Sheela Singh @ Sheela Sawant vs The State Of Madhya Pradesh
2025 Latest Caselaw 5828 MP

Madhya Pradesh High Court

Sheela Singh @ Sheela Sawant vs The State Of Madhya Pradesh on 21 March, 2025

Author: Anuradha Shukla

Bench: Anuradha Shukla

          NEUTRAL CITATION NO. 2025:MPHC-JBP:13973




                                                                 1                         MCRC-12109-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                         HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                                                   ON THE 21st OF MARCH, 2025
                                            MISC. CRIMINAL CASE No. 12109 of 2025
                                              SHEELA SINGH @ SHEELA SAWANT
                                                          Versus
                                              THE STATE OF MADHYA PRADESH
                           Appearance:
                              Shri Sharad Verma - Advocate for the applicant.
                              Shri S.K. Shrivastava - Government Advocate for the State.

                                                                     ORDER

This is first bail application filed by the applicant under Section 483 of the B.N.S.S. Act 2023 for grant of bail relating to FIR/Crime No.108/2006, dated 20.08.2006, registered at Police Station Orchha Road, District Chhatarpur, for the offence punishable under Sections 363, 366, 370(4), 370(a), 377, 373, 376, 34 of IPC and Section 5(6) of Prevention of Immorality in Women Traffic Act, 1956. The applicant is in custody since 16.02.2025.

This first regular bail application has been argued on the ground that victim was allegedly kept by the applicant for 5 years in her house for household work and then she was sent to Mumbai along with the daughter of present applicant. It is submitted that no allegations have been made against the applicant for forcing the victim into immoral trafficking. It is also argued that present applicant is around 67 years of age right now. The judgment delivered in ST No.296/2013 on 25.09.2025 has also been relied upon in

NEUTRAL CITATION NO. 2025:MPHC-JBP:13973

2 MCRC-12109-2025 which the co-accused Kailash, Pappu and Kanta have been released. Therefore, a request has been made to allow the bail application.

Learned counsel for the State has opposed the bail application on the ground that applicant was very much involved in immoral trafficking regarding a minor girl, therefore, a request has been made to dismiss the bail application.

Heard learned counsel for the parties and perused the case diary. Having heard the arguments and also after considering the facts and circumstances of the case, but without commenting any opinion on the merits of this case, this bail application is allowed.

It is directed that the applicant shall be released on bail upon his

furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be fixed in this regard during pendency of the trial.

Accordingly, this M.Cr.C. stands allowed and disposed of.

(ANURADHA SHUKLA) JUDGE

DevS