Madhya Pradesh High Court
Mu.Meera vs The State Of Madhya Pradesh on 19 June, 2014
1
(Smt. Meera Vs. State of M.P.) M.Cr.C.No.4546/14
19-06-2014
Applicant by Shri Arun Pateriya, Advocate.
Respondent/State by Ms. Nutan Saxena, PP.
Heard.
Perused the case diary.
This is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.
The applicant is apprehending her arrest in connection with Crime No.120/2014 registered at P.S. Gohad, District Bhind, for the offences punishable under sections 323, 498-A and 506-B/34 of IPC and 3/4 of Dowry Prohibition Act.
As per prosecution story, marriage of the complainant was solemnized with Bunty in the month of April, 2012. After marriage, husband of the complainant brought her to his house where his father's sister Meera was residing. It is alleged that husband and Meera started harassing the complainant and used to beat her.
It is submitted by learned counsel for the applicant that applicant has falsely been implicated in the case. She is a widow lady aged 58 years, hence, prayed for bail.
Prayer is opposed by learned counsel for the State. Considering the allegation leveled against the applicant and she is widow lady aged 58 years, this application is allowed and it is directed that in the event of arrest, the applicant shall be enlarged on bail on her furnishing a personal bond in the 2 (Smt. Meera Vs. State of M.P.) M.Cr.C.No.4546/14 sum of Rs.50,000/- (Rs. Fifty Thousand Only) with a surety bond in the like amount to the satisfaction of Arresting officer/competent Court. The applicant shall make herself available for interrogation by a police officer as and when required and she will co-operate in the investigation. She shall further abide by the other conditions enumerated in sub-section (2) of Section 438 of Cr.P.C.
This order shall remain operative for a period of sixty days and during this period the applicant is free to move the regular bail application before the concerned Court.
C.C. as per rules.
(D.K.Paliwal) Judge bj/-