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Madhya Pradesh High Court
Chhotelal Choudhary vs The State Of Madhya Pradesh on 29 January, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:8197
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IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 3461 of 2026
CHHOTELAL CHOUDHARY AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Prabal Singh Rajput and Shri Narendra Tiwari - Advocates for the
petitioners.
Shri Ramji Pandey - Government Advocate for the State.
ORDER
This is seventh bail application filed by the applicants under Section
483 of the Bharatiya Nagrik Suraksha Sanhita , 2023 for grant of regular bail
relating to FIR/Crime No.30/2024 registered at Police Station - Chargawan,
district - Jabalpur for the offences punishable under Sections 498A, 323, 294,
304B and 34 of the IPC. The applicants are in custody since 25.02.2024.
2. As per prosecution case, on 22.01.2024 at around 10:30 am, the
deceased was doing household works when her husband Bunty, and her
mother-in-law and father-in-law abused her and beat her up for cooking food
late. Fed up with such abusing her everyday, taunting her about her parents'
death and beating her up by the accused persons, the victim consumed
poisonous substance on 22.01.2024 and during treatment, the victim died on
15.02.2024 at Medical College Jabalpur. That, after registering the crime
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against the applicants, they were sent to jail.
3. Learned counsel for the applicant submits that in earlier
application M.Cr.C. No.49871/2025 vide order dated 17.11.2025, this Court
granted liberty to renew the prayer for bail after two months and therefore,
the present application has been filed. The present applicants are father-in-
law and mother-in-law of the deceased and there is no specific allegations
against them. Charge-sheet has been filed. It is further contended that treating
doctor has deposed in his examination that he has recorded initial history
from the patient and on perusal of the history, only the name of husband was
mentioned by the deceased. Therefore, it is contended that the present
applicants who are father -in -law and mother-in-law of the deceased, have
been falsely implicated. It is also contended that in the postmortem report of
the deceased, no injury was found on her body and there is no whisper of
demand of dowry from the FIR or other materials. The present applicants are
in custody since 25.02.2024 i.e. about 2 years and, the trial would take
considerable time to conclude, therefore, the applicant be released on bail.
4. The counsel for the State has opposed the application by
submitting that there is dying declaration wherein the names of the present
applicants have been mentioned for harassing the deceased.
5. Heard the submissions and perused the case diary.
6. Considering the fact that applicants are old age father-in-law and
mother-in-law; as per statement of treating doctor, the deceased had not
named the present applicants; the applicants are in custody since 25.02.2024
and the trial has not yet substantially progressed, therefore, without
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expressing any opinion on merits of the case, I deem it to be a fit case to
release the applicants on bail. Therefore, the application is allowed.
7. It is directed that the applicants shall be released on bail on their
furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand
Only) each with one surety each in the like amount 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 the pendency of
trial
8. It is further directed that the applicants shall comply with the
provisions of Section 480(3) of the Bharatiya Nagrik Suraksha Sanhita, 2 023.
C.C. as per rules.
(SANDEEP N. BHATT)
JUDGE
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