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Madhya Pradesh High Court
Parvati Bai @ Vishnu Bai vs The State Of Madhya Pradesh on 7 April, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:9145
1 MCRC-12763-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 7 th OF APRIL, 2026
MISC. CRIMINAL CASE No. 12763 of 2026
PARVATI BAI @ VISHNU BAI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ashish Gupta - Advocate for the applicant.
Shri Rahul Solanki - Govt. Advocate for the respondent/State.
ORDER
This second application has been filed by the applicant under Section 483 of
BNSS, 2023 for grant of bail in connection with Crime No. 182 of 2025 registered at
Police Station - Mahidpur Road, District - Ujjain (M.P.) for offence punishable under
Sections 103(1), 3(5) of BNS, 2023. Applicant is in judicial custody since 31.12.2025.
First bail application was dismissed as withdrawn vide order dated 23.02.2026 passed
in MCRC No.3405/2026. Thereafter, Suhani (P.W.1), Mukesh (P.W.2) and Sampat Bai
(P.W.3) have been examined before the trial court.
2. Heard the arguments.
3. Perused the grounds for grant of bail stated in the application, case diary
and the relevant material on record.
4. Learned counsel for the applicant, in addition to the grounds mentioned in
the application, submits that the applicant is falsely implicated in the alleged offence
merely on suspicion. No incriminating material connecting the applicant with the
alleged offence is seized from the applicant. Material prosecution witnesses Suhani
(P.W.1), Mukesh (P.W.2) and Sampat Bai (P.W.3) have been examined before the trial
Court. They did not support the prosecution. The fate of the prosecution is
NEUTRAL CITATION NO. 2026:MPHC-IND:9145
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apparent. Applicant has clean past with family roots. There is no history of evading
process of law. The trial would take time to conclude. There is no likelihood of
tampering with remaining evidence by the applicant for the reason that the material
prosecution witnesses have been examined. Jail incarceration is causing hardship to
the applicant. Applicant is ready to cooperate in the trial.
5. Per contra, learned counsel for the respondent/State opposes the bail
application on the ground of gravity of alleged offence. However after going through
the case diary, he fairly states that no criminal antecedent is reported against the
applicant. Learned counsel submits that the applicant is aged around 29 years and she
is labourer by profession.
6. As per accusation on case diary, Anita was found dead at her matrimonial
home on 22.10.2024. Her brother Rahul informed Police Station Mahidpur Road,
District Ujjain. PS- Mahidpur Raod, registered unnatural death intimation
No.14/2024. The dead body of deceased Anita was forwarded for post-mortem
examination. The medical officer informed that Anita might have died due to
unnatural injury on her brain and cardio-respiratory arrest. Some injury marks and
plucking of hair from forehead were found during post-mortem examination.
During inquest, Suhani (daughter of the deceased), Mukesh (brother-in-law of the
deceased) alleged that Manju Bai and Parvati Bai @ Vishnu Bai had a quarrel with
the deceased on 21.10.2024 and Nagulal, husband of the deceased, also assaulted
the deceased in the morning of 22.10.2024. Thereafter, Anita was found
unconscious in her bath-room. On such allegations Police Station - Mahidpur,
District Ujjain registered offence under Section 103(1), 3(5) of BNS, 2023 against
Nagulal, Parvati Bai @ Vishnu Bai (applicant) and Manju Bai. The applicant was
arrested on 31.12.2025. She is in custody ever since. The final report has been
submitted on completion of investigation. Material prosecution witnesses Suhani
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(P.W.1), Mukesh (P.W.2) and Sampat Bai (P.W.3) have been examined. The
contentions advanced by the applicant have prima-facie merit and cannot be dismissed
as manifestly baseless. The veracity of the prosecution and complicity of applicant will
be considered on merit after evidence. The trial would take time to conclude.
7. As informed, the applicant is labourer/ homemaker by profession and has
responsibility of minor child. Considering these aspects, there appears to be no
possibility of fleeing from justice. In absence of any criminal past, considering the
socio-economic status of the applicant, there appears to be no likelihood of tampering
with remaining evidence or influencing the witnesses by the applicant. There appears
to be no compelling reason to continue incarceration of the applicant. However, the
observations, herein-above, are recorded for present application only.
8. Considering the rival contentions and overall circumstances of the case, in
the light of aforestated facts, but without commenting on the merits, this Court is
inclined to release the applicant on bail. Thus, the application is allowed.
9. Accordingly, it is directed that applicant - Parvati Bai @ Vishnu Bai shall
be released on bail in connection with Crime as mentioned in first paragraph of this
order, upon furnishing a personal bond in the sum of Rs. 75,000/- (Rupees Seventy five
thousand only) with one solvent surety of the same amount to the satisfaction of the
trial Court, for compliance with the following conditions :(For convenience of
understanding by accused and surety, the conditions of bail are also reproduced in
Hindi as under):-
(1) Applicant shall remain present on every date of hearing as may be directed by the concerned
court;
(1) आवेदक संबंिधत यायालय के िनदशानुसार सुनवाई क येक ितिथ पर उप थत रहे गा ।
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) आवेदक समान कृ ित का केाई अपराध नह ं करे गा या उसम स मिलत नह ं होगा ।
(3) Applicant shall not directly or indirectly make any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to
the Court or to the police officer;
(3) आवेदक करण के त य से प रिचत कसी य को य या अ य प से लोभन, धमक या
NEUTRAL CITATION NO. 2026:MPHC-IND:9145
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वचन नह ं दे गा, जससे ऐसा य ऐसे त य को यायालय या पुिलस अिधकार को कट करने से
िनवा रत हो ।
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure,
pressurize or threaten the witness;
(4) आवेदक य या अ य प से सा य के साथ छे डछाड करने का या सा ी या सा य को
बहलाने -फुसलाने, दबाव डालने या धमकाने का यास नह ं करे गl ।
(5) During trial, the applicant shall ensure due compliance of provisions of Section 309 of
Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita, 2023 regarding examination of witnesses in
attendance;
(5) वचारण के दौरान, उप थत गवाह से पर ण के संबंध म आवेदकगण धारा ३०९ दं. .सं. / ३४६
भारतीय नाग रक सुर ा सं हता, 2023 के ावधान का उिचत अनुपालन सुिन त करगे।
10. This order shall be effective till the end of trial. However, in case of breach of
any of the preconditions of bail, the trial Court may consider, on merit, cancellation of
bail without any impediment from this order.
11. The trial Court shall get these conditions reproduced on the personal bond by
the accused and on surety bond by the surety concerned. If any of them is unable to
write, the scribe shall certify that he/she had explained the conditions to the concerned
accused or the surety.
C.C. as per rules.
(SANJEEV S KALGAONKAR)
JUDGE
sumathi
