Madhya Pradesh High Court
Smt. Savitri Devi vs P.S. Moghat Road The State Of Madhya ... on 7 February, 2014
M.Cr.C. No.1203/14
07.02.2014
Miss. Anita Kaithwas, learned counsel for the applicants.
Shri V.P. Tiwari, learned P.L. for the State/respondent.
Applicant's counsel submits that by filing the fresh Vakalatnama as document no.479/14, yesterday i.e. 6.2.2014, in the Registry, she has cured the default.
Reader is directed to call the same and place with the record. In such premises, no further order is required on the question of default.
Learned P.L. submits that he is under receipt of the case diary. In view of the availability of the case diary, at the request of the applicants' counsel this case is taken up for final disposal on merits.
Heard.
On behalf of the applicants, this petition is preferred under Section 438 of Cr.P.C. for grant of anticipatory bail, as they are under apprehension of their arrest in connection of Crime No. 2/14 registered at Police Station Moghat Road District Khandwa for the offence of Sections 498-A of I.P.C. and 3 and 4 of Dowry Prohibition Act.
Having heard, keeping in view the arguments advanced by the counsel, after perusing the case diary, in the available circumstances of the case so also taking into consideration the nature of the matrimonial dispute along with the circumstance that the applicant no.1 is mother- in-law of the complainant while the applicant no.2 is sister-in-law are the woman not the male member of the in-laws family of the complainant, without expressing any opinion on merits of the matter, this petition is allowed.
It is further directed that in the event of the arrest of the applicants or any of them, on furnishing a personal bond of Rs.30,000/- (Rs. Thirty thousand) along with one surety of the like amount to the satisfaction of the arresting authority/Officer by each of the applicants Smt. Savitri Devi and Ku. Sunita, they shall be released on anticipatory bail Such release shall be subject to terms and conditions enumerated under Section 438 (2) of the Cr.P.C.
Certified copy as per rules.
(U. C. Maheshwari) Judge Pb