Rinki Jatav vs State Of Madhya Pradesh

Learned counsel for the rival parties are heard.

This is first application under section 438 of the Code of Criminal Procedure.

Applicant apprehends arrest in connection with Crime No.420/2019 registered at Police Station Station Road, Morena, for the offences punishable

under sections 304B, 498A read with 34 of the IPC.

Allegations against the applicant, in short, are that she along with other accused persons was involved in subjecting the deceased to cruelty and

harassment due to non satisfaction of demand of Rs.25,000/-, TV, Fridge and a Motorcycle in dowry and, ultimately, on 28/10/2019, dead body of

deceased was found hanging in the matrimonial home within seven years of marriage under suspicious circumstances.

Learned counsel for the applicant submits that applicant has been falsely implicated in the case. She is a lady and is carrying a pregnancy of six

months. There is no specific allegation against the present applicant and all the family members have been roped in. The applicant is a permanent

resident of Ganjrampur, P.S. Station Road, Morena and there is no likelihood of her absconsion or tampering with the prosecution evidence. With the

aforesaid submissions, prayer for anticipatory bail is made.

In response, learned Public Prosecutor has opposed the bail application and prays for its rejection.

Taking into consideration the facts and circumstances of the case, but without expressing any opinion on merits of the case, I deem it appropriate to

extend the benefit of anticipatory bail to the applicant.

It is hereby directed that in the event of arrest of applicant namely Smt. Rinki Jatav, she shall be released on bail on her furnishing a personal bond of

Rs.50,000/-(Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of Arresting Authority.

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

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

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

She will not indulge 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;

She will not seek unnecessary adjournments during the trial;

She will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

If she commits any offence while on bail, then this order shall automatically stand cancelled without reference to the Court.

C.C. as per rules.