Patna High Court - Orders
Madhu Kumari vs The State Of Bihar on 2 April, 2025
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.15363 of 2025
Arising Out of PS. Case No.-60 Year-2024 Thana- Bhawanipur District- Bhagalpur
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Madhu Kumari W/o Prasant Priya Ranjan R/Vill- Ganoual, P.S- Bhawanipur,
Distt.- Bhagalpur. ... ... Petitioner/s
Versus
The State of Bihar ... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajive Ranjan Singh, Advocate
For the Opposite Party/s : Mr. Harendra Prasad, APP
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CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL ORDER
2 02-04-2025Heard Mr. Rajive Ranjan Singh, learned counsel for the petitioner and Mr. Harendra Prasad, learned Additional Public Prosecutor for the State.
2. The petitioner is apprehending her arrest in connection with Bhawanipur P.S. Case No. 60 of 2024, F.I.R. dated 13.05.2024 for the offences punishable under Sections 420, 467, 468 and 471 of the Indian Penal Code.
3. According to prosecution case, this petitioner has obtained the post of Anganwari Sevika on the basis of forged documents.
4. Learned counsel for the petitioner submits that petitioner has clean antecedent and she has falsely been implicated in the present case. As per allegation in the F.I.R, the petitioner has submitted false marksheet for obtaining the job of Anganwari Sevika. He further submits that although selection of the petitioner was made by the Aam Sabha and after the Patna High Court CR. MISC. No.15363 of 2025(2) dt.02-04-2025 2/3 recommendation of the Aam Sabha, the petitioner has joined the service in question and the authority after verifying all the documents of the petitioner gave direction to her to join on the said post in question. He further submits that the petitioner has submitted all the educational certificates which she has obtained from the competent board/university. He further submits that after the filing of the present F.I.R, the petitioner has resigned from the post in question.
5. Learned Additional Public Prosecutor has vehemently opposed the prayer for bail of the petitioner and submits that the petitioner has intentionally submitted the wrong marksheet to obtain the job in question.
6. Considering the aforesaid facts and circumstances that the petitioner has clean antecedent and after the institution of the present F.I.R, the petitioner has resgined from the post in question, let the petitioner, above named, in the event of arrest or surrender before the court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate IV, Naugachia, Bhagalpur in connection with Bhawanipur P.S. Case No. 60 of 2024, Patna High Court CR. MISC. No.15363 of 2025(2) dt.02-04-2025 3/3 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure / Section 482(2) of the Bhartiya Nagarik Suraksha Sanhita and with other following conditions:-
i. Petitioner shall co-operate in the trial and shall be properly represented on each and every date fixed by the court and shall remain physically present as directed by the court and on her absence on two consecutive dates without sufficient reason, her bail bond shall be cancelled by the Court below.
ii. If the petitioner tampers with the evidence or the witnesses, in that case, the prosecution will be at liberty to move for cancellation of bail.
iii. And further condition that the court below shall verify the criminal antecedent of the petitioner and in case at any stage it is found that the petitioner has concealed her criminal antecedent, the court below shall take step for cancellation of bail bond of the petitioner. However, the acceptance of bail bonds in terms of the above-mentioned order shall not be delayed for purpose of or in the name of verification.
(Rajesh Kumar Verma, J) Vanisha/-
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