Madhya Pradesh High Court
Wakeel Yadav vs The State Of Madhya Pradesh on 24 July, 2014
24.7.2014 Shri Pradeep Naveriya, Advocate for the applicant. Dr. Anjali Gyanani , PL for the State. Heard finally.
This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 5.5.2014 in connection with Crime No.101/2014 registered at P.S. Tendukheda, District Damoh for the offence punishable under sections 304-B, 498A/34 of IPC and Section 3/4 of Dowry Prohibition Act.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. Applicant is father-in-law of deceased Ranu Yadav, who said to have died unnatural death within seven years of her marriage. It is alleged that she was subjected to cruelty in regard to demand of dowry soon before her death. There is general allegation against the applicant in regard to demand of dowry. The applicant is in custody and trial would take considerable time to conclude, therefore, he be released on bail.
Learned counsel for State has opposed the application.
On due consideration of the contention raised by the learned counsel for the parties and overall facts and circumstances of the case, I am of the considered view that it is a fit case to release the applicant on bail, therefore, without expressing any view on the merits of the case, the application is allowed and it is directed that the applicant shall be released on bail on his furnishing a personal bond in a sum of Rs. 35,000/- (Rs. Thirty Five Thousand only) with one surety in the like amount to the satisfaction of the committal Court/trial Court for securing his presence before the said Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(G.S.Solanki) Judge ravi