Patna High Court - Orders
Nepali Yadav & Anr vs State Of Bihar on 11 September, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.28594 of 2009
1. NEPALI YADAV, SON OF RAM CHANDRA YADAV
2. GAYATRI DEVI, WIFE OF NEPALI YADAV
BOTH RESIDENT OF MOHALLA RAMPUR, P.S. BAHADURPUR, DISTRICT PATNA.
----- PETITIONERS
Versus
THE STATE OF BIHAR ----- OPPOSITE PARTY
-----------
2 11.9.2009Heard learned counsel for the petitioner and the counsel appearing on behalf of the informant.
The allegation is that the victim girl was forcibly taken by a boy known as Moti.
Against the present petitioners, it is alleged that they were also present at the time when Moti was married to the victim girl Puja Kumari. There is no direct allegation against the petitioners.
Considering the aforesaid facts, petitioners namely Nepali Yadav and Gayatri Devi is directed to be released on bail in connection with Bahadurpur P.S. Case No. 35 of 2009 on furnishing bail bonds of rupees ten thousand each with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Patna City.
,
Sanjay (Sheema Ali Khan, J.)