Patna High Court - Orders
Afsana Khatoon vs The State Of Bihar on 28 November, 2013
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.45393 of 2013
======================================================
1. Afsana Khatoon W/O Md. Aalam @ Chandan Resident Of Mohalla-
Bhartiyanagar Ward No. 26, P.S And District- Saharsa
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
3 28-11-2013Heard learned counsel for the petitioner and the State.
In this case, petitioner is seeking bail in connection with Saharsa P.S.Case No. 197 of 2013 registered u/s 363, 366A, 376G/34 IPC and 3, 4 and 5 of Immoral Traffic Act.
It appears from the FIR that the petitioner was also engaged in flesh trade, assured good looking girls and sold them to one Niraj of Varanasi. Petitioner is in custody since 25 th April 2013.
In the facts and circumstances of the case, let petitioner Afsana Khatoon be enlarged on bail on his furnishing bail bond of Rs.10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Saharsa in Saharsa P.S.Case No. 197 of 2013 subject to the condition that one of the bailors must be her close relative.
(Shivaji Pandey, J) Jay/-