Madhya Pradesh High Court
Smt.Meena vs The State Of M.P. on 21 March, 2022
Author: Dinesh Kumar Paliwal
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
CRA No. 1843 of 1998
(SMT.MEENA Vs THE STATE OF M.P.)
Dated : 21-03-2022
Ms. Meena W/o Ravi Kumar Singh has appeared with Shri Amit Garg
Advocate and has submitted that bailable warrant has been wrongly served upon
her whereas she never faced any trial or inquiry in any Court and has never been
convicted or sentenced in any case. She never appeared before this Court earlier.
On a perusal of this Court order sheet dated 03.08.1998, it is revealed that
appellant/Meena had appeared before this Court.
From the perusal of the bail papers and other papers annexed with trial
Court record, it reveals that Meena Choudhary D/o Chhotelal resident of village
Aber, who was a member of Scheduled Caste, had lodged an FIR against one
Raju @ Rajesh Singh, resident of Aber for commission of offence under Sections
450, 376, 323 of I.P.C. and Section 3(2)(v) of the SC & ST (Prevention of
Atrocities) Act, 1989.
By judgment dated 21.01.1997 accused Raju @ Rajesh Singh was acquitted
by learned Sessions Judge, Satna. Learned trial Court had issued a notice to
complainant Meena as to why she should not be punished for giving false
evidence. In compliance of the notice, she had appeared before the Court of
Sessions Judge, Satna and by judgment dated 05.05.1998 she was convicted for
commission of offence under Section 193 of IPC and was sentenced to 3 months
Simple Imprisonment and against that order present appeal has been preferred.
In compliance of this Court's order dated 25.05.1998, Meena D/o Chhotelal
W/o Ravi Choudhary resident of Aber P.S. Rampur-Baghelan appeared before
CJM Satna and furnished a personal bond. Sunderba Chamar S/o Chounwa
Chamar R/o village Sangawa P.S. Kolgawan Tehsil Raghunagar District Satna
stood as a surety for Meena Devi W/o Ravi resident of Aber. Whereas bailable
warrant issued in pursuant to this Court order to secure her presence has been
served on Meena Kumari Singh W/o Ravi Kumar Singh R/o village Kushwahan
Signature Not Verified
Tahsil and P.S. Simariya District Rewa and the same is evident from the
SAN
photocopies of Aadhar Card filed along with the application submitted by learned
Digitally signed by BIJU BABY
Date: 2022.03.22 18:40:00 IST
counsel for Meena Kumari Singh.
As bailable warrant has not been served on actual Meena Kumari D/o
Chhotelal W/o Ravi Kumar, resident of village Aber police chowki Kotar
P.S.Rampur-Baghelan District Satna, Meena Kumari Singh W/o Ravi Kumar Singh
R/o village Kushwan P.S. and Tahsil Simariya is discharged.
Again a bailable warrant of arrest to a sum of Rs.10,000/- be issued against
Meena Kumari W/o Ravi caste Chamar resident of village Aber Police Chowki
Kotar Thana Rampur-Baghelan for whom Sunderba Chamar S/o Chounwa Chamar
R/o village Sangawa P.S. Kolgawan Tehsil Raghunagar District Satna has stood as
surety.
SP Satna is directed to serve the bailable warrant upon Meena W/o Ravi,
resident of village Aber, P.S. Kotar who had lodged FIR against accused Raju @
Rajesh Singh S/o Tearath Singh resident of village Aber P.S. Rampur in police
station constituted for SC ST Act and had faced special Sessions Case No.41/96
(State of M.P. vs. Raju @ Rajesh Singh) judgment dated 21.01.1997 by Sessions
Judge, Satna.
After service of bailable warrant, said Meena be produced before the CJM,
Satna and she be released on furnishing a personal bond to sum of Rs.10,000/-
with a surety of like amount to the satisfaction of CJM, Satna. Upon releasing,
CJM, Satna shall direct Meena W/o Ravi Choudhary resident of Village Aber
police Chowki Kotar P.S. Rampur Baghelan to appear personally before this Court
on 10.05.2022.
(DINESH KUMAR PALIWAL)
JUDGE
b
Signature Not Verified
SAN
Digitally signed by BIJU BABY
Date: 2022.03.22 18:40:00 IST
