SMT KAMLESH @ MUNNI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since the facts of both the miscellaneous criminal cases are same and they are arising out of same crime numbers, therefore, they are heard together and disposed of by this common order.

(2.) M.Cr.C.No.217522025 has been filed by applicant Smt. Kamlesh @ Munni and M.Cr.C.No.230582025 has been filed by applicant Monu Sharma under Sec. 483 of BNSS, 2023 for grant of regular bail in connection with same Crime No.312025 registered at Police Station Vijaypur, District Sheopur (M.P.) for the offence punishable under Ss. 80, 85 and 3 (5) of BNS and Sec. 34 of the Dowry Prohibition Act, 1969.

(3.) Learned counsel for the applicants submits that the applicant Smt. Kamlesh @ Munni is mother-in-law while Monu Sharma is brother-in-law (Devar) of the deceased. It is contended by learned counsel for the applicants that marriage took place on 6/5/2019 and the deceased died by ante- mortem hanging on 31/1/2025. F.I.R. contains omnibus allegations against two brothers-in-law (Jeth and Devar), mother-in-law, father-in-law and husband of the deceased. It is contended that the sister-in-law has been bailed out anticipatory by order dtd. 3/3/2025 in M.Cr.C.No.69092025 while brother-in-law Veerendra has been bailed out by order dtd. 3/4/2025 in M.Cr.C.No.146072025. The father-in-law Naresh alias Ramnaresh has been bailed out by the trial Court itself by order dtd. 7/4/2025. Therefore, the bail is sought on the ground of parity with Virendra and Naresh @ Ramnaresh who were brother-in-law and father-in- law of the deceased respectively. Though it is conceded that there is no parity with Kallo because she was not named in the F.I.R. It is contended that the deceased has left behind her two children aged four years and four months respectively and the mother-in-law may be bailed out to look after the said minor children. Both the applicants are in custody since 8/5/2025.