VIPIN BHARGAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is 1st application u/S. 438 Cr.P.C. filed by the petitioners for grant of anticipatory bail.

(2.) Petitioners apprehends their arrest in connection with offences punishable u/Ss. 498-A, 34 of IPC and 3/4 Dowry Prohibition Act registered as Crime No.547/2019 at Police Station City Kotwali District Vidisha.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.