Pinki Kumari vs The State Of Bihar on 13 May, 2019

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Patna High Court - Orders

Pinki Kumari vs The State Of Bihar on 13 May, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.21467 of 2019
                        Arising Out of PS. Case No.-452 Year-2018 Thana- KOTWALI District- Patna
                 ======================================================
                 Pinki Kumari Wife of Manoj Kumar @ Manoj Kr Mahto Resident of Ward
                 No.2, Chhoti Ballia, Patel Chowk, P.S.- Ballia, District - Begusarai.

                                                                                   ... ... Petitioner/s
                                                        Versus
           1.    The State of Bihar
           2.    Vigilance Department, Patna

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Binod Kumar
                 For the Opposite Party/s :        Mr.Anjani Kumar (L.O.,Inc.,Vigi.)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

4   13-05-2019

This is an application for grant of anticipatory bail in connection with Kotwali P.S. Case No. 452 of 2018, disclosing offences under Sections 417, 418, 420, 466, 467, 468, 471, 120(B) of the Indian Penal Code.

Allegation against the petitioner is of committing forgery in the database of the result of BETET 2011 and several pages of tabulation have been changed and the petitioner is one of the beneficiary.

Submission of learned counsel for the petitioner is that there is no allegation against the petitioner of making forgery in database as the database is in the control of B.S.E.B. and at best, there is allegation of conspiracy. However, considering the above facts, other co-accused persons have been Patna High Court CR. MISC. No.21467 of 2019(4) dt.13-05-2019 2/2 granted privilege of anticipatory bail vide order dated 21.02.2019 passed in Cr. Misc. No. 10530 of 2019 and vide order dated 05.04.2019 passed in Cr. Misc. No. 76786 of 2018.

Heard learned A.P.P. also.

Having heard both sides, considering the above submission, this application is allowed. Let the petitioner, above named, in the event of her arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Patna, in connection with Kotwali P.S. Case No. 452 of 2018, subject to the condition laid down under Section 438(2) of the Code of Criminal Procedure.

(Vinod Kumar Sinha, J) Amjad/-

U     T

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Patna High Court - Orders