Madhya Pradesh High Court
Smt. Rajkumari Saket vs The State Of Madhya Pradesh on 23 January, 2015
M.Cr.C.No.20625 of 2014
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Smt. Rajkumari Saket vs State of M.P.
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Shri Himanshu Dwivedi, Advocate for the applicant.
Shri K.S. Patel, Panel Lawyer for the
respondent /State.
Heard finally. Perused the case diary. This is the first bail application on behalf of the applicant under Section 439 of Cr.P.C. The applicant is in custody since 10.12.2014 in connection with Crime No.185/2014 registered at Police Station Vishwavidhyalaya, District Rewa (M.P.) for the offence punishable under Sections 366 and 376(2)(G) of IPC.
It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the case. It is further submitted that the applicant is a lady and was not present at the time of incident. The applicant is in custody and conclusion of trial would take considerable time. On the aforesaid grounds, it is prayed that the applicant be released on bail.
Learned Panel Lawyer for the State vehemently opposed the application.
Considering the totality of the facts and circumstances of the case coupled with the material available on record, without commenting upon the merits of the case, the application under Section 439 of Cr.P.C. on behalf of applicant deserves to be and is hereby allowed.
M.Cr.C.No.20625 of 2014 2It is directed that applicant Smt. Rajkumari Saket be released on bail on furnishing a personal bond in the sum of Rs.25,000 / - (Rupees Twenty Five Thousand Only) with one solvent surety in the like amount to the satisfaction of the committal Court /trial Court securing applicant's presence before the trial Court on all the dates of hearing fixed in this regard during trial.
Certified copy as per rules.
(SUBHASH KAKADE) JUDGE SJ