Patna High Court - Orders
Rita Devi vs The State Of Bihar on 15 March, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.16547 of 2019
Arising Out of PS. Case No.-656 Year-2018 Thana- KADAMKUAN District- Patna
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Rita Devi W/o Late Dhuruv Sahani Resident of Railway Hantar Road, East
Lohanipur, P.S.- Kadam Kuan, Distt.- Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Binay Kumar Singh
For the Opposite Party/s : Mr.Zainul Abedin
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 15-03-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner is apprehending her arrest in a case registered under Sections 147, 148, 149, 323, 427, 279, 336, 338, 307 of the Indian Penal Code and 27 of the Arms Act as well as ¾ of Explosive Substances Act.
The prosecution case, in brief, is that accused persons allegedly, started vehicles and also threw bomb on public.
It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. The petitioner has been falsely implicated in the present case. The matter has already been compromised between the parties vide Annexure-2 to the present application. The other co-accused Patna High Court CR. MISC. No.16547 of 2019(2) dt.15-03-2019 2/2 namely Kanti Devi with similar allegation have been granted anticipatory bail by this court vide order dated 01-03-2019 passed in Cr. Misc. No. 12789 of 2019.
On behalf of the State, it is submitted that the petitioner is named in the Complaint Case/F.I.R.
Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest/surrender before the learned court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-VII, Patna in connection with Kadamkuan P.S. Case No. 656 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) A.K.V.//-
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