Vineeta vs The State Of Madhya Pradesh
2025 Latest Caselaw 3939 MP

Citation : 2025 Latest Caselaw 3939 MP
Judgement Date : 14 August, 2025

Madhya Pradesh High Court

Vineeta vs The State Of Madhya Pradesh on 14 August, 2025

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

         NEUTRAL CITATION NO. 2025:MPHC-GWL:17913




                                                               1                            MCRC-30687-2025
                                 IN     THE     HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           BEFORE
                                         HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                    ON THE 14 th OF AUGUST, 2025
                                              MISC. CRIMINAL CASE No. 30687 of 2025
                                                            VINEETA
                                                             Versus
                                                 THE STATE OF MADHYA PRADESH
                           Appearance:
                                 Shri Shashwat Rao - Advocate for the applicant [P-1].
                                 Shri Mohit Shivhare Ga appearing on behalf of Advocate General[r-1].

                                                                   ORDER

This is first bail application under Section 483 of BNSS filed by the applicant for grant of bail.

The applicant has been arrested on 25.3.2025 by Police Station- Gondan, District Datia in connection with Crime No. 25/2025, registered in relation to the offence punishable under Section 80 (2), 85 and 3/4 of Dowry Prohibition Act.

Prosecution case, in brief, is that on 12.03.2025, deceased Priyanka Dohre, wife of Vinod Dohre, died under suspicious circumstances and on the report an inquest was taken up for investigation and Crime No.25/2025 has been registered

under sections 80 (2), 85 of BNS and 3/4 of Dowry Prohibition Act against the applicant.

Learned counsel for the applicant submits that it is alleged that the applicant is girlfriend of Vinod Dohare, husband of the deceased and therefore, she has been falsely implicated in the case. She has not committed any offence. Learned counsel for the applicant has placed reliance on the judgment of the Hon'ble Supreme Court in the case of U. Suvetha Vs. State by Inspector of Police and

NEUTRAL CITATION NO. 2025:MPHC-GWL:17913

2 MCRC-30687-2025 another, (2009) 6 SCC 757 and submits that the applicant cannot be construed to be a relative within the meaning of the relatives of the husband. The applicant is the first offender and he has no criminal past. Trial will take time for its conclusion. The applicant is permanent resident of District Datia and there is no likelihood of his absconsion or tampering with the prosecution evidence. She is ready to abide by the terms and conditions as may be imposed. With the aforesaid submissions, prayer for grant of bail is made out.

Learned counsel for the State vehemently opposed the application and prayed for its rejection.

Considering the overall facts and circumstances of the case, nature of allegations and looking to the observation made by the Hon'ble Supreme Court in U. Suvetha (supra) in which the Hon'ble Supreme Court has held in para 18 of the

judgment which reads thus:

18. By no stretch of imagination a girl friend or even a concubine in an etymological sense would be a `relative'. The word `relative' brings within its purview a status. Such a status must be conferred either by blood or marriage or adoption. If no marriage has taken place, the question of one being relative of another would not arise.

coupled with the fact that the trial is not likely to conclude in near future and prolonged pre- trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court/committal Court for his appearance on the dates given by the concerned Court.

NEUTRAL CITATION NO. 2025:MPHC-GWL:17913

3 MCRC-30687-2025 This order will remain operative subject to compliance of the following conditions by the applicant:-

1. The applicant will comply with all the terms and conditions of the bond executed by him;

2. The applicant will cooperate in the investigation/trial, as the case may be;

3. The applicant will not indulge themselves in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the Police Officer, as the case may be; 4 . The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically, without further reference to the Bench;