Patna High Court - Orders
Babuni Devi vs The State Of Bihar on 24 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.4457 of 2011
BABUNI DEVI
Versus
THE STATE OF BIHAR
-----------
02. 24.03.2011Petitioner is apprehending her arrest in a case registered under Sections 363, 366A/34 of the I.P.C.
It is alleged that the informant's minor daughter was enticed away by the son of this petitioner namely Rajiv Kumar by auto rickshaw which was seen by one of the co-villagers Vinod. From the F.I.R. it appears that immediately after the occurrence the informant went into the house of this petitioner and found this petitioner in the houses but the 164 Cr.P.C. statement of the victim reflects that she was taken away by four persons. Though the victim has specifically not named this petitioner but has named as mother of the boy.
Considering the fact that it is the specific case in the F.I.R. that the victim was taken away by only Rajeev and this petitioner was found at her house when the informant immediately went to her house and since she is a lady, let the petitioner namely Babuni Devi, in the event of her arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each 2 to the satisfaction of Sub-Divisional Judicial Magistrate, Sheohar at Sitamarhi in connection with Sheohar P.S. Case No. 130 of 2010.
Shageer ( Dinesh Kumar Singh, J)