Rita Devi vs The State Of Bihar on 18 October, 2023

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Patna High Court - Orders

Rita Devi vs The State Of Bihar on 18 October, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.65410 of 2023
                      Arising Out of PS. Case No.-89 Year-2023 Thana- THARTHARI District- Nalanda
                 ======================================================
                 RITA DEVI WIFE OF SHYAMDEB PRASAD RESIDENTS OF VILLAGE
                 ADALCHAK POLICE STATION THARTHARI DISTRICT NALANDA

                                                                                  ... ... Petitioner/s
                                                       Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Anil Kumar Singh
                 For the Opposite Party/s :       Mrs.Meena Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   18-10-2023

Heard learned counsel for the parties.

2. The petitioner apprehends her arrest in a case registered for the offence under Sections 341, 323, 504, 354, 307, 379, 34 of the Indian Penal Code and Section 3 / 4 of Witch Craft Act.

3. As per the prosecution case, this petitioner is alleged to have assaulted son of informant Shivam Kumar with iron rod and snatched Rs. 1000/- cash from the informant.

4. Both parties are agnates and petitioner is cousin daughter-in-law of the informant. The injury allegedly caused by the petitioner is simple in nature. Petitioner is lady and has got clean antecedent.

5. Learned A.P.P. for the State has opposed the prayer for anticipatory bail.

Patna High Court CR. MISC. No.65410 of 2023(2) dt.18-10-2023 2/2

6. Considering the aforesaid facts and circumstances, in the event of arrest/surrender within a period of six weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Hilsa, Nalanda in connection with Tharthari P.S. Case No. 89/2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) anay/-

U        T

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Patna High Court - Orders