RAMBARAN KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is 2nd repeat bail application u/S. 439 Cr.P.C. filed by the petitioners for grant of bail after rejection of earlier one on merits with liberty to come again after completion of investigation.

(2.) Petitioners have been arrested on 10.06.2019 by Police Station Janakganj District Gwalior (M.P.) in connection with Crime No.409/2019 registered in relation to the offences punishable u/S. 498-A, 304-B/34 of IPC and 3/4 of Dowry Prohibition Act.

(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 bail is made out.