LOKESH Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-3-104
HIGH COURT OF MADHYA PRADESH
Decided on March 25,2022

LOKESH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

RAJENDRA KUMAR VERMA,J. - (1.)This is the first application filed by the applicant under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail.
(2.)T h e applicant is apprehending his arrest in connection with Crime No.506/2021 registered at Police Station Maingaon District Khargone for the offences punishable under Sec. 306 of IPC.
(3.)As per prosecution story, the allegation against the applicant is that due to the harassment and disputed approach of the applicant, the wife of the applicant committed suicide. Accordingly, the applicant has been implicated in the case.


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