Rita Devi vs The State Of Bihar on 23 August, 2023

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Patna High Court - Orders

Rita Devi vs The State Of Bihar on 23 August, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.37205 of 2023
                         Arising Out of PS. Case No.-242 Year-2019 Thana- PALASI District- Araria
                 ======================================================
                 Rita Devi Wife Of Sundar Sah @ Shyam Sundar Sah Resident Of Village-
                 Gaiyari, Ps- And District- Araria

                                                                                     ... ... Petitioner/s
                                                         Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Ramesh Kumar Singh
                 For the Opposite Party/s :        Mr.Ramchandra Sahni
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   23-08-2023

Heard learned counsel for the parties.

2. The petitioner apprehends her arrest in a case registered for the offence under Section 302/201 of the Indian Penal Code.

3. Informant suspects that his brother has been poisoned to death by some unknown person and thereafter, his dead-body was thrown at lonely place.

4. Petitioner is not named in the F.I.R. Name of the petitioner surfaced during course of investigation only on the ground that this petitioner has got illicit relation with the deceased and she was in touch with the deceased on mobile. Except this, there is no other material against this petitioner to show her complicity in the alleged occurrence. Petitioner is lady and has got clean antecedent.

Patna High Court CR. MISC. No.37205 of 2023(3) dt.23-08-2023 2/2

5. Learned A.P.P. for the State has opposed the prayer for anticipatory bail.

6. Considering the aforesaid facts and circumstances, in the event of arrest/surrender within a period of six weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Araria in connection with Palasi P.S. Case No. 242 of 2019, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) anay/-

U        T

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Patna High Court - Orders