AJUDHYA Vs. STATE OF M P

JUDGEMENT

(1.) IT is alleged against the accused that his wife Durga Bai committed suicide as a result of the demand of dowry by the accused and other family members and harassment administered to her from time to time. Though the case has been committed to Sessions, evidence is yet to be recorded. Going through the nature of allegation against the present appellant, and considering the fact that co-accused Hargovind and Mst. Khardibai have already been released by the Trial Court on bail, and there is no allegation that the appellant shall influence the prosecution on release on bail. I deem it a fit case to grant bail to the appellant.

(2.) IT is, accordingly, ordered that the appellant shall be released on bail on his furnishing a solvent surety in the sum of Rs. 10,000/- to the satisfaction of C.J.M. Chhatarpur and executing a personal bond in the like sum for his appear once before the Trial Court or before any other Court as may be directed, on all dates fixed in this behalf. C.C. as per rules. Application allowed.