Madhya Pradesh High Court
Smt. Rajji @ Sukhraj Kaur vs The State Of Madhya Pradesh on 22 March, 2017
1 M.Cr.C. No.2456/2017
(Smt. Rajji @ Sukhraj Kaur Vs. State of M.P.)
22.03.2017
Ms. Sangeeta Pachauri, learned counsel for the
applicant.
Shri R.K.Awasthi, learned Public Prosecutor for
the respondent/State.
Heard the learned counsel for the parties and perused the case diary.
This is first bail application under Section 439 of Cr.P.C. for grant of bail. The applicant is arrested in connection with Crime No.76/2017 registered at Police Station Kotwali District Shivpuri for commission of the offence punishable under Sections 366 and 506 of IPC.
Learned counsel for the applicant submits that the applicant is disabled handicapped lady as a whole body has sustained burn injuries and her disability is almost 41%. She is not able to perform the regular normal work. There are no criminal antecedents of the applicant. No alleged offence is made out against the applicant. She is in custody since 09.02.2017. The investigation is complete and charge-sheet has been filed on 21.03.2017. In these circumstances, she, therefore, prays for grant of bail.
Learned Public Prosecutor for the State opposes the bail application and prays for its rejection.
Considering the facts and circumstances of the 2 M.Cr.C. No.2456/2017 case and the arguments advanced by the learned counsel for the applicant, but without expressing any opinion on merits of the case, the application is allowed. It is directed that the applicant namely Smt. Rajji @ Sukhraj Kaur be released on bail on her furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court for her regular appearance before the trial Court on the condition that she shall remain present before the Court concerned during the trial and shall also comply with the conditions enumerated under Section 437(3) of Cr.P.C. and so also as imposed by the trial Court.
This order shall be effective till the end of trial but in case of bail jump, it shall become ineffective.
A copy of this order be sent for compliance to the Court concerned.
Certified copy as per rules.
(S.K. Awasthi) Judge AK/-