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Madhya Pradesh High Court
Sunita Raghuvanshi vs The State Of Madhya Pradesh on 11 February, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:11973
1 MCRC-5327-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 11 th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 5327 of 2026
SUNITA RAGHUVANSHI AND ANOTHER
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Satyam Agrawal - Advocate for the applicants.
Shri Amit Pandey - Panel Lawyer for the respondent/State.
ORDER
This is the first application filed by the applicant under Section 483
of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to
FIR/Crime No.11/2026 registered at Police Station Shyampur, District Sehore, for
the offence punishable under Sections 80(2), 85 of the Bharatiya Nyaya Sanhita,
2023 and Section 3/4 of the Dowry Prohibition Act. The applicants are in jail
since 17.01.2026.
2. Learned counsel for the applicants has submitted that the applicants are
the mother and sister of Santosh, with whom the victim was having love affair.
Later on, Santosh and victim entered into marriage, but there was no demand of
dowry. At the time of marriage, both the husband and wife were working at
Indore, but after marriage, they shifted to Village Khajuri Kala, District Sehore
and started residing there. The victim's father-in-law had provided a separate
residence to them. Subsequently, the victim committed suicide, and nine days
after her death, the husband also passed away. It is contended that, due to the love
marriage, the family members of the deceased were angry and, therefore, they
NEUTRAL CITATION NO. 2026:MPHC-JBP:11973
2 MCRC-5327-2026
have falsely implicated the entire family in the present case. The applicants are
innocent and have falsely been implicated in the case. Trial will take time to be
concluded, hence, the applicants be enlarged on bail.
3. Learned counsel for the respondent/State has opposed the bail application
and has submitted that marriage was solemnized on 24.05.2024 whereas the
victim committed suicide on 22.12.2025. As per the statements of the family
members of the deceased, it is clear that the applicants were residing with the
deceased and harassing her. Applicant No.1 was harassing the deceased stating
that if she left their house, then they would arrange their son's remarriage with
another girl by giving Rs.3,50,000/-. In these circumstances, the deceased has
committed suicide. According to him, looking to the nature of crime, no case of
bail is made out in favour of the applicants.
4. Heard the parties and perused the case diary.
5. From the material available on record, it is clear that the merg intimation
was made by the victim's brother namely Rahul Raghuwanshi on 22.12.2025 at
Police Station Shyamnagar. As per that, the victim's husband was called to the
police station and instructed to bring the victim to police station so that her brother
could take her to her paternal house, as the husband of the deceased was
misbehaving in an unruly manner with the brother and other family members,
when they went to take the victim. When the victim's husband returned to carry
the victim to the police station, she was found dead. In the merg intimation,
nowhere it has been mentioned that the husband of the deceased and other family
members were harassing her. From the statements of prosecution witnesses, it is
also clear that the deceased and applicant were in love affair and thereafter, they
entered into love marriage. The spot map prepared on 17.01.2026 further reveals
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that the other family members of the husband were residing separate from the
deceased and her husband.
6. Looking to the aforesaid factual aspects of the case, this Court is inclined
to enlarge the applicants on bail. Thus, without commenting anything on the
merits of the case, the application is allowed.
7. It is directed that applicants shall be released on bail on their furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with
one solvent surety of the like amount each to the satisfaction of the trial Court
concerned for their appearance before the said Court on all such dates as may be
fixed by that Court in this regard during pendency of trial.
8. It is further directed that the applicants shall comply with the provisions
of Section 480(3) of BNSS.
9. Accordingly, Misc. Criminal Case stands disposed of.
Certified copy as per rules.
(DEVNARAYAN MISHRA)
JUDGE
dm
