Pushpam Devi vs The State Of Bihar on 28 March, 2018

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Patna High Court - Orders

Pushpam Devi vs The State Of Bihar on 28 March, 2018

Bench: Rajendra Kumar Mishra

      Patna High Court Cr.M isc. No.6172 of 2018 (3) dt.28-03-2018




                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Criminal Miscellaneous No.6172 of 2018
                        Arising Out of PS.Case No. -140 Year- 2016 Thana -BARAHIYA District- LAKHISARAI
                   ======================================================
                   Pushpam Devi, Wife of Pappu Singh, Resident of Village- Khutaha Dih,
                   Police Station- Barahiya and District- Lakhisarai.

                                                                                   .... ....   Petitioner/s
                                                           Versus
                   The State of Bihar.

                                                                 .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     : Mr. Manish Kumar No-2
                   For the Opposite Party/s   : Mr. Md. Ashlam Ansari
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
                   MISHRA
                   ORAL ORDER

3   28-03-2018

Heard learned counsel for the petitioner and the learned A.P.P. for the State.

The petitioner apprehends her arrest in connection with Barahiya P.S. Case No. 140 of 2016, registered under Sections 304(B) and 201/34 of the Indian Penal Code, pending in the court of Chief Judicial Magistrate, Lakhisarai.

Learned counsel for the petitioner submits that the prayer for pre-arrest bail of the petitioner was earlier rejected vide order dated 13.02.2017 passed in Cr. Misc. No. 2068 of 2017 by this Court. No any fresh ground has been raised in the present petition to reconsider the prayer for pre-arrest bail.

Having considered the facts and circumstances of the case, I find no ground to reconsider the prayer for pre-arrest Patna High Court Cr.M isc. No.6172 of 2018 (3) dt.28-03-2018 bail of the petitioner. Accordingly, the prayer for pre-arrest bail of the petitioner stands rejected. However, if so advice, the petitioner may surrender before the trial court and pray for regular bail, which would be considered by the trial court in accordance with law without being prejudiced by the order of this Court.

(Rajendra Kumar Mishra, J) Bhardwaj/-

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Patna High Court - Orders