ARAM BAI (MAHILA) Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant, who is a lady, prays for bail having been involved in offence u/s 406/418/34 IPC and u/s 3 (1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) THE brief facts of the case are that the complainant pledged certain silver ornaments to one Sarnam Singh, who is the brother of the applicant. It is alleged that applicant's said brother refused to return the said ornaments and hence a report was lodged.

(3.) 1991 JLJ 468) that the accusation against the applicant should be real in essence and spirit. It should not be a mere accusation and the Court is not deprived of his power, to look into the fact as to whether in the accusation there is substance or not.