High CourtsSingle Bench(2023) 03 MP CK 0073

Mohwati Kol vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 17 March 2023

HON’BLE JUDGES
Nandita Dubey, J
RESULT
Allowed
CASE NUMBER
Miscellaneous Criminal Case No. 53777 Of 2022

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Judgment

11 paragraphs · 347 words

Nandita Dubey, J

This is the first application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.

The applicant is in custody since 10.10.2022 in connection with Crime No.212/2022 registered at P.S. Jaso, District Satna (M.P.) for the offence punishable under Section 8/20 (B) of NDPS Act.

As per the prosecution, 141 green plants of Ganja have been seized from the land behind the house of the present applicant. As per the spot map (sthal panchnama), said land is in possession of one Ramkhilawan Kol S/o Narbada Kol.

Learned counsel for the applicant submits that applicant was not in possession of the land from where the green plants of Ganja were seized is also clear from the Sthal Panchnama. She has been arrested only because, according to the police, she ran away after seeing the police party. It is further pointed out that the seizure witnesses Ramsukha Kushwaha (PW.1) and Shivam @ Shibbu Goutam (PW.2), in their Court statements,have also not supported the prosecution story. It is stated that applicant has no past criminal antecedents.

Learned PL has opposed the bail application.

Considering the aforesaid, without adverting to the merits of the case, this application is allowed.

It is directed that applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh ) with one surety in the like amount to the satisfaction of the trial Court/committal Court for her appearance on the dates given by the concerned Court. It is further directed that the applicant shall also comply with the provisions of Section 437(3) of Cr.P.C.

It is also directed that applicant will not commit any offence during the bail period. In case, if she is found involved in any case during pendency of the trial, this bail order will automatically stand cancelled, and the concerned Court will be at liberty to take her into custody.

Any attempt made by the applicant to influence or threaten the witnesses, directly or indirectly, shall also entail cancellation of this bail order.

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