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Patna High Court - Orders

Rita Devi vs The State Of Bihar on 6 July, 2012

Author: Chakradhari Sharan Singh

Bench: Sharan Singh, Chakradhari Sharan Singh

      Patna High Court Cr.Misc. No.24971 of 2012 (2) dt.06-07-2012




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Miscellaneous No.24971 of 2012
                   ======================================================
                   Rita Devi , Wife of Krishnandan Sahni, Resident of village - Rajadih, P.S-
                   Tariyani, district- Sheohar
                                                                          .... .... Petitioner/s
                                                     Versus
                   The State Of Bihar
                                                                     .... .... Opposite Party/s
                   ======================================================
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
                   SHARAN SINGH
                   ORAL ORDER

2   06-07-2012

Heard learned counsel for the petitioner and learned Additional Public prosecutor for the State.

The petitioner apprehends arrest in connection with Tariyani P.S.Case No. 17 of 2012 instituted for the alleged offence under Sections 341,324,307& 504/34 of the Indian Penal Code.

For an occurrence alleged to have been taken place on 30.12.2011 the informant gave her fardbeyan before the police on 1.2.2012 to the effect that on the alleged date of occurrence she was accompanying, her father in irrigating the field. This petitioner and her husband came and on some disputes they started abusing and on protest assaulting the informant. It has been alleged that at the instance of the petitioner her husband Krishna Nandan Shahni dealt spade blow on the informant's head because of which she become unconscious.

In view of the facts and circumstances of the case for Patna High Court Cr.Misc. No.24971 of 2012 (2) dt.06-07-2012 the reason that the case was instituted more than a month after the date of occurrence, let the above named petitioner in the event of her arrest/ surrender within four weeks from today before the Court below, be released on bail on furnishing bail bond of Rs. 10,000/-( ten thousand) with two sureties of the like amount each to the satisfaction of Sub- Divisional Judicial Magistrate, Sheohar at Sitamarhi in connection with Tariyani P.S.Case No. 17 of 2012, subject to the condition as laid down under Section 238(2) of the Cr. P.C (Chakradhari Sharan Singh, J) Namita/-