SMT. MEERA Vs. STATE OF M.P.

JUDGEMENT

(1.) XXXXX.

(2.) HEARD on I.A. No. 9012/2012 is an application seeking release of applicant on interim bail. It is seen from the order of trial court that omnibus allegations have been made against the applicant who is mother -in -law aged 50 years and other relatives of husband of the complainant and incarceration of the applicant who is a woman may create physical inconvenience and embarrassment, thereby diminishing possibility of settlement in future in the matter, this Court is inclined to extend the benefit of anticipatory bail to the applicant. Accordingly, I.A. No. 9012/2012 is allowed and disposed of in the following terms:

(3.) THE applicant will not indulge herself 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;