Babita Kumari vs The State Of Bihar on 25 April, 2016

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Patna High Court - Orders

Babita Kumari vs The State Of Bihar on 25 April, 2016

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.17498 of 2016
                    Arising Out of PS.Case No. -28 Year- 2016 Thana -SAMASTIPUR District- SAMASTIPUR
                 ======================================================
                 Babita Kumari wife of Sri Manoj Kumar Mishra, resident of village-
                 Bajitpur, P.S.- Patepur, District- Vaishali. A/p Sarvodaya High School,
                 Chandchaur Mathurapur, Village- Ahiyapur, P.S.- Haipur, District-
                 Samastipur

                                                                               .... ....   Petitioner/s
                                                       Versus
                 The State of Bihar

                                                               .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :  Mr. Pravin Kumar
                 For the Opposite Party/s   : Mr. Gulnar Begum(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

02/ 25-04-2016

Heard learned counsels for the petitioner and the State.

The petitioner is apprehending her arrest in a case registered for the offences punishable under Sections 420, 469, 468, 471 and 120B of the Indian Penal Code.

The prosecution case is that the petitioner was appointed as Librarian in the school in the year 2006 but it was found in 2016 that there was no Roll Code No. 442A in 1989 at the matriculation examination which is claimed to be of the petitioner.

It is submitted by learned counsel for the petitioner that only on suspicion the accusation has been levelled Patna High Court Cr.Misc. No.17498 of 2016 (2) dt.25-04-2016 2/2 and now the petitioner has been removed from the post of Librarian. After 10 years of appointment the suspicion has been raised.

Considering the delayed raising of the suspicion and the petitioner being a lady, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned court below within a period of twelve weeks from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Samastipur in connection with Samastipur Town P.S. Case No. 28 of 2016, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.

(Dinesh Kumar Singh, J) DKS/-

U           T

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Patna High Court - Orders