NEHA Vs. STATE OF M P

JUDGEMENT

(1.) This is an application under Section 439 of the Code of Criminal Procedure for grant of bail to petitioners for offences registered under Sections 498 -A, 306, 34 of I.P.C. in connection with Crime No.223/2014, at Police Station Deori, District Sagar.

(2.) According to prosecution, on 21.05.2014 daughter -in -law of petitioner no.2 namely Radha Rani @ Ranu ended her life by hanging in matrimonial house within a period of 2 years of marriage. Learned counsel appearing for the petitioners submits that parents of deceased came forward after a week of the incident with a story of harassment, cruelty and demand of dowry. The petitioners are sister -in -law and mother -in -law of deceased and they are in custody since 20.08.2014. They have been falsely implicated in the case on the basis of vague allegations.

(3.) Learned Panel Lawyer appearing on behalf of the respondent -State submits that allegations are equally serious against the petitioners and there is sufficient evidence available against the petitioners. In response learned counsel for the petitioners submits that in such a situation husband can be presumed as a main culprit and he was released on bail on technical ground because of non filing of charge -sheet in time frame. On due consideration of the facts and circumstances of the case, I deem it proper to grant bail to the petitioners. Petitioners Ku. Neha and Smt. Pushpa Patel shall be released on bail on their furnishing a personal bond in a sum of Rs.30,000/ - (Rupees Thirty Thousand only) each with a surety in the like amount to the satisfaction of trial Court for their appearance in trial Court on dates to be fixed by that Court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioners. Provisions of Section 437 (3) of Cr.P.C. shall apply to the petitioners.