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Madhya Pradesh High Court
Haroon Bee vs The State Of Madhya Pradesh on 9 March, 2026
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2026:MPHC-IND:6149
1 MCRC-8720-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 9 th OF MARCH, 2026
MISC. CRIMINAL CASE No. 8720 of 2026
HAROON BEE
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ritu Raj Bhatnagar advocate for the applicant.
Shri Surendra Gupta public prosecutor for State.
ORDER
1. This first application has been filed by applicant under Section
483 of Bharatiya Nagarik Suraksha Sanhita 2023 for grant of regular bail in
connection with Crime No. 10 of 2026 registered at Police Station- Piploda,
District- Ratlam (M.P.) for offence punishable under Sections 80(2), 85, 3(5)
of the BNS, 2023 and Section 3, 4 of Dowry Prohibition Act. Applicant is in
judicial custody since 22/01/2026.
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 for the reason that she is maternal grand-
mother in law of main accused Shahrukh. The applicant resides in a separate
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house. She had no involvement in day to day affairs of family of Shahrukh.
No complaint was made during lifetime of Saimin or immediately after her
death. The afterthought general and omnibus allegations regarding
harassment are made against the applicant due to dismay and anger over
untimely death of Saimeen. No offence, as alleged, is committed by the
applicant. Learned counsel submits that the investigation is almost complete.
Further custodial interrogation of the applicant is not needed in the matter.
Applicant has clean past, with family roots. There is no history of evading
process of law. There is no likelihood of tampering with evidence by the
applicant The trial would take time to conclude. Jail incarceration is causing
hardship to the applicant. Applicant is ready to cooperate in further
investigation and the trial.
5. Per contra, learned counsel for the State opposes the 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. Applicant is a widow aged around 62 years.
6. As per the accusation on case diary, Saimin committed suicide by
hanging at her matrimonial home in village Hatnara on 7.1.2026. Simin was
married to Shahrukh on 11.5.2023. The family members of deceased Saimin
alleged that the applicant (maternal grand-mother in law) in association with
other accused used to harass Saimin for demand of money. Therefore,
Saimin had committed suicide. The applicant was arrested on 22.1.2026. She
is in custody ever since. Investigation is underway. The contentions
advanced by the applicant have prima-facie merit and cannot be dismissed as
NEUTRAL CITATION NO. 2026:MPHC-IND:6149
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manifestly baseless. The veracity of the prosecution and complicity of the
applicant in the alleged offence will be considered after evidence in trial.
7. As informed, the applicant is an aged widow. Considering these
aspects, there appears to be no possibility of fleeing from justice. In absence
of any criminal antecedent, considering the socio-economic status of the
applicant, there appears to be no likelihood of recidivism or tampering with
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- Haroon Bee 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 50,000/-
(Rupees Fifty Thousand only) with one 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) vkosfndk lacaf/kr U;k;ky; ds funZs'kkuqlkj lquokbZ dh izR;sd frfFk ij mifLFkr jgsxhA
(2) Applicant shall not commit or get involved in any offence of similar nature;
(2) vkosfndk leku izd`fr dk dksbZ vijk/k ugha djsxk ;k mlesa lfEefyr ugha gksxhA
(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) vkosfndk izdzj.k ds rF;ksa ls ifjfpr fdlh O;fDr dks izR;{k ;k vizR;{k :i ls izyksHku] /kedh ;k opu
ugha nsxh ftlls ,slk O;fDr ,sls rF;ksa dks U;k;ky; ;k iqfyl vf/kdkjh dks izdV djus ls fuokfjr gksA
(4) Applicant shall not directly or indirectly attempt to tamper with the evidence or allure, pressurize or
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threaten the witness;
(4) vkosfndk izR;{k ;k vizR;{k :i ls lk{; ds lkFk NsMNkM djus dk ;k lk{kh ;k lkf{k;ksa dks
cgykus&Qqlykus] ncko Mkyus ;k /kedkus dk iz;kl ugha djsxhA
(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) fopkj.k ds nkSjku] mifLFkr xokgksa ls ijh{k.k ds laca/k esa vkosnd /kkjk 309 na-iz-la- ds izko/kkuksa dk mfpr
vuqikyu lqfuf'pr djsxhA
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
BDJ
