KUMARI JULI Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Petitioner apprehends arrest in connection with offence punishable u/Ss. 304-B, 498-A IPC and Sec. 3/4 of the Dowry Prohibition Act registered as Crime No. 117/19, by Police Station Gormi District Bhind (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.