Madhya Pradesh High Court
Kala Bai vs The State Of Madhya Pradesh on 22 May, 2017
MCRC-6839-2017
(KALA BAI Vs THE STATE OF MADHYA PRADESH)
22-05-2017
Shri K.S. Rajput learned counsel for the applicant.
Shri B.P. Pandey, Govt. Advocate for the respondent/State.
Heard. Case diary perused.
This is first bail application filed by the applicant Kalabai for grant of bail in connection with Crime No.139/2017 registered at Police Station Pandhana, District Khandwa (MP) for the offence under Sections 420, 467, 468, 467 of IPC.
Allegation against the applicant is that she has cheated bank by impersonation.
Learned counsel for the applicant submits that the applicant is in custody since 24.3.2017. She is 67 years old illiterate lady. Trial will take time to complete. There is no likelihood of her absconding or tampering with the prosecution evidence. Her further custody is not needed. Hence, she be released on bail.
Learned Govt. Advocate has opposed the bail application and prays rejection of the same.
Considering the facts and circumstances of the case, the application is allowed. Applicant Kalabai is directed to be released on bail on her furnishing a personal bond in sum of Rs. 40,000/- with a solvent surety in the like amount to the satisfaction of JMFC concerned or CJM for her appearance in trial Court on the dates so fixed by that Court during trial. It is directed that applicant shall comply the provisions of Section 437(3) Cr.P.C.
Certified copy as per rules.
(J. P. GUPTA) JUDGE rss