RAMESH BHARGAV Vs. STATE OF M.P.

JUDGEMENT

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

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

(3.) Learned Public Prosecutor 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.