy of the filed chargesheet is available, appearing counsel for the parties are heard on alleged first regular bail petition filed on behalf of applicant before this court under section 439 of the Cr.P.C , 1973for above mentioned crime registered in reference to offences punishable under section 304-B/34 and 498-A of the IPC and Section 3/ 4 of Dowry Prohibition Act and the produced copy of the chargesheet and other documents by applicant are perused. Applicant Anita was arrested on 9.2.2018 and his regular bail petition under same provision was dismissed by Special Judge, Vidisha vide order dated 23.4. 2018, whose certified copy is enclosed with the application under consideration.