NEHA SIKARWAR Vs. STATE OF M.P .

JUDGEMENT

(1.) This is the first bail application under Section 438 of Cr. P. C. preferred by the applicant for the alleged offences registered at Crime No. 266 of 2019 at Police Station Mahila Thana District Gwalior for the offences punishable under Sections 498-A , 354 , 506 , 34 of the IPC and under Sec. 4 of Dowry Prohibition Act .

(2.) It is alleged by the counsel for the applicant that applicant has been falsely implicated in the case. It is submitted that applicant is ready to cooperate in the investigation and comply with all the conditions which may be imposed by this court. He has relied upon the order passed by Hon. Supreme Court in the case of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273, and prayed for anticipatory bail.

(3.) Per contra State counsel has opposed the application by stating that investigation is pending in the matter. He has actively participated in the commission of offence. On these grounds, he prayed for rejection of bail.