SMT. LALLAN KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The petitioner has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(3.) The petitioner has been arrested on 6/5/2019 by Police Station Bhaguapura, Tehsil Seonda District Datia (M.P.) in connection with Crime No.33/2019, registered in relation to the offence punishable u/Ss. 302, 304-B, 498-A/34 IPC and Sec. 3/4 of the Dowry Prohibition Act.