Patna High Court - Orders
Runti Devi @ Rita Kumari vs The State Of Bihar on 9 July, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.42352 of 2019
Arising Out of PS. Case No.-31 Year-2018 Thana- ROSHANGANJ District- Gaya
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RUNTI DEVI @ RITA KUMARI D/o Ramchandra Prajapati, W/o Pradip
Prajapat R/o village- Hussainganj, P.S.- Roshanganj (Banke Bazar), District-
Gaya
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Deepak Kumar
For the Opposite Party/s : Mr.Manoj Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 09-07-2019Heard learned counsel for the parties.
The petitioner is apprehending his arrest in connection with Raushanganj (Banka Bazar) P.S.Case No.31 of 2018 , registered for offences punishable under Sections 147, 148, 149, 457, 323, 307, 354, 302 of the Indian Penal Code.
Prosecution story is that the accused persons including the petitioner who happens to be Bhabhi of the informant entered into the house of the informant and assaulted the informant's husband and there is specific allegation against the petitioner of assault to the informant.
Submission of the learned counsel for the petitioner is that there is no specific allegation of assault against the petitioner to the deceased rather that is against the other accused persons and there is allegation against the petitioner of assault to the informant as well as the other similarly situated Patna High Court CR. MISC. No.42352 of 2019(2) dt.09-07-2019 2/2 accused persons have been granted bail by different Co- ordinate Benches of this Court, vide order dated 25.10.2018 passed in Cr. Misc. No.40304/18, order dated 3.12.2018 passe din Cr. Misc. No.59134 of 2018 and order dated 17.9.2018 passed in Cr. Misc. No.57163 of 2018.
Heard learned A.P.P. also.
Having heard both sides and in view of the facts and circumstances, as stated above, let the petitioner, above named, in the event of arrest or surrender before the court below within a period of six weeks from the date of receipt of order be released on bail on furnishing bail bond of Rs.25,000/- (Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of the learned SDJM, Sherghati, District Gaya in connection with Raushanganj (Banke Bazar) P.S.Case No.31 of 2018, subject to condition as laid down under Section 438 (2) of the Code of Criminal Procedure.
With the aforesaid direction, this application is allowed.
(Vinod Kumar Sinha, J) chn/-
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