Geetha vs State Of Madhya Pradesh

Rajeev Kumar Shrivastava, J

This is first application under Section 438 of CrPC for grant of anticipatory bail.

The applicant apprehends her arrest in connection with Crime No.241/2021 registered at Police Station Civil Lines, District Morena for offence under Sections 307, 147, 148, 149, 294 and 427 of IPC and Section 30 of Arms Act.

It is submitted by learned counsel for the applicant Geetha that the applicant is a lady aged around 35 years. She has been falsely implicated. She has not committed any offence. The case is of free fight. It is further submitted that in the cross-case accused Guddi Gurjar has already been granted anticipatory bail on the ground that she was a lady aged around 60 years and there is no overt act on the part of the present applicant and no injury has been caused by the present applicant. Hence, prayed for grant of anticipatory bail to the applicant.

Per contra, learned State counsel as well as learned counsel for the complainant opposed the anticipatory bail application and prayed to reject the same.

Heard learned counsel for the rival parties and perused the materials available on record.

It is undisputed that the case is of free fight. As the applicant is a lady aged around 35 years, therefore, without commenting upon the merits of the case, the application is allowed and it is directed that in the event of arrest, applicant shall be released on bail on her furnishing a personal bond in the sum of Rs.1,00,000/- (Rs. One Lakh Only) with one surety in the like amount to the satisfaction of the Arresting Authority/ Investigating Officer.

The applicant shall cooperate in the investigation and shall appear before the Investigating Officer as and when required. She shall further abide by all the terms and conditions enumerated in Section 438 (2) of CrPC.

This application is disposed of accordingly.

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