Madhya Pradesh High Court
Smt. Anita Shukla vs The State Of Madhya Pradesh on 9 October, 2015
MCRC-16638-2015
(SMT. ANITA SHUKLA Vs THE STATE OF MADHYA PRADESH)
09-10-2015
Shri Manish Datt, learned Senior Advocate with Shri Pawan Gurjar, Advocate
for the applicant.
Shri Manoj Kushwaha, learned PL for the respondent / State.
Heard.
This is first application under section 438 of Cr.P.C. for grant of anticipatory bail to the applicant as she is under apprehension of her arrest in connection of Crime no. 114/2015 registered at Police station Jiyawan, District Singrauli, for commission of offences punishable under sections 456, 458, 323, 324, 294 and 506 (II) of the IPC.
Learned senior counsel for the applicant submits that initially the offences punishable under sections 456 and 458 of the IPC were not registered. Subsequently, the aforesaid sections were added. The quarrel is between the two real brothers. They were residing in a same house. The applicant is a lady. Learned PL opposing the submissions has prayed for its rejection. Looking to the aforesaid facts of the case and without commenting on the merits of the case, this application is allowed. It is directed that at the event of arrest of the applicant in respect of the aforesaid crime, on furnishing a personal bond of Rs.50,000/- (Rupees Fifty Thousand only) by the applicant along with one solvent surety in the like amount to the satisfaction of the JMFC, Deosar, district Singrauli, applicant Smt. Anita Shukla shall be released on bail. The applicant is directed to cooperate with the investigating agency. She will further abide by the conditions enumerated in sub-section2 of section 438 of Cr.P.C.
CC as per rules.
(S.K. GANGELE) JUDGE