BENI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit. Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail as she has apprehension of her arrest in connection with Crime No.85/2020 registered at Police Station Sahrai, Distt. Ashok Nagar for the offences punishable under Sections 341 , 324 , 323 , 294 , 506 , 34 and added Section 307 of IPC.

(3.) It is submitted by the counsel for the applicant that applicant is a lady aged about 55 years and as per the prosecution story itself the initial incident is said to have taken place, wherein four accused persons have inflicted injuries to the complainant and subsequently the presence of the present applicant is being shown and the allegation against the present applicant is that she had hit the complainant by sleeper. It is submitted that due to previous enmity the whole family is being roped up in the case. Other four co-accused have already surrendered. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of anticipatory bail and she is ready to cooperate in the investigation. The applicant has shown her willingness to contribute an amount of Rs.10,000/- towards the PM Care Fund. There is no possibility of her absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of anticipatory bail to the applicant.