Madhya Pradesh High Court
Smt. Soniya Bai Singh Gond vs The State Of Madhya Pradesh on 5 April, 2016
MCRC-3270-2016
(SMT. SONIYA BAI SINGH GOND Vs THE STATE OF MADHYA PRADESH)
05-04-2016
Shri Praveen Kumar Pandey, learned counsel for the
applicant.
Shri Gitesh Singh Thakur, learned Panel Lawyer for the
respondent/State with case diary.
Heard.
This is the repeat (third) application under Section 439 of the Cr.P.C. for grant of bail to the applicant. Applicant has been arrested in connection with Crime No.678/2015 registered at Police Station-Budhar, District-Shahdol(M.P.), for the offences punishable under Sections 498-A, 304-B and 34 of IPC. The applicant is in jail since 13.09.2015.
Her first application for grant of bail was rejected on 16.10.2015 thereafter the second application for grant of bail was dismissed as withdrawn with a liberty to file fresh bail application vide order dated 04.02.2016 and this is the third bail application.
Learned counsel for the applicant submits that there is no allegation that the applicant mishandled the deceased. It is also submitted that on account of omnibus statements she has been roped in the offences. It is further submitted that she is a house wife aged about 55 years and there is no possibility of her absconding.
After hearing learned counsel for the parties, going through the case diary statements and in the facts and circumstances of the present case, in the opinion of this Court, the application deserves to be allowed and it is hereby allowed. Accordingly, it is directed that the applicant Smt. Soniya Bai Singh Gond be released from custody subject to her furnishing personal bond in the sum of Rs.30,000/-(Rs. Thirty Thousand Only) with one surety in the like amount to the satisfaction of the Trial Court for her appearance before the concerned Court on all dates of hearing fixed in this behalf by the Court concerned during trial. M.Cr.C. stands disposed of.
Certified copy on payment of usual charges.
(S.K. SETH) JUDGE