Asgari vs State Of Madhya Pradesh

Deepak Kumar Agarwal, J

Heard on first bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.

Applicant is apprehending her arrest in connection with Crime No.152/2021 registered at police Station, Shadora, Distt. Ashoknagar, for the offrence punishable under Sections 306/34 of IPC.

As per prosecution story, on 14.07.2021 son-in-law of the applicant committed suicide. On his death, Merg was recorded and postmortem was done. After Merg enquiry, it emerges out that Anam Khan, Parveen Khan and Asgiri Khan used to harass the deceased, therefore, he committed suicide. Before death, the deceased wrote a letter alleging against the applicant that she used to harass the deceased and due to harassment, he committed suicide.

Learned counsel for the applicant prays that applicant is innocent and falsely implicated in the case. The applicant is a lady aged about 52 years. She is ready to cooperate in the investigation. It is further submitted that applicant is ready and willing to abide by any conditions which may be imposed by this Court. On such premises, learned counsel for the applicant prayed for bail.

Learned counsel for the State opposed the prayer and prayed for dismissal of the application.

Both the Advocates are heard through Video Conferencing.

Case diary perused.

Looking to the facts and circumstances of the case, but without commenting on the merits of the case, this Court is of the opinion that the application for anticipatory bail should be allowed and by allowing the application it is ordered that in the event of arrest, if applicant furnishes bail bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the Arresting Authority/Investigating Officer, she should be released on bail.

Application stands allowed and disposed of.

Copy of this order be sent to the trial Court concerned for compliance.

Certified copy as per rules.