GEETA JATAV Vs. STATE OF M.P .

JUDGEMENT

(1.) I.A. No.10654/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 2/7/2020 by Police Station Sabalgarh, District Morena(M.P.) in connection with Crime No.310/2020 registered for offence under Sections 304-B , 498-A and 34 , IPC Section ? of Dowry Prohibition Act .