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Judgment
8 paragraphs · 285 wordsAnjuli Palo, J
This is third application filed by the applicant under Section 439 of Cr.P.C. seeking regular bail. Both the earlier applications of the applicant were dismissed as withdrawn.
The applicant is in custody since 26.7.2020 in connection with Crime No.606/2020 registered at Police Station Kotwali, District Shahdol for offences punishable under Sections 306, 384, 388, 389, 120B, 506 of IPC.
Learned counsel for the applicant submits that the applicant is innocent. He has been falsely implicated in the case. Co-accused Jyoti Yadav has been released on bail by this Court vide order dated 4.7.2022 passed in M.Cr.C. No. 58439 of 2021 and co-accused Shubham Jaiswal has also been released on bail by this Court vide order dated 4.7.2022 passed in M.Cr.C. No. 18124 of 2022. Case of the present applicant is similar to them. It is further submitted that the applicant is in custody and trial would take considerable time to conclude, therefore, she may be released on bail on the ground of parity.
Learned Govt. Advocate has opposed the application.
As similarly placed co-accused persons have already been released on bail, therefore, maintaining the parity and without commenting on the merit of the case, the application is allowed.
It is directed that applicant namely Sudha Pandey shall be released on bail on her furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for her appearance before the said Court on all such dates as may be fixed in this regard during the pendency of trial.
It is further directed that the applicant shall comply with the provisions of Section 437(3) of the Cr.P.C.