ARTI GUPTA SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicant under Sec. 439 of Cr.P.C. for grant of regular bail in connection with Crime No.454/2022 registered at Police Station Sohagpur, District Narmadapuram (M.P.) for the offences punishable under Ss. 420, 467, 468, 471, 34 of the IPC, Sec. 8 of the Registration Adhiniyam and Sec. 24 of the M.P. Ayurvedik Adhiniyam.

(2.) Learned counsel appearing for the applicant submitted that the applicant is innocent and has falsely been implicated in the alleged offence. It is further submitted that the husband of applicant namely Neeraj Gupta, who has also been made an accused in this crime, has already been enlarged on bail by the Coordinate Bench of this Court vide order dtd. 27/05/2024 passed in M.Cr.C.No.20365/2024. It is submitted that the case of the applicant is similar to co-accused Neeraj Gupta, so on the ground of parity also the applicant is entitled for grant of bail. It is further submitted that the applicant is a lady, who is in custody since 16/12/2023. The charge-sheet has been filed and conclusion of trial will take time. Hence, it is prayed that the application be allowed and applicant be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail. However, he has not controverted the factum of parity with co-accused Neeraj Gupta as claimed by the learned counsel for the applicant.