AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 139 wordsGurpal Singh Ahluwalia, J
Case Diary is available.
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed as withdrawn by order dated 21/06/2022 passed in M.Cr.C. No.27173/2022.
The applicant has been arrested on 21/07/2021 in connection with Crime No.575/2021 registered at Police Station- Dabra, District- Gwalior (M.P.) for offence under Sections 498-A and 323 of IPC and Section 3/4 of Dowry Prohibition Act and further added sections 304-B, 302 and 34 of IPC.
The previous bail application of the applicant was dismissed by order dated 21/06/2022 passed in M.Cr.C. No.27173/2022.
In view of the fact that the applicant is the husband of the deceased, no case is made out for taking a contrary view in the matter.
Accordingly, the application fails and is hereby dismissed.