Minor Munni D/O Bahadur Meda Age 15 ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 6421 MP

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 HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
  (SINGLE BENCH: HON'BLE Mr. JUSTICE VIVEK RUSIA)
                  CRR.No.1409/2021

Date: 4.10.2021:
Minor Munni D/o Bahadur Meda, aged 15 years through guardian and
Father Bahadur S/o Puniya Caste Meda Aged 45 years Occupation
Agricultural Labour R/o Khedi Tehsil and District Jhabua
                                                        Applicant.
                                  V/s
State of Madhya Pradesh through Police Station Jhabua District Jhabua
                                                        Non-applicant.

      Shri Bheemsen Soni, learned counsel for the applicant.
      Ms. Mamta Shandilya, learned Govt. Advocate for the
respondent/State.
      Heard, with the aid of Police Case Dairy.
                                 *****

The present revision is filed by a child in conflict with law against the order dated 10/3/2021, passed by the learned Session Judge, Jhabua, in Crime No.32/2021 and order dated 26.2.2021 passed by the Juvenile Court whereby, she has been denied the bail application.

Learned counsel for the applicant submitted that this applicant is in custody since 16.11.2020. The Trial has been concluded but for want of Presiding Officer the final judgment has not been passed. Meanwhile, this applicant has delivered a child. The Superintendent of Center Vidisha has sent a letter dated 27.8.2021 according to which this applicant is suffering from Tuberculosis and six months baby is also under treatment and recommended for handing over her custody to her parents because this disease could affect other child in conflict with law.

In view of the above, the present revision is allowed. The applicant be immediately released. The Presiding Officer is directed to release the applicant on bail.

( VIVEK RUSIA ) JUDGE das Digitally signed by REENA PARTHO SARKAR Date: 2021.10.04 16:47:00 +05'30'

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