SHALU JAIN Vs. SHIVCHARANDAS AND SON

JUDGEMENT

(1.) The present bail application under Sec. 483 of BNSS is filed by the applicants-accused Mahadevi W/o Chhitariya, Bejanti W/o Prakash and Shreemati W/o Ramveer seeking bail in respect of a criminal case registered as FIR No.306/2025 dtd. 9/9/2025 registered at P.S. Sadar Dholpur, District Dholpur for the offence under Ss. 190, 191(3), 121(2), 132, 109(1), 285 of BNS and Sec. 3 of PPD Act.

(2.) Learned counsel for the applicants submit that the applicants, have been falsely implicated in the matter and the investigation against them is complete and they are no more required in investigation. He further submits that there are no chance of fleeing of applicants-accused from the jurisdiction of this Hon'ble Court. The applicants do not have any criminal antecedents. He also submits that the applicants undertake not to repeat offence and cooperate with investigation/trial, which will take time.

(3.) Learned counsel for applicants-accused submitted that applicants-accused are female and are in custody since long and trial will take its time and from tomorrow, there is Navaratra and Vijayadashmi Festival and for celebrating the said Festivals with family members, the applicants may be enlarged on bail.