Patna High Court - Orders
Basmati Devi vs The State Of Bihar on 18 May, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.38195 of 2021
Arising Out of PS. Case No.-47 Year-2021 Thana- SAHPUR District- Bhojpur
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BASMATI DEVI, Wife of Late Shambhu Yadav, Resident of Village -
Sonbarsa, P.S. - Shahpur (Karnamepur O.P.), District - Bhojpur.
... ... Petitioner
Versus
The State of Bihar.
... ... Opposite Party
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Appearance :
For the Petitioner : Mr. Kahkashan Alam, Advocate
For the Opposite Party : Mr. Dashrath Mehta, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 18-05-2022Heard learned counsel for the parties.
Learned counsel for the petitioner is permitted to remove defect(s), as pointed out by the office, if any, within a period of four weeks from today.
This application for anticipatory bail arises out of Shahpur P.S. Case No. 47 of 2021 registered for the offence punishable under Sections 363, 366-A of the Indian Penal Code.
Considering the fact that the petitioner is a lady and there is no chance of her absconding, this anticipatory bail application is allowed.
Let the petitioner, above named, in the event of her arrest/surrender within four weeks from today in the Court below, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount Patna High Court CR. MISC. No.38195 of 2021(2) dt.18-05-2022 2/2 each to the satisfaction of the learned 3rd Additional District & Sessions Judge, Bhojpur at Ara, in connection with Shahpur P.S. Case No. 47 of 2021, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sandeep Kumar, J) pawan/-
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