NATAN BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant is a woman aged about 35 years having a child in her lape. She is in custody since October 1994. The allegation against the applicant is that she killed her son -in -law by strangulation. Counsel submits that it is a false case because a dispute relating to property was in the family. The police statements of the witnesses have been recorded after 24 days of the occurrence.

(2.) AFTER hearing counsel and without commenting on the merits of the case I am of the opinion that it is a fit case for releasing the applicant on bail. Accordingly, it is directed that on applicant's furnishing a personal bond in the sum of Rs. 15,000/ - (Rupees Fifteen thousand only) with one solvent surety in the like amount to the satisfaction of Chief Judicial Magistrate Vidisha she be released on bail for her appearance before the trial Court to face the trial.