Sandhya Lodhi vs State Of Madhya Pradesh

Vijay Kumar Shukla, J

This is first bail application under Section 482 of BNSS for grant of anticipatory bail in connection with crime No.47/2026, registered at P.S. - Rehli, District - Sagar for offences punishable under Sections 108 and 3(5) of BNS.

2.As per prosecution case complaint was lodged that the deceased who is sister-in-law of the applicant had committed suicide because of the illicit relation of her husband. It is further alleged that a call was made by the deceased to the mother stating that in the morning all the accused persons had beaten her and in the evening she committed suicide.

Counsel for the applicant submits that the applicant is residing separately in the different house in the same "bada". However, they have been falsely implicated. Applicant is a lady and there is no likelihood of her absconsion.

Counsel for the State opposes the prayer for grant of bail.

After hearing learned counsel for the parties and considering the fact that the applicant is a lady having a child and there is no likelihood of her absconsion, this Court is of the view that the applicant is entitled for anticipatory bail.

Looking to the facts and circumstances of the case, without commenting anything on the merits of the case, the anticipatory bail application filed by the applicant is allowed. It is directed that if the applicant is arrested by the police then she shall be released on bail on her furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the Investigating Officer/Arresting Authority.

Applicants shall abide by the following conditions under Section 482 (2) of B.N.S.S:-

(a) Applicant shall make herself available for interrogation by a Police Officer as and when required;

(b) She shall not, directly or indirectly, make any inducement, threat or promise to complainant or witnesses;

(c) She shall not leave India without the previous permission of the Court;

(d) She shall not commit similar offence, of which, she is accused or suspected.

(e) She will further abide by the condition enumerated in sub-section (3) of Section 480 of the B.N.S.S.

A typed copy of this order is being forwarded to the Office of the Advocate General, on their email address, for intimation to the Police Station concerned.

With the aforesaid, the application is allowed and disposed off. Certified copy as per rules.