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Judgment
8 paragraphs · 123 wordsG.S. Ahluwalia, J
This is fourth application filed under Section 439 of Cr.P.C. for grant of bail. The previous application of the applicant has already been dismissed on
merits by order dated 12.1.2021 passed in M.Cr.C.No.1528/2021.
The applicant has been arrested on 4.9.2020 in connection with Crime No.417/2020 registered by Police Station Chanderi, District Ashoknagar for
offence under Sections 498-A, 304-B, 34 of IPC and under Section 3/4 of Dowry Prohibition Act.
In view of the allegation made against the applicant that the applicant was demanding Rs.2,50,000/- which was awarded in a Motor Accident Claims
Tribunal on the death of the father of the deceased, no case is made out for taking a different view.
Accordingly, the application fails and is hereby dismissed.