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Patna High Court - Orders

Puja Devi vs The State Of Bihar on 2 August, 2018

Author: Vinod Kumar Sinha

Bench: Vinod Kumar Sinha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.45367 of 2018
                     Arising Out of PS.Case No. -32 Year- 2018 Thana -SALAIYA District- AURANGABAD
                 ======================================================
                 Puja Devi W/o Naresh Yadav, R/o Vill.- Kolhuya, P.S.- Salaiya, District-
                 Aurangabad (Bihar).

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

                                                               .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Ranjit Kumar
                 For the Opposite Party/s  : Mr. Ram Anurag Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                 ORAL ORDER

2   02-08-2018

Heard learned counsel for the petitioner.

Petitioner apprehends her arrest in connection with Salaiya P.S.Case No. 32 of 2018 registered for the offences punishable under Sections 341, 323, 324, 325, 379, 354C, 307 and 504/34 of the Indian Penal Code.

Allegation against the petitioner is of assault by farsa to the daughter of the informant.

Submission of learned counsel for the petitioner is that there is case and counter case between the parties and further one of the injuries found to be grievous is on hand and the same has been attributed against co-accused.

Heard learned APP also.

2/2

Having heard both sides and in the facts and circumstances, let the petitioner, named above, in the event of her arrest or surrender, 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 the Chief Judicial Magistrate, Aurangabad, in connection with Salaiya P.S.Case No. 32 of 2018, subject to the conditions as laid down under Section 438(2) Cr.P.C. and further condition is that one of the bailors shall be a local person having sufficient immoveable properties within the jurisdiction of court concerned.

(Vinod Kumar Sinha, J) spal/-

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