Shyama Devi vs The State Of Bihar on 5 July, 2023

[Cites 2, Cited by 0]

Patna High Court - Orders

Shyama Devi vs The State Of Bihar on 5 July, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.21355 of 2023
                      Arising Out of PS. Case No.-324 Year-2022 Thana- PARIHAR District- Sitamarhi
                 ======================================================
           1.     Shyama Devi Wife Of Ram Shreshth Thakur Resident Of Village Parihar
                  Sonapatti , Ps Parihar , Dist Sitamarhi
           2.    Guriya Kumari D/O Ram Shreshth Thakur Resident Of Village Parihar
                 Sonapatti , Ps Parihar , Dist Sitamarhi
           3.     Maha Devi @ Shital Devi @ Mahi Devi D/O Ram Shreshth Thakur
                  Resident Of Village Parihar Sonapatti , Ps Parihar , Dist Sitamarhi
                                                                                 ... ... Petitioners
                                                    Versus
                 The State of Bihar                                         ... Opposite Party
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Alok Kumar Jha
                 For the Opposite Party/s :        Mr.Shantanu Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   05-07-2023

Heard learned counsel for the petitioners, the informant and the State.

Petitioners apprehend arrest in a case registered for the offence punishable under sections 379,354B/354C/307/34 and other ancillary sections of the Indian Penal Code.

As per the prosecution case, co-accused Ram Shreshtha Thakur abused and assaulted the informant with dabia causing her head injury. Thereafter, other accused persons also assaulted her with lathi and snatched her gold chain.

Learned counsel appearing for the petitioners submits that the petitioners are in laws of the informant and due to property dispute informant has falsely implicated them to grab their property. Informant's husband has also filed Title Suit No. Patna High Court CR. MISC. No.21355 of 2023(2) dt.05-07-2023 2/2 405/2021. Petitioners are ladies.

Learned counsel for the State as well as the informant oppose the prayer for bail.

Considering the aforesaid facts of the case, prayer for bail of all the petitioners is allowed. In the event of arrest/surrender within six weeks from today, let these petitioners, mentioned above, be enlarged 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 Judicial Magistrate 1st class Sitamarhi in Parihar Police Station Case No. 324 of 2022, subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) shashi/-

U          T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders