Patna High Court - Orders
Meera Devi vs The State Of Bihar on 9 August, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.28493 of 2012
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Meera Devi
.... .... Petitioner.
Versus
The State Of Bihar
.... .... Opposite Party.
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 09-08-2012Heard learned counsels for the petitioner and the State.
The petitioner is apprehending her arrest in a complaint case in which cognizance has been taken for the offences punishable under Sections 323, 341, 504 and 365 of the Indian Penal Code.
The accusation is of enticing away the minor daughter of the complainant by the accused persons. Subsequently, it was found that the son of the petitioner Santosh married with the victim girl and when the complainant came to enquire about the same, the petitioner and her husband abused the complainant.
It is submitted by learned counsel for the petitioner that for occurrence of 03.06.2009, complaint was filed on 05.02.2011.
Considering delayed lodging of the complaint and thrust of accusation against Santosh, let the 2 Patna High Court Cr.Misc. No.28493 of 2012 (2) dt.09-08-2012 2/2 petitioner, above named, be released on bail in the event of arrest or surrender before the learned court below within a period of twelve weeks from today in connection with Complaint Case No. 205C of 2011 on furnishing bail bond of Rs.10,000/-(Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned C.J.M. Begusarai, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U.K./- (Dinesh Kumar Singh, J)