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Patna High Court - Orders

Prithi Devi @ Preeti Ray Dev & Anr vs The State Of Bihar on 27 July, 2015

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.26262 of 2015
                    Arising Out of PS.Case No. -102 Year- 2015 Thana -KISHANGANJ District- KISANGANJ
                 ======================================================
                 1. Prithi Devi @ Preeti Ray Dev Wife of Krishna Prasad
                 2. Krishna Prasad @ Krishna Prasad Son of Ramaswer Ray Both are
                    resident of Mohalla - Dumaria, P.S. Kishanganj, District - Kishanganj

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

                                                             .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     : Mr. Amal Kumar Sinha
                 For the Opposite Party/s : Mr. Dinesh Singh(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
                                                  ORAL ORDER

2   27-07-2015

Petitioners are languishing in custody since 03.04.2015 in a case registered for the offences punishable under Section 372/34 of the Indian Penal Code.

The accusation is enticing away the daughter of the informant for the purposes of flesh trade.

It is submitted by learned counsel for the petitioners that informant is in habit of lodging such type of cases to extort money as informant earlier filed Kishanganj Mahila P.S. Case No. 52 of 2012 against others levelling same accusation when in 164 Cr.P.C statement in another case the victim denied the accusation.

A statement has been made in para 3 of the petition that petitioner has no criminal antecedent.

Considering the nature of accusation and the fact that investigation has already concluded, let the Patna High Court Cr.Misc. No.26262 of 2015 (2) dt.27-07-2015 2/2 petitioners, above named, be released on bail on furnishing bail bond of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Kishanganj in connection with Kishanganj P.S. Case No. 102 of 2015.

(Dinesh Kumar Singh, J) Shageer/-

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