Munnibai Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 5290 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No. 17280/2022 (Munnibai Sharma vs. State of M.P.)

Gwalior, Dated 11.04.2022

Shri Nitin Sharma, counsel for the applicant.

Smt. Anjali Gyanani, Counsel for State.

Case diary is available.

This second application under Section 439 of Cr.P.C. has been filed

for grant of bail.

The applicant has been arrested on 06.03.2022 in connection with

Crime No.53/2022 registered at Police Station Bajrangarh, DistrictGuna

for offence under Section 34(2) of M.P. Excise Act.

It is submitted by the counsel for the applicant that the first

application was dismissed on 23.03.2022 with liberty to revive the prayer

after undergoing some reasonable period of detention. The applicant is in

jail from 06.03.2022. 60 bulk litres of illicit liquor has been seized from his

possession. The applicant has a criminal history and one offence under

Sections 341, 323, 294 and 506 of IPC and one under Satta Act were

registered against her. In view of the criminal antecedents she is ready and

willing to abide by stringent condition which may be imposed by this

Court. The trial is likely to take sufficiently long time and there is no

possibility of her absconding or tampering with the prosecution case.

Per contra, the application is opposed by the counsel for the State.

Considering the period of detention, the application is allowed. It is

directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac) with one surety in the

like amount to the satisfaction of the Trial Court/Committal Court to

appear before the Court on the dates given by the concerned Court.

It is further directed that the applicant shall appear before the S.H.O.

Police Station Bajrangarh, District Guna on 1st of every month during

the pendency of the Trial. In case of bail jump or nonappearance of the

applicant before the police station as directed by this Court, this order shall

lose its effect.

In the light of the judgment passed by the Supreme Court in the case

of Aparna Bhat and others Vs. State of M.P. Passed on 18.03.2021 in

Criminal Appeal No. 329/2021, the intimation regarding grant of bail be

sent to the complainant.

Certified copy as per rules.

(G.S. Ahluwalia) Judge van

VANDANA VERMA 2022.04.11 18:46:10 -07'00'