Patna High Court - Orders
Shail Devi & Anr vs The State Of Bihar on 4 March, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
Patna High Court Cr.Misc. No.36614 of 2014 (2) dt.04-03-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36614 of 2014
Arising Out of PS.Case No. -58 Year- 2014 Thana -KALYANPUR District- SAMASTIPUR
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1. Shail Devi wife of Kusheshwar Sahni
2. Soni Devi Daughter of Kusheshwar Sahni Both are resident of village-
Chauri, Police Station- Kalyanpur and District- Samastipur
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satya Nand Shukla
For the Opposite Party/s : Mr. Vinod Shankar Modi (App)
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
2 04-03-2015Let petitioner No.2 Soni Devi, in the event of arrest or surrender before the court below within six weeks, be released on bail on furnishing bail bond of Rs.15,000/- (fifteen thousand) with two sureties of the like amount each to the satisfaction of the Chief Judicial Magistrate, Samastipur, in connection with Kalyanpur P S Case No. 58 of 2014, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure.
Prayer for bail of petitioner No.1 Shail Devi is rejected. She may surrender before the court below and pray for regular bail, which shall be considered on its own merit.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
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