Santo Devi Parihar vs State Of Madhya Pradesh

Rajeev Kumar Shrivastava, J

The applicant- Santo Devi Parihar has filed this first application u/S.439 Cr.P.C for grant of bail.

Applicant has been arrested on 27.08.2020 by Police Station Lounch, District Datia (MP) in connection with Crime No.74/2020 registered for the offence punishable under sections 302, 201, 304-B of IPC.

As per pleadings of the application, the present applicant is a lady. She has not committed any offence. She has falsely been implicated in the case. The applicant is in custody since 27/8/2020. The co-accused Narendra Parhihar has already been granted bail by this Court vide order dated 4/6/2021 passed in M.Cr.C.No.20145/2021 after considering the fact that he was implicated only on the basis of memorandum given by the co-accused. The present applicant is also on same footing. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, the applicant prays for grant of bail on the basis of parity.

Perused the documents available on record as well as the case diary. Considering the facts and circumstances of the case along-with the fact that co-accused of this case has already been granted bail by this Court, without commenting upon the merits of the case, the application is allowed and it is hereby directed that the applicant shall be released on bail on her furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety in the like amount to the satisfaction of the Court concerned for his regular appearance before the trial Court concerned on the dates fixed by it.

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 himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade her from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit any offence otherwise this bail order shall automatically stand cancelled;

5 . The applicant will not move in the vicinity of complainant party and 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.

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

Certified copy as per rules.