Geeta Rani Kurmi And Others vs State Of Madhya Pradesh

Rajeev Kumar Dubey, J

This is first bail application filed by the applicants Geetarani Kurmi and Reena Kurmi under Section 438 of the Cr.P.C. for grant of anticipatory bail.

The applicants apprehend their arrest in connection with Crime No.280/2021, registered at P.S. Rehli District-Sagar (M.P.) for the offence punishable

under Sections 458, 323, 294, 324, and 506 read with Section 34 of the I.P.C.

As per prosecution case, on 21.4.2021 at around 9:00 pm when complainant Vinod Kurmi was at his house located at village Juna, co- accused

Kamlesh Kurmi & Amit Kurmi armed with iron rod & stick came to his house and abused him and also assaulted him and took the complainant Vinod

outside of his house. At that time, the applicants Geetarani and Reena Kurmi also came there and they also assaulted him by kicks and fists.

Learned counsel for the applicants submit that the applicants are innocent and have falsely been implicated in the case. Even otherwise from the

allegation only offence under Section 323 of the I.P.C. is made out against the present applicants, which is bailable one. Applicants are lady. They

have no criminal past. They are ready to cooperate in the investigation and trial. In the event of arrest, their reputation will be ruined. Under these

circumstances applicants pray for anticipatory bail.

On the other hand, learned counsel for the respondent/State opposed the prayer.

Looking to the facts and circumstances of the case, the contention of the police in the aforesaid crime, applicants Geetarani Kurmi and Reena Kurmi

shall be released on bail on their furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one surety each in the

like amount to the satisfaction of the Arresting officer (Investigating Officer) for their regular appearance before the Police during the investigation or

before the Court during trial.

This order will remain operative subject to compliance of the following conditions by the applicants :

The applicants will comply with all the terms and conditions of the bond executed by them;

The applicants will cooperate in the investigation/trial, as the case may be;

The applicants will not indulge themselves in extending inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicants shall not commit an offence similar to the offence of which they are accused;

The applicants will not seek unnecessary adjournments during the trial; and

The applicants will not leave India without prior permission of the trial Court/Investigating Officer, as the case may be. A copy of this order be sent

to the concerned Station House Officer for compliance.