Patna High Court - Orders
Rita Devi & Ors vs State Of Bihar & Anr on 4 September, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35931 of 2015
Arising Out of PS.Case No. -66 Year- 2015 Thana -PATNA CITY CHOWK District- PATNA
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1. Rita Devi, wife of late Mahavir Singh, resident of Fasad Ka Maidan
P.O.- Jhauganj P.S.- Chowk Patna City, District- Patna.
2. Sushila Devi, wife of Ayodhya Prasad, resident of Anand Mai Nagar
Ratu Block, P.O.- Ratu , P.S.- Ratu, District- Ranchi (Jharkhand).
3. Sunita Devi wife of Suresh Singh, resident of Village- Udrahmapur,
P.S.- Mehdiganj, District- Patna.
4. Meera Devi, wife of Mahesh Singh, resident of Panchagarhi Bazar,
Katras P.O.- Katras, P.S.- Katras, District- Dhanbad (Jharkhand).
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Dharmendra Kumar, son of Mohan Lal, resident of Chowk Sikarpur
Nalapur, P.S.- Patna City Chowk, District- Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjay Kumar Verma
For the Opposite Party/s : Mr. Binod Kumar 3 (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 04-09-2015Heard learned counsels for the petitioners, State and the informant.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 504, 427 and 436 of the Indian Penal Code.
It is alleged that the petitioners and others along with 50-60 unknown came variously armed and kept the dead body of one Mahabir Singh in front of the house of the Patna High Court Cr.Misc. No.35931 of 2015 (2) dt.04-09-2015 2/3 informant. It is also alleged that Mahesh Singh, Ajit Singh and Suresh Singh abused the brother of the informant when co- accused Ajit Singh took Rs.45,000/- from the cash box and Suresh Singh instigated the miscreants to made obstruction and rob the articles. Since the informant and others were inside the room after concealing themselves then the miscreants put the shop of the informant on fire.
It is submitted by learned counsel for the petitioners that accusation of litting the shop on fire is not specific against the petitioners. The specific accusation is against Mahesh Singh, Ajit Singh and Suresh Singh.
A statement has been made in paragraph 3 of the petition that the petitioners have no criminal antecedent.
It is submitted by learned counsel for the informant that the shop of the informant burnt to ashes and all the accused persons came variously armed and took way cash.
Considering the fact that the accusation is not specific against the petitioners and a statement has been made in paragraph 3 of the petition that the petitioners have no criminal antecedent, let the above named petitioners be released on anticipatory bail in the event of their arrest or surrender before the learned court below within a period of twelve weeks Patna High Court Cr.Misc. No.35931 of 2015 (2) dt.04-09-2015 3/3 from today, on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Patna City in connection with Patna City Chowk P.S. Case No. 66 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) DKS/-
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