Annu Devi vs The State Of Bihar on 23 July, 2014

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Patna High Court - Orders

Annu Devi vs The State Of Bihar on 23 July, 2014

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.30789 of 2014
                     Arising Out of PS.Case No. -36 Year- 2014 Thana -PATNA GRP CASE District- PATNA
                 ======================================================
                 Annu Devi, wife of Anokha Pasi, Residing at Sakin Barakar, P.S.- Kulti,
                 District - Vardhmaan.
                                                                         .... .... Petitioner
                                                   Versus
                 The State of Bihar
                                                                    .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner     : Mr. Tej Kumar Maharaj, Advocate.
                 For the Opposite Party : Mr. Tapeshwar Sharma, APP.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

2   23-07-2014

Heard both sides.

The petitioner Annu Devi seeks bail in G.R.P. Bakhtiarpur P.S. Case No. 36 of 2014, registered under Sections 379, 411 and 34 of the Indian Penal Code.

The informant Sunita Devi made allegation that her belongings were stolen in the running train. During course of search with the help of police the informant identified a girl sitting on a platform who disclosed that her name is Khushbu Pasi and her mother Annu Devi (the petitioner) and brother Johnny Pasi took the stolen articles to Mokama.

It is submitted that the petitioner did not commit any theft. Johnny Pasi has already been enlarged on bail. The stolen articles were recovered from the possession of the petitioner and for that she has remained in jail for more than 2 ½ months. The Patna High Court Cr.Misc. No.30789 of 2014 (2) dt.23-07-2014 2 petitioner is a lady and she has got no criminal antecedent.

It appears that the stolen articles were recovered from the possession of the petitioner and the petitioner being a lady has remained in jail for about 2 ½ months.

Considering the facts aforesaid, the petitioner, namely, Annu Devi is directed to 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 the Railway Judicial Magistrate, 1st Class, Patna Junction at Patna in connection with G.R.P. Bakhtiarpur P.S. Case No. 36 of 2014, subject to the condition that one of the bailors shall be a local government servant.

(Prabhat Kumar Jha, J.) KKSINHA/-

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Patna High Court - Orders