Rita Devi & Anr vs The State Of Bihar on 4 October, 2017

[Cites 15, Cited by 0]

Patna High Court - Orders

Rita Devi & Anr vs The State Of Bihar on 4 October, 2017

Bench: Ashwani Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.46130 of 2017
                     Arising Out of PS.Case No. -80 Year- 2016 Thana -SHAMBHUGANJ District- BANKA
                 ======================================================
                 1. Rita Devi, Wife of Ranjeet Prasad, Resident of Village- Kharia, P.S.-
                    Bariyarpur, District- Munger.
                 2. Kiran Devi, D/o Anandi Pd. Singh, W/o Manish Kumar, Resident of
                    Village Aawa Ratanpur, P.S.- Bath, District- Bhagalpur.


                                                                               .... ....   Petitioners
                                                      Versus
                 The State Of Bihar.

                                                               .... .... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Ajay Mukherjee, Advocate
                 For the Opposite Party/s : Mr. Shyam Kumar Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                 ORAL ORDER


2   04-10-2017

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

The petitioners seek pre-arrest bail in connection with Shambhuganj P. S. Case No. 80 of 2016 registered under Sections 147, 148, 149, 341, 323, 307, 353, 380, 427, 435, 504, 506 and 120-B of the Indian Penal Code and 3 and 4 of the Damage to Public Property Act.

It is contended that co-accused Rinku Devi, Abhilasha Devi, Anju Devi and Kokan Mandal @ Shyam Sunder Mandal having identical allegation to that of the petitioners have already been granted bail, vide order dated 21.09.2017 passed in Cr. Patna High Court Cr.Misc. No.46130 of 2017 (2) dt.04-10-2017 2/2 Misc. No. 43676 of 2017 by a co-ordinate Bench of this Court. A copy of the same has been produced before this Court.

Regard being had to the detailed reasons assigned in the aforesaid order dated 21.09.2017, the petitioners named above are directed to be released on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned Sub-Divisional Judicial Magistrate, Banka in Shambhuganj P. S. Case No. 80 of 2016, subject to the conditions as laid down under Section 438 (2) of the Code of Criminal Procedure, in the event of arrest or surrender before the court below within six weeks from today.

(Ashwani Kumar Singh, J.) Kanchan/-

 U          T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders