Asama Khatoon @ Ashma Khatoon vs The State Of Bihar on 1 August, 2023

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Patna High Court - Orders

Asama Khatoon @ Ashma Khatoon vs The State Of Bihar on 1 August, 2023

Bench: Anjani Kumar Sharan

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.38004 of 2023
                   Arising Out of PS. Case No.-440 Year-2022 Thana- RUNISAIDPUR District- Sitamarhi
                 ======================================================
                 Asama Khatoon @ Ashma Khatoon Wife Of Md. Rostam @ Md. Rustam @
                 Rustam Ali Resident Of Village - Bhanspatti, P.S. - Runisaidpur, Distt. -
                 Sitamarhi (Bihar)
                                                                           ... ... Petitioner/s
                                                 Versus
                 The State Of Bihar
                                                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Shankar Kumar
                 For the Opposite Party/s :       Mr.Rajendra Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
                                       ORAL ORDER

2   01-08-2023

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

2. The petitioner is apprehending her arrest in a case registered for the offence punishable under Sections 363, 366(A)/34 of the Indian Penal Code.

3. As per prosecution case, the FIR named accused persons including the petitioner kidnapped the daughter of the informant for the purpose of marriage.

4. Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in this case. He submits that the petitioner is the mother of the co- accused Md. Mehdihasan. He submits that there is no specific overt act against the petitioner. He submits that the statement of the victim has been recorded under Section 164 of the Cr.P.C. in Patna High Court CR. MISC. No.38004 of 2023(2) dt.01-08-2023 2/2 which she has not supported the prosecution case. He submits that similarly situated co-accused has already been granted bail by this Court vide order dated 07.07.2023 passed in Cr. Misc. No. 24614 of 2023. He further submits that petitioner has no criminal antecedent as stated in para-3 of this application.

5. Learned APP for the State opposes the prayer for bail.

6. Considering the facts and circumstances of the case, let the above named petitioner in the event of her arrest or surrender before the learned Court below within a period of six weeks from today, be enlarged 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 the learned court below where the case is pending/successor court in connection with Runnisaidpur P.S. Case No. 440 of 2022, subject to the condition as laid down under Section 438 (2) of the Cr.P.C.

(Anjani Kumar Sharan, J) devendra/-

U      T

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Patna High Court - Orders