Madhya Pradesh High Court
Smt. Shanti Pardhe vs The State Of Madhya Pradesh on 16 November, 2015
MCRC-19090-2015
(SMT. SHANTI PARDHE Vs THE STATE OF MADHYA PRADESH)
16-11-2015
Shri Manish Datt, Senior Advocate with Shri Pawan Gujjar,
Advocate for the applicant.
Smt. Janvi Pandit, learned Public Prosecutor for the
respondent/State.
Shri Sampoorn Tiwari, Advocate for the objector. Heard.
This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No.314/15 registered at P.S. Cantt., District Jabalpur for the offence punishable under Sections 420, 406 of IPC. The allegation against the applicant is that she had fraudulently sell the land to the complainant and received the sum. The land was already mortgaged with the bank. The applicant is a lady aged about 71 years. She is in jail since 07.10.2015. In view of the aforesaid, prayer is made to enlarge the applicant on bail. The prayer for bail is opposed by learned Public Prosecutor and the learned counsel for the objector.
Looking to the facts of the case and nature of allegation and also the fact that the applicant is an old aged lady of 71 years, but without expressing any opinion on the merits of the matter, this application is allowed.
It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) by the applicant along with one solvent surety in the like amount to the satisfaction of CJM, Jabalpur the applicant shall be released on bail with a direction to appear before the trial court on the date of the trial. The applicant shall abide by the following conditions of 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.
Certified copy as per rules.
(S.K. GANGELE) JUDGE