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Madhya Pradesh High Court
Gulab Bai vs The State Of Madhya Pradesh on 10 April, 2026
Author: Anand Pathak
Bench: Anand Pathak
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
ON THE 10th OF APRIL, 2026
MISC. CRIMINAL CASE No. 15431 of 2026
GULAB BAI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ramakant Tiwari - Advocate for applicant.
Shri Arvind Singh - Government Advocate for respondent/State.
ORDER
1. The applicant has filed this first bail application under section 483
of BNSS (439 of Cr.P.C.) for grant of bail. Applicant has been arrested on
22/01/2026 in Crime No.352/2025 by Police Station Bakal, district Katni, for
the offences punishable under sections 296 (B), 115(2), 109(1), 103(1),
351(3), 3(5) of BNS 2023.
2. It is the submission of learned counsel for applicant that applicant is
a lady, aged about 45 years and is suffering confinement since 22/01/2026.
Charge-sheet has already been filed, therefore, chance of tampering with the
evidence/witnesses is remote. It is further submitted that role assigned to
present applicant is of causing marpeet to deceased Tilkiya Bai. It was not
the case where present applicant lifted deceased and thrashed over the
ground. Furthermore, it was other co-accused Harchhat who did the act
which constitutes commission of offence of murder. There was no prior
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making of mind and it was the case of sudden provocation prima facie. Co-
accused Bhana bai has already enlarged on bail (vide order dated 05/03/2026
passed in MCRC No.5673/2026) although on age ground also. However,
allegations against applicant are limited to cause marpeet only. He seeks
parity. The applicant undertakes to cooperate in trial/ investigation and
would not be a source of embarrassment and harassment to the complainant
side in any manner. On these grounds, counsel for applicant prayed for grant
of bail.
3.Learned counsel for the State opposed the prayer for bail and prayed
for it's dismissal.
4.Heard the learned counsel for the parties at length and perused the
case diary.
5. Considering the submissions, especially the nature of allegations
against present appellant and factum of parity vis-à-vis co-accused Bhana
Bai, but without commenting on the merits of the case, the application is
allowed. It is hereby directed that the applicant shall be released on bail on
his furnishing personal bond of Rs.25,000/- (Rupees Twenty Five Thousand
Only) with one solvent surety in the like amount to the satisfaction of trial
Court.
6. This order will remain operative subject to compliance of the
following conditions by the applicant :-
(i). The applicant will comply with all the terms and
conditions of the bond executed by him;
(ii) The applicant will cooperate in the investigation/trial, as
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the case may be;
(iii) The applicant will not indulge himself in extending
inducement, threat or promise to any person acquainted with the
facts of the case so as to dissuade them from disclosing such facts
to the Court or to the Police Officer, as the case may be;
(iv) The applicant shall not commit an offence similar to the
offence of which he is accused;
(v) The applicant will not seek unnecessary adjournments
during the trial;
(vi) The applicant will not leave India without previous
permission of the trial Court/Investigating Officer, as the case may
be;
(vii) The applicant shall not be a source of embarrassment
or harassment to the complainant side in any manner and shall not
move in the vicinity of complainant side.
7. Application stands allowed and disposed of.
8. A copy of this order be sent to the trial Court concerned for
compliance and information.
9. Certified copy as per rules.
(ANAND PATHAK)
JUDGE
C
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