Madhya Pradesh High Court
Smt. Mango Bai vs The State Of Madhya Pradesh on 11 March, 2016
MCRC-21125-2015
(SMT. MANGO BAI Vs THE STATE OF MADHYA PRADESH)
11-03-2016
Shri Ashish Tiwari, learned counsel for the
applicant.
Shri A.N. Gupta, learned Panel Lawyer for the
respondent/State.
Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 287/2015 registered at Police Station Barhi District Katni for the offences punishable under Sections 498-A and 304-B of the IPC.
The applicant is mother-in-law of the deceased, who died on 26.9.2015 by setting her on fire. The marriage of the deceased was performed on 7.5.2013.
The allegation against the present applicant is that she and other family members had made demand of dowry i.e. a motorbike from the deceased and treated her with cruelty. She is in jail since 30.10.2015.
Learned Panel Lawyer opposes the bail application. Looking to the age of the applicant and the fact that she is a lady and mother-in-law of the deceased, the application is allowed. It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. fifty thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of the trial Court/committal Court, the applicant Smt. Mango Bai shall be released on bail with a direction to appear before the trial court on the date of the trial.
The applicant shall abide by the following conditions of 437 (3) of Cr.P.C. as under:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter,
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected, and
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Certified copy as per rules.
(S.K. GANGELE) JUDGE vkt