Priyanka vs State Of M.P. & Anr

Anand Pathak, J

The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 9/8/2021 by Police Station Saraychhola, District Morena in connection with Crime No. 49/2020 registered for offence punishable under Sections 304-B, 498-A, 34 of IPC and Section 3 /4 of Dowry Prohibition Act.

Learned counsel for the applicant submits that applicant has been falsely implicated in the matter. Applicant is a lady aged 25 years and is in confinement since 9/8/2021 and charge-sheet has already been filed. Learned counsel for the applicant raised the ground of separate living as according to him, applicant alongwith her husband (co-accused) used to live separately and only on the basis of omnibus allegations they have been implicated. Confinement amounts to pretrial detention. She undertakes to cooperate in trial. On these grounds prayer for bail is made out.

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

Heard.

Considering the submission advanced and facts and circumstances of the case, without expressing any opinion on merits of the case, I deem it appropriate to allow this application.

It is hereby directed that on furnishing bail bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of like amount to the satisfaction of trial Court applicant shall be released on bail.

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

The applicant will comply with all the terms and conditions of the bond executed by her;

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

The applicant will not indulge herself 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 applicant shall not commit an offence similar to the offence of which she is accused;

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

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.

E-Copy/Copy of this order be sent to the trial Court concerned for compliance from the office of this Court.

E copy/Certified copy as per rules/directions.