Madhya Pradesh High Court
Smt. Seema Bai vs The State Of Madhya Pradesh on 12 June, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-13659-2020
The High Court Of Madhya Pradesh
MCRC-13659-2020
(SMT. SEEMA BAI Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 12-06-2020 Shri Ashok Kumar Chaurasia, Advocate for the applicant. Shri D.K. Gangrade, learned Panel Lawyer for the State. Heard through video conferencing.
This is first bail application filed by applicant under Section 439 of Cr.P.C. Applicant has been arrested on 04.03.2020 in connection with Crime No.71/2020 registered at Police Station Ratibadh, Bhopal for commission of offence punishable under Sections 420, 467, 468 and 471 of Indian Penal Code.
As per prosecution story, applicant has submitted a patta at police station, which on enquiry by the revenue officer, was found to be forged. On basis of said report, offence as aforementioned has been registered against the applicant.
Counsel appearing for the applicant submitted that applicant is a lady aged about 32 years having two small children to look after. It is further submitted that applicant has not forged any document and patta was issued by the authorities.
Counsel appearing for the State Government opposes the bail application.
Considering the fact that applicant is a lady with two small children, without commenting on the merits of the case, the application filed by the applicant is allowed. It is directed that on furnishing a personal bond of Rs.20,000/- (Rs. twenty thousand) by the applicant along with one solvent surety in the like amount to the satisfaction of C.J.M. concerned, the applicant be released on bail.
The applicant shall abide by the following conditions of Section 437 (3) of Cr. P. C. as under:-
Digitally signed by VINOD KUMAR TIWARI Date: 12/06/2020 15:49:112 MCRC-13659-2020
(a) that such person shall attend in accordance with the conditions of the bond executed under this Chapter;
(b) that such person shall not commit any offence similar to the offence of which he/she is accused, or suspected of the commission of which he is suspected and;
(c) that such person shall not directly or indirectly make any inducement, treat or promise to any person acquainted with the facts of the case as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
C. C. as per rules.
(VISHAL DHAGAT) JUDGE vkt Digitally signed by VINOD KUMAR TIWARI Date: 12/06/2020 15:49:11