Madhya Pradesh High Court
Raniya Sahu vs The State Of Madhya Pradesh on 21 December, 2018
2
M.Cr.C. No.50729/2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.50729/2018
(Raniya Sahu S/o Sukhnandan Sahu V/s. State of M.P.)
Jabalpur, Dated: 21/12/2018
Shri D.K.Shah, learned counsel for the applicant Raniya Sahu.
Shri Deependra Mishra, learned Govt. Advocate for the
respondent/State.
This is the repeat (Second) application under Section 439 of Cr.P.C., for grant of bail in connection with Crime No.409/2018, registered at Police Station - Sarai, District - Singrauli for commission of offence punishable under Section 305 of IPC. His earlier bail application (M.Cr.C. No.46007/2018) was dismissed on merit vide order dated 03.12.2018.
As per prosecution case, on 12.08.2018, at 5.30 p.m., appellant abused and harassed the deceased and used filthy language and warned her that she will not let her to marry with her son. On account of which, deceased, who is 17 years old committed suicide by hanging herself on 13.08.2018, at 8.30 a.m., at her house in Village Mahua. On receiving information a merg No.78/18 under Section 174 of Cr.P.C. has been registered at Police Station Sarai. After inquiry, FIR has been lodged for offence under Section 305 of IPC bearing Crime No.409/2018.
Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the present case. She has no connection with the crime. She is a 45 2 M.Cr.C. No.50729/2018 years old lady. She is in custody since 20.10.2018. Investigation is over and charge sheet has been filed. Conclusion of the trial will take considerable time, therefore, he prays for grant of bail to the applicant.
Learned Public Prosecutor has opposed the bail. Considering the facts and circumstances of the case, the arguments advanced by the counsel for the parties and on perusing the previous order dated 03.12.2018 passed in M.Cr.C. No.46007/2018, I find that there is no changed circumstances, therefore, I do not find it a fit case to enlarge the applicant on bail, therefore, the bail application is hereby rejected.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE ns Digitally signed by Neeraj Sarvate Date: 2018.12.22 00:18:41 +05'30'