Madhya Pradesh High Court
Smt. Ganeshi Bai vs The State Of Madhya Pradesh on 19 December, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-27347-2017
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(SMT. GANESHI BAI Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 19-12-2017
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Shri N.P. Dubey, Advocate for the applicant.
Shri Saurabh Shrivastava, Govt. Advocate for the
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respondent/State.
hy Heard.
ad This is first application filed by the applicant / accused under section 438 of Cr.P.C. for grant of anticipatory bail, apprehending M her arrest in connection with Crime No. 457/17 registered at of Police Station Themi District Narsinghpur (MP), for the offences under sections 294, 323, 324, 506, 452, 307, 34 of the IPC.
rt The allegation against the applicant is that applicant along with ou co-accused persons abused the complainant and caused injury to C the complainant.
h Having considered the contentions of learned counsel for the ig parties and on perusal of the record, It appears that applicant is a H lady and did not cause any grievous injury to the victim. In view of the role attributed to the applicant, she is entitled to get benefit of anticipatory bail. Hence, this application is allowed and it is ordered that if the applicant-accused Smt. Ganeshi Bai surrenders before the Arresting Authority / Investigating Officer in relation to the aforesaid crime number within 15 days from today and if she is arrested by the Investigating officer / Authority concerned, she shall be released on bail on her furnishing a bail bond and surety bond each for a sum of Rs.25,000/-. If she failed to do so, the effect of this order shall be vacated automatically. The applicant-accused is directed to join the investigation sh immediately and fully co-operate with the investigation. She shall further abide by the other conditions enumerated in sub-section e ad (2) of Section 438 of Cr.P.C.
Certified copy as per rules.
Pr (J. P. GUPTA)
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JUDGE
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Digitally signed
by MANISHA
ALOK SHEWALE
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Date: 2017.12.19
16:57:44 +05'30'
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