Madhya Pradesh High Court
Ku. Ekta Singh vs The State Of Madhya Pradesh on 15 June, 2015
MCRC-8351-2015
(KU. EKTA SINGH Vs THE STATE OF MADHYA PRADESH)
15-06-2015
Shri Y.K. Gupta, learned counsel for the applicants/accused.
Shri Pramod Kumar Pandey, learned PP for the respondent/State.
Case diary is available.
This is the first bail application filed by the applicant/accused under Section 438 of Cr.P.C for grant of anticipatory bail apprehending their arrest in connection with Crime No.222/2015 registered at Police Station City Kotwali Distt. Damoh for the offences punishable under Section 498-A /34 of IPC and under Section 3/ 4 of Dowry Prohibition Act.
Learned counsel for the applicants/accused submits that applicant No. 1-Ku. Ekta Singh being sister-in-law (Nanad) and the applicant No. 2, Smt. Pinki Singh, sister-in-law (Jethani) of the complainant Smt. Sangeeta Singh whose marriage was solemnized with Diwakar Singh, have been falsely implicated in this case. The allegations made in the report are totally false and concocted. As per FIR, the alleged incident took place at Damoh, where no report was lodged by the complainant. A written report was submitted by the complainant to the Superintendent of Police, Katni whereupon an FIR bearing Crime No. 0/15 for the offence under Section 498-A read with Section 34 of IPC and Section 3/ 4 of the Dowry Prohibition Act was registered at police station Sleemnabad where the parents of the complainant were residing. Thereafter, the said FIR was sent to Damoh. Counsel further contends that the co-accused Smt. Krishna Devi Rajput, mother-in-law and Raj Bahadur, father-in-law were granted anticipatory bail by this Court vide order dated 06-05-2015 passed in M.Cr.C No. 6449/15 having considered the merit of the case. The allegations made against the applicants-accused are similar to those as against the co- accused persons who were granted bail by this Court. On the aforesaid grounds, learned counsel has prayed for grant of anticipatory bail. Learned PP opposing the submissions made on behalf of the applicants- accused has prayed for rejection of the anticipatory bail application. On perusal of the copy of the order dated 06-05-2015, it appears that the co- accused Smt. Krishna Devi and Raj Bahadur were granted bail by this Court having considered the merit of the case. The allegations made against the applicants-accused are similar to those co-accused persons. Considering the facts and circumstances of the case, this Court deems it a fit case to grant anticipatory bail to the applicants, therefore, allowing the application, it is ordered that in the event of arrest by the investigating officer/Court, the applicants-accused shall be granted bail on their furnishing a personal bond for a sum of Rs. 25,000/- (Rs. Twenty Five Thousand only) each with one surety each in the like amount to the satisfaction of arresting officer.
The applicants-accused shall join the investigation immediately and fully co- operate with the investigation. They shall further abide by the other conditions enumerated in sub-section (2) of Section 438 of Cr.P.C. The M.Cr.C stands disposed of.
Certified copy as per rules.
(M.K. MUDGAL) JUDGE