Madhya Pradesh High Court
Manish vs The State Of Madhya Pradesh on 30 October, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE M.Cr.C. No.41321/2018 (Manish Vs. State of Madhya Pradesh) (-1-) M.Cr.C. No.41321/2018 (Manish Vs. State of Madhya Pradesh) Indore, dated: 30.10.2018 Parties through their counsel.
This is the 6th bail petition filed under Section 439 of Cr.P.C. for grant of bail. The applicant has been arrested in Crime No.72/2017 registered at Police Station-Palsud, Distt.-Barwani for the offence punishable under Sections 304B, 498(34) of IPC and Section 3/4 of Dowry Prohibition Act. He is in custody since 24.05.2017.
Learned counsel has argued before this Court that the deceasesd was never subjected to cruelty at any point of time and she committed suicide.
It has been stated that most of the witnesses have been examined by the trial court and almost every one has given a clean chit to the present applicant.
The father of the girl, PW-1 has also been examined and it has been brought to the notice of this Court by the learned counsel that the father has admitted before the trial Court that her girl made an attempt to commit suicide before her marriage also.
On the other hand, learned government advocate has vehementally opposed the prayer for grant of bail.
This Court after hearing the learned counsel for the parties and after going through the record and also keeping HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE M.Cr.C. No.41321/2018 (Manish Vs. State of Madhya Pradesh) (-2-) in view the statements of the witnesses, which are on record and the fact that other co-accused persons have been granted bail, is of the opinion that the application deserves to be allowed and is, accordingly, allowed.
It is directed that the applicant shall be released on bail subject to his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac Only) with one surety in the like amount to the satisfaction of the concerned trial court for his appearance before the trial Court on all the dates of hearing as may be fixed in this behalf by the concerned trial court.
C.C. as per rules.
(S.C. Sharma)
N.R. Judge
Digitally signed by
NARENDRA KUMAR RAIPURIA
Date: 2018.10.30 17:17:59
+05'30'