Madhya Pradesh High Court
Amrita Bai Sharma vs The State Of Madhya Pradesh on 22 June, 2018
HIGH COURT OF MADHYA PRADESH BENCH AT INDORE
M.Cr.C. No.22733/2018
1
Indore, Dt.22.06.2018
Shri Vivek Singh, learned counsel for the applicant.
Shri Sudarshan Joshi, learned Public Prosecutor for the
respondent/State.
Heard, Case-diary perused.
This is second application under Section 439 Cr.P.C for grant of bail in connection with Crime No.6/2018 registered at Police Station Berchha, District Shajapur for commission of offence punishable under Sections 363, 364-A/34 of the IPC.
The first bail application has been dismissed as wtihdrawn vide order dated 27.3.2018 passed in M.Cr.C.No.11739/2018.
Learned counsel appearing on behalf of the applicant contends that applicant has not committed any offence and she has falsely been implicated in the present crime. The statement of the complaiannt-Mukesh(PW-1), Rakesh(PW-2), Sheela(PW-
3), Mubarik Mansoori(PW-4), Ghanshyam(PW-5), Khubesh(PW-6) and Smt. Sudesh Singh(PW-7) have already been recorded before the trial court in which they have not made any allegation against the applicant regarding abduction of one year child Anmol or demanding ransom. The applicant is under custody since 8.1.2018 without any substantial reason. The conclusion of trial is likely to take sufficiently long time. In view of aforesaid, prayer is made to release the applicant on bail.
Learned counsel for the State opposes the bail application with the contention that no sufficient ground is made out for releasing the applicant on bail. Hence prays for rejection of the bail application.
Considering the facts and circumstances of the case and HIGH COURT OF MADHYA PRADESH BENCH AT INDORE M.Cr.C. No.22733/2018 2 the arguments advanced by leaned counsel for the applicant, but without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail on her furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand), with one solvent surety of the like amount to the satisfaction of trial Court, for her regular appearance before the trial Court during trial with a condition that she shall remain present before the Court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) of Cr.P.C..
This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.
Certified copy as per rules.
(S.K.Awasthi) Judge mk Digitally signed by MUKTA KAUSHAL Date: 2018.06.22 18:29:02 +05'30'