Madhya Pradesh High Court
Smt. Imla Matre vs The State Of Madhya Pradesh on 13 October, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-36036-2020
The High Court Of Madhya Pradesh
MCRC-36036-2020
(SMT. IMLA MATRE AND OTHERS Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 13-10-2020 Heard through Video Conferencing.
Shri Sanjay Sharma, learned counsel for the applicant. Shri Ankit Singh Sisodiya, learned Panel Lawyer for the State. The first application has been filed on behalf of the applicants under Section 439 of the Cr.P.C. in connection with Crime No.221/2020 for the offence punishable under Sections 498-A, 506, 307, 109 and 34 of the IPC and 3/4 of Dowry Prohibition Act registered at the Police Station-Kirnapur, District-Balaghat (MP).
It is submitted by learned counsel for the applicants that applicants are women and they have falsely been implicated in the case. There is general allegation of harassment against the applicants. Applicant No.1 is mother-in- law and applicant No.2 is sister-in-law. So far as allegation under Section 307 of IPC is concerned, the same is only against the husband. On these ground, he made a prayer that applicant may be released on bail.
Learned Panel Lawyer for the State opposed the bail application for grant of bail. It is submitted by him that applicants along with husband demanded motorcycle in dowry and also instigated the husband to kill the complainant. Later on, husband is said to have poured kerosene oil and burnt her. On the said grounds, he prays for rejection of the bail application.
Learned counsel for the applicant has also relied on police report of non-cognizable offence lodged by applicant No.1 against her daughter-in-law in which, it is stated that she used to pickup fight with applicant No.1 and also used to threaten applicants that she will commit suicide.
Considering the facts and circumstances of the case and the evidence is available on record, bail application filed on behalf of applicants is Signature Not allowed. It is directed that on furnishing a personal bond in the sum of SAN Verified Digitally signed by SHABANA ANSARI Date: 2020.10.14 14:24:57 IST 2 MCRC-36036-2020 Rs.30,000/- (Rupees Thirty Thousand Only) each by the applicants along with solvent surety each in the like amount to the satisfaction of trial Court, applicant No.1- Smt. Imla Matre and applicant No.2- Ku. Sarita Matre be released on bail.
The applicants shall abide by the following conditions of Section 437 (3) of Cr. P. C. as under:-
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter;
(b) that such person shall not commit any offence similar to the offence of which he is accused, or suspected of the commission of which he is suspected and;
(c) that such person shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
C.C. as per rules.
(VISHAL DHAGAT)
JUDGE
shabana
Signature
SAN Not
Verified
Digitally signed by
SHABANA ANSARI
Date: 2020.10.14
14:24:57 IST