Madhya Pradesh High Court
Smt. Munni Devi @ Laxmi vs The State Of Madhya Pradesh on 30 June, 2014
M.Cr.C. No. 8574 of 2014
30.06.2014
Shri Sameer Seth, learned counsel for the applicant.
Smt. Nirmala Nayak, learned Govt. Adv. for respondent-State.
State's counsel submits that she is under receipt of the case diary.
Heard.
On behalf of the applicant, this petition is preferred under Section 439 of Cr.P.C for grant of bail as she is in custody since 21.3.2014 in connection of Crime No. 178/14, registered against her at Police Station Kamla Nagar, Bhopal for the offence punishable under Sections 34 (2) of M.P. Excise Act.
Having heard the counsel at length, keeping in view the arguments advanced, after taking into consideration the nature of the evidence collected by the Investigating Agency and placed before the trial court alongwith the charge sheet, so also the circumstance that the applicant has already suffered more than three months in the judicial custody and trial will take months together in its disposal and case is triable by Judicial Magistrate, Ist Class, without expressing any opinion on merits of the matter, this petition is allowed and it is further directed that on furnishing a personal bond of Rs. 25,000/- (Rs. twenty five thousand) alongwith one surety of the like amount to the satisfaction of the trial court, the applicant Smt Munni Devi @ Laxmi shall be released on bail with a direction to appear on each and every date of hearing before the trial court.
Her single non appearance before the trial court shall lead to automatic dismissal of this bail order.
C c as per rules.
( U.C. Maheshwari ) Judge bks