Supreme Court - Daily Orders
Manikram vs The State Of Madhya Pradesh on 24 July, 2020
Bench: Uday Umesh Lalit, Mohan M. Shantanagoudar, Vineet Saran
1
ITEM NO.12 Court 5 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3235/2020
(Arising out of impugned final judgment and order dated 25-02-2020
in MCRC No. 7457/2020 passed by the High Court Of M.P. Principal
Seat At Jabalpur)
MANIKRAM & ANR. Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH Respondent(s)
(IA No.64738/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.64739/2020-EXEMPTION FROM FILING O.T. and IA
No.64743/2020-EXEMPTION FROM FILING AFFIDAVIT )
Date : 24-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Surender Kr. Gangele, Adv.
Mr. Satish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This SLP challenges the order dated 25.02.2020, rejecting the application for bail preferred by the father-in-law and mother-in- law of the deceased, in connection with FIR No.615/2019, registered at Police Station Waraseoni, Signature Not Verified Distt. Balaghat for the offences Digitally signed by INDU MARWAH Date: 2020.07.25 under Sections 307, 498-A, 304/B read with 34 of IPC and under 11:43:43 IST Reason:
Sections 3/4 of Dowry Prohibition Act. 2 Relying on the dying declaration given by the deceased, the High Court rejected the prayer for bail. The petitioners have been in custody since December, 2019.
We heard Mr. Surender Kumar Gangele, learned Senior Advocate in support of the petition.
After considering the submissions and perusing the documents on record, we see no reason to interfere in the matter. However, since the petitioners have been in custody from December, 2019, we direct the Trial Court to take up the matter and consider whether the charges are required to be framed in the matter or not.
Our direction shall not be taken any reflection on the merits of the matter, which will be gone into by the Trial Court at the relevant stage.
The Special Leave Petition is dismissed. Pending applications, shall stand disposed of (INDU MARWAH) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER