Madhya Pradesh High Court
Suraj Rani @ Manjhli Bahoo vs The State Of Madhya Pradesh on 15 December, 2014
1
M.Cr.C No.17003 of 2014
15.12.2014
Shri Ashirwad Chaturvedi, counsel for the applicant
Shri Amit Kumar Sharma, PL for respondent/State.
Heard.
This repeat petition is preferred under section 439 of the Cr.P.C for grant of bail to the applicant as he is in custody since 11.9.2014 in connection with Crime No.583/2014 registered at P.S. Damoh district Damoh in respect of the offence punishable under Section 498-A,304-B/34 of the IPC and 3/ 4 of the Dowry Prohibition Act.
Having heard, keeping in view the arguments advanced by the counsel after perusing the case diary, taking into consideration the nature of the evidence collected by the investigating agency against the applicant so also the situation that she is a woman and no tin a position to ride the motorcycle for which the allegation is made against her, without expressing any opinion on the merits of the matter, this petition is allowed.
It is directed that on furnishing a personal bond in the sum of Rs.50,000/- (Rupees fifty thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of trial court, she shall be released on bail for her appearance before the trial court on every date of the trial. Her single non- appearance in the trial court shall lead to automatic cancellation of this bail order without any further orders from this court.
C.C as per rules.
(U.C.Maheshwari) Judge MKL