Patna High Court - Orders
Kartik Singh & Anr vs The State Of Bihar on 20 March, 2015
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11053 of 2015
Arising Out of PS.Case No. -67 Year- 2014 Thana -MAHILA P.S. District- KISANGANJ
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1. Kartik Singh Son of Madan Singh resident of Dighalbank Bazar, Police
Station - Dighalbank, District - Kishanganj
2. Jasmita Hasda wife of Suraj Hasda resident of Jhapa Khidmadi ( Nepal
), Police Station - Gauriganj, District - Jhapa ( Nepal )
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dilip Kumar Singh
For the Opposite Party/s : Mr. Satyendra Narayan Singh(App)
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 20-03-2015Heard learned counsel for the petitioners as well as learned Additional Public Prosecutor for the State.
According to prosecution case itself, the girls were recovered from the house of co-accused Rafique, who has already been granted privilege of anticipatory bail by the court below itself, vide order dated A.B.P.(K) No. 250 of 2014 so far as petitioners are concerned, there appears to be nothing against them.
Accordingly, above named, petitioners are directed to be released on bail on furnishing bail bonds of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of Sub- Divisional Judicial Magistrate, Kishanganj in connection with Patna High Court Cr.Misc. No.11053 of 2015 (2) dt.20-03-2015 2/2 Kishanganj Mahila P.S.Case No. 67 of 2014.
(Hemant Kumar Srivastava, J) Namita/-
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