Kaladevi Alias Kalli Ahirwar vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

The applicant has filed this First bail application under Section 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

Applicant apprehends her arrest in connection with Crime No.350/2024 registered at Police Station Jigna District Datia (M.P.) for the offences punishable under Sections 302, 34 of IPC.

As per prosecution story, the incident is stated to have occurred between 14.05.2023 and 16.05.2023, and the dead body of the deceased Anshul Singh Chauhan was found lying in a well. In this regard, Police Station Jigna, District Datia registered Marg No. 11/23 and an inquiry was being conducted. However, in the meantime, the complainant Chandrapal Singh filed an application under Section 156(3) of the Code of Criminal Procedure before the Court of the Chief Judicial Magistrate, Datia on 07.08.2023, which was dismissed on 27.05.2024, against which, the complainant/revisionist filed a revision petition before the Sessions Court and the same was allowed vide order dated 13.12.2024 and the police station Jigna was directed to register a First Information Report under the appropriate sections. Subsequently, in compliance with the said order, a First Information Report was registered at Police Station Jigna against the accused persons as Crime No. 350/2024, in which the present applicant apprehends her arrest.

Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in this case. It is further submitted that co-accused namely, Smt. Janki has been granted regular bail by this Court vide order dated 07.01.2026 in M.Cr.C. No.58634/2025 and the case of the present applicant is akin to that of co-accused. Hence, prayer for anticipatory bail is made on the ground of parity also.

Learned counsel for the respondent/State has vehemently opposed the prayer and prayed for dismissal of the application.

Heard the counsel for the parties and perused the case diary.

Considering the above submissions and facts situation of the case and the ground of parity, without expressing any opinion on the merits of the case, this Court intends to allow the application, therefore, it is hereby directed that in the event of arrest, the applicant shall be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with two solvent sureties of the like amount to the satisfaction of Arresting Authority/Investigating Officer.

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

(1). The applicant will comply with all the terms and conditions of the bond executed by him;

(2). The applicant will cooperate in the investigation/ trial, as the case may be;

(3). The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

(4). The applicant shall not commit any offence similar to the offence of which he is accused;

(5). The applicant will not seek unnecessary adjournments during the trial;

(6). The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Application stands allowed and disposed of.

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

Certified copy as per rules.