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Judgment
Subodh Abhyankar, J
This order shall also govern the disposal of M.Cr.C.No.10433/2026 & M.Cr.C.No.10315/2026, as both cases have arisen out the same crime number of the same police station.
2] These are the second bail applications filed by the applicants under Section 483 BHARTIYA NAGRIK SURAKSHA SANHITA, 2023/ section 439 of Cr.P.C. as he/she is implicated in connection with Crime No.557/2025 registered at Police Station Badnawar, District Dhar (MP) for offence punishable under Sections 108, 3(5) of BNS, 2023. The Applicant- Laxmi Narayan is in 22.12.2025. First application was dismissed vide order dated 03.02.2026 with liberty to renew the prayer after the parents of the deceased was examined in the trial Court.
2] Counsel for the applicant submitted that now the parents of the deceased were examined in the trial Court, they have not supported the prosecution case and have turned hostile. Applicant- Laxmi Narayan is in custody since 23.11.2025 and applicant Nirmala Bai is in custody since 22.12.2025, charge sheet has been filed and conclusion of trial is likely to take long time. Thus it is submitted that the applications be allowed.
3] Counsel for the State opposed the prayer and submitted that the deceased had also left suicide note which was recorded by the Executive Magistrate in which she has clearly stated that the both the applicants who were father-in-law and mother-in-law of the deceased abused and assaulted her.
4] In view of the aforesaid, this Court is not inclined to allow the applications. Accordingly, both the applications are dismissed. However, the applicants can renew his prayer after the dying declaration recorded by Executive Magistrate is examined in the trial Court.
5] Accordingly, the M.Cr.C. is dismissed with the aforesaid liberty.