Smt. Asha Devi vs The State Of Madhya Pradesh on 9 September, 2014

[Cites 8, Cited by 5]

Madhya Pradesh High Court

Smt. Asha Devi vs The State Of Madhya Pradesh on 9 September, 2014

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<p class="MsoNormal" style="margin-left:4.9pt;text-align:center;
mso-line-height-alt:5.0pt;page-break-before:always" align="center"><b style="mso-bidi-font-weight:
normal"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:
Tahoma;mso-ansi-language:HU" lang="HU">M.Cr.C. No.13181/2014</span></u></b></p>

<p class="MsoTitle" style="margin-left:-94.5pt;text-align:left" align="left"><span style="font-family:&quot;Bookman Old Style&quot;;text-decoration:none;text-underline:
none"><span style="mso-spacerun:yes">&nbsp;&nbsp; </span></span><span style="font-family:
&quot;Bookman Old Style&quot;">9/9/2014</span><span style="font-family:&quot;Bookman Old Style&quot;;
text-decoration:none;text-underline:none"> </span></p>

<p class="MsoNormal" style="text-align:justify;text-indent:.5in;line-height:150%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri Satyam Agrawal, Advocate
for the petitioners.</span></p>

<p class="WW-BodyText2" style="margin-left:.5in"><span style="font-family:
&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri
R.S. Shukla, Panel Lawyer for the State/respondent. </span></p>

<span style="font-size:

6.0pt;mso-bidi-font-size:12.0pt;line-height:150%;font-family:"Bookman Old Style";

mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">  This is an application under section 439 of the Code of Criminal Procedure for grant of bail to petitioners for offence under Sections 147, 148, 149, 506, 323, 302 of IPC in connection with Crime No.259/14 of Police Station %u2013 Mandi, District-Sehore. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">According to prosecution, on 5.8.2014, petitioners and 6 other accused persons assaulted Suresh, Narayan and Kaushalya Bai. Suresh and Narayan died as a result of multiple fatal injuries on their person. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">Learned counsel for the petitioners submits that petitioners are lady housewife having no criminal past and present on the scene of occurrence bare hands. Further submits that petitioners did not cause any injury to any of the deceased. Overt act has been assigned to them is only that they caught hold to Kaushalya Bai who sustained simple injuries that too caused by other accused persons. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">Learned Panel Lawyer submits that allegations are sensitive and serious both in which two murder took place of father and son both.   <b style="mso-bidi-font-weight:

normal"><span style="font-size:10.0pt;mso-bidi-font-size:12.0pt;

line-height:150%;font-family:"Bookman Old Style";mso-ansi-language:HU" lang="HU">M.Cr.C. No.13181/2014<span style="font-size:10.0pt;mso-bidi-font-size:

12.0pt;line-height:150%"> <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-ansi-language:HU" lang="HU">In response, learned counsel for the petitioners submits that petitioners were also lodged a report and case has been registered against the deceased party u/s 323 of IPC and petitioners did not cause any injury to any one nor they even touched the deceased. Considering the aforesaid, it is a fit case for grant of bail to the petitioners. Petitioners Smt. Asha Devi  and Smt. Shanta Devi @ Halkunwar Bai will be released on bail on their furnishing a personal bonds in a sum of Rs.30,000/-each with a separate surety in the like amount, to the satisfaction of trial court, for their appearance in the trial court on dates to be fixed by that court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioners. Provisions of Section 437(3) Cr.P.C. shall apply to the petitioners. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">C.C. as per rules. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">  <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-ansi-language:HU" lang="HU">                                      (Tarun Kumar Kaushal) <b style="mso-bidi-font-weight:

normal"><span style="font-family:"Bookman Old Style";mso-fareast-font-family:

Tahoma;mso-ansi-language:HU" lang="HU">                                                          Judge <span style="font-size:16.0pt;mso-bidi-font-size:

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Madhya Pradesh High Court

Smt. Asha Devi vs The State Of Madhya Pradesh on 9 September, 2014