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Madhya Pradesh High Court
Smt Guddi Bai Rajput vs The State Of Madhya Pradesh on 23 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:23775
1 MCRC-5950-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 23rd OF MARCH, 2026
MISC. CRIMINAL CASE No. 5950 of 2026
SMT GUDDI BAI RAJPUT
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Vivek Kumar Pandey - Advocate for the applicant.
Shri Aditya Gupta, P.L. appeared for respondent/State.
ORDER
This is first application filed by the applicant under Section 483 of the
Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of regular bail relating to
FIR/Crime No.397/2025 registered at Police Station - Tilwara, District -
Jabalpur for the offences punishable under Sections 80 (2), 3 (5) of the BNS,
2023. The applicant is in custody since 28.11.2025.
2. As per prosecution story, on 27.10.2025 deceased committed suicide by
hanging herself due to harassment and torture given by the applicant and
other family members for demand of dowry. F.I.R was registered.
3. Learned counsel for the applicant submits that the present applicant is a
woman aged about 42 years. She is first wife of her father-in-law. She is
innocent and has been falsely implicated. It is submitted that only general
allegations are made against the present applicant. Charge sheet has been
filed. She is in detention since 28.11.2025. It is submitted that the marriage
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of the deceased and applicant was love marriage. Except general allegations,
no other material is available against the applicant. He has submitted that
even no independent witnesses like neighbour statement are recorded and
only near relative statement is recorded, whereby also, there are no specific
allegation against the present applicant in any manner, therefore, considering
that applicant being lady aged 35 years and considering the general
allegation by mother and brother of the deceased, case of the applicant is
required to be considered.
4. Learned counsel for the State has opposed the prayer for grant of bail by
referring to the statement of the mother and brother of the deceased and
submitted that all the family members are harassing the deceased. The
incident has taken place within seven years of marriage. Therefore, counsel
for the State has submitted that considering the case diary and seriousness of
the offence, no discretion should be exercised in favour of the applicant.
5. I have considered the submissions made at the Bar. The applicant is a
mother-in-law (first wife of father-in-law) aged 42 years. She is in detention
28.11.2025. Charge sheet has already been filed. Considering the case
papers, prima facie, it transpires that only general allegations are made by
mother and brother of the deceased. There is no other material available for
perusal in papers of charge sheet. Considering the totality of facts and
circumstances and considering the observation made in the judgment of
Apex court Hon'ble Apex Court in the recent judgment in the case of State of
U.P. Vs. Anirudh and another [2026 SCC OnLine SC 40], whereby the Court
has observed regarding such relationship which can be considered as Romeo
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and Juliet relationship. Considering these aspects and considering the
principle 'bail is the rule, jail is the exception' as well as Article 21 of the
Constitution of India, but without expressing any view on the merits of the
case, I deem it a fit case to release the applicant on bail.
6 . It is directed that applicant be released on bail on her furnishing a
personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with
one solvent surety in the like amount to the satisfaction of the trial Court, for
her regular appearance before the trial Court during trial with a condition that
she shall remain present before the concerned Court on all the dates fixed by
it during trial and shall co-operate in trial. She will not try to influence any
witness. She will cooperate in the trial proceedings. She will provide address
and phone number to the concerning court and police station. She shall abide
by all the conditions enumerated under Section 480(3) of BNSS, 2023.
7 . This order shall be effective till the end of the trial. However, in case of
bail jump and breach of any of the conditions of bail, it shall become
ineffective.
Certified copy as per rules.
(SANDEEP N. BHATT)
JUDGE
MKL
