Parmila Devi vs The State Of Bihar on 1 April, 2019

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Patna High Court - Orders

Parmila Devi vs The State Of Bihar on 1 April, 2019

Bench: Vinod Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.6282 of 2019
                     Arising Out of PS. Case No.-250 Year-2018 Thana- PANCHRUKHI District- Siwan
                 ======================================================
                 PARMILA DEVI, Saral Chaudhary, Resident of Village - Sadikpur, P.S-
                 Pachrukhi, Dist.- Siwan

                                                                                   ... ... Petitioner
                                                      Versus
                 The State of Bihar

                                                          ... ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Ajay Kumar Pandey
                 For the Opposite Party/s :      Mr.Nagendra Prasad
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                                       ORAL ORDER

3   01-04-2019

Petitioner seeks bail in anticipation of her arrest in connection with Pachrukhi P.S. Case No. 250 of 2018, registered for the offences punishable under Sections 341, 323, 354, 504, 302 and 34 of the Indian Penal Code.

Allegation against the accused persons, including the petitioner is of assaulting the husband of informant by lathi and danda and later on he succumbed to the injuries.

Submission of learned counsel for the petitioner is that there is general allegation against all the accused persons of assult and petitioner is ready to abide by any condition that may be imposed on her if bail is granted.

Heard learned APP also.

Having heard both sides and in the facts and circumstances and also considering the fact that petitioner is a Patna High Court CR. MISC. No.6282 of 2019(3) dt.01-04-2019 2/2 lady, let petitioner, above named, in the event of arrest or surrender within a period of six weeks from the receipt of this order, be released on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate-VI, Siwan, in connection with Pachrukhi P.S. Case No. 250 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and further condition that one of the bailors of the petitioner shall be a local person having sufficient immoveable properties within the jurisdiction of the court concerned.

(Vinod Kumar Sinha, J) spal/-

U        T

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Patna High Court - Orders