Chandra Bai Gour vs State Of Madhya Pradesh

Vishnu Pratap Singh Chauhan, J

Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant. The applicant is in jail in connection with Crime No.172/2020 registered at Police Station Gairatganj, District Raisen for commission of offence punishable under Section 304-B/34 of the IPC.

The case of the prosecution against the applicant, in short, is that the applicant is mother-in-law of the deceased. Marriage of the deceased was solemnized in the year 2013. The applicant along with other co-accused harassed deceased in connection with non fulfilling of demand of dowry. Thereafter, deceased committed suicide on 08.07.2020.

Learned counsel for the applicant submits that after investigation charge-sheet has been filed. The applicant is in judicial custody since 20.10.2020 and conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.

Learned Panel Lawyer for the respondent/State, on the other hand, opposes the application.

Heard learned counsel for the parties and perused the case diary. Considering the whole evidence collected during investigation and also considering the fact that after investigation charge-sheet has been filed, this Court is inclined to enlarge the applicant on bail.

Consequently, this application for bail under Section 439 of the Code of Criminal Procedure filed on behalf of applicant-Chandra Bai Gour, stands allowed.

It is directed that the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court fixed in the case and for of Criminal Procedure.

This order shall be effective till the end of the trial, however, in case of bail jump, it shall become ineffective.

Jail authorities and State Government are directed to follow the guidelines issued by the Health Ministry in the wake of Novel Corona Virus, before and after releasing the applicant.

Certified copy as per rules.