Smt. Ramrati Ahirwar vs The State Of Madhya Pradesh on 12 January, 2015

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Madhya Pradesh High Court

Smt. Ramrati Ahirwar vs The State Of Madhya Pradesh on 12 January, 2015

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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.19578/2014</b></u></font></font></p>
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   <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>12</u><u>.01.2015</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3">	Shri Parag
Tiwari, learned counsel for applicant.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY">
<font face="Bookman Old Style, serif"><font size="3">	<span lang="en-US"><span style="background: transparent">Shri
Madhur Seth, learned counsel for the respondent/EOW.</span></span></font></font></p>

This is first bail application under section 438 of Cr.P.C. The applicant apprehends his arrest for an offence under Sections 120B, 420, 467, 468, 471 of IPC in connection with Crime No.17/2000 registered at Police Station Arthik Apradh Prakoshtha Ikai (E.O.W), Jabalpur. Learned counsel for the applicant contends that co-accused Smt. Vandana Sahu and Smt. Sunita Pandey have been granted bail by this Court and the case of present applicant is not distinguishable from the case of the said two co-accused persons. However on the ground of parity, prayer is made to enlarge the present applicant also on bail. On due consideration of the facts and circumstances of the case, this Court deem it proper to grant bail to the applicant Smt. Ramrati Ahirwar. She is directed to join the investigation immediately and fully cooperate with the investigating agency and the trial. In the event of arrest, applicant shall be released on bail on her furnishing a personal bond in a sum of Rs.30,000/- with a separate surety of like amount to the satisfaction of arresting officer. Conditions of Section 438(2) Cr.P.C. shall apply on the applicant during currency of bail. C.c as per rules. (J.K. Maheshwari) Judge tarun/  <object type="application/pdf" id="ggg_object" style="display: none"></object>  </div>

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Madhya Pradesh High Court

Smt. Ramrati Ahirwar vs The State Of Madhya Pradesh on 12 January, 2015