Patna High Court - Orders
Rita Devi vs The State Of Bihar on 12 September, 2013
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26006 of 2013
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Rita Devi
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
03/ 12-09-2013Heard learned counsels for the petitioner and the State.
The petitioner is apprehending her arrest in a case registered for the offences punishable under Sections 341, 323, 325, 307, 379, 120B/34 of the Indian Penal Code and 25(1-b)a, 27 and 35 of the Arms Act.
It is alleged that on the order of Kaila Yadav some unknown persons fired when no injury was caused to the informant. Subsequently a used cartridge was recovered from the place of the occurrence. It is alleged that on mobile call of the petitioner the informant reached to the place of the occurrence.
It is submitted by learned counsel for the petitioner that specific overt act has not been attributed against the petitioner when a statement has been made in para 11 of the petition that the petitioner has no criminal Patna High Court Cr.Misc. No.26006 of 2013 (3) dt.12-09-2013 2/2 antecedent.
Considering the aforesaid facts and the fact that the petitioner is a lady, let the above named petitioner be released on anticipatory bail in the event of her arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned CJM, Bhagalpur in connection with Sultanganj P.S. Case No. 15 of 2013, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J.) DKS/