Patna High Court - Orders
Kumari Mamta vs State Of Bihar & Anr on 3 January, 2019
Author: Vikash Jain
Bench: Vikash Jain
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.66379 of 2018
Arising Out of PS. Case No.-51 Year-2017 Thana- DANDARI District-
Begusarai
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Kumari Mamta D/o of Mahendra Narayan Singh wife of Amresh Kumar
Amar Resident of Village-Barbighi, P.O. Hussaina ,P.S. Ballia, Distt.-
Begusarai
... ... Petitioner
Versus
1. The State of Bihar.
2. The Department of vigilance investigation Beuaru,Patna
... ... Opposite Parties
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Appearance :
For the Petitioner : Mr. Sandip Kumar Gautam, Advocate.
For the Opposite Parties : APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
3 03-01-2019Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends her arrest for the offences alleged under Sections 467, 468, 471, 420, 120(B)/34 of the Indian Penal Code registered in connection with Dandari P.S. Case No. 51 of 2017.
3. It is submitted that the petitioner has been falsely implicated in connection with having allegedly submitted false marksheet of BETET as evident after verification of the same. It is submitted that several other similarly situated persons have been granted anticipatory bail by this Court.
4. Be that as it may, having regard to the entirety of the facts and circumstances of the case, let the above named Patna High Court Cr.Misc. No.66379 of 2018(3) dt.03-01-2019 2/2 petitioner, in the event of the petitioner's arrest or surrender before the court below within a period of four weeks from the receipt of this order and on their so surrendering she shall be released on provisional bail till submission of charge sheet on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) with two sureties of like amount each to the satisfaction of Smt. Sweta Grawal, Judicial Magistrate Ist Class, Begusarai in connection with Dandari P.S. Case No. 51 of 2017 on the condition that she has to co-operate to the Investigating Agency, otherwise her bail bond shall be cancelled and further condition is that once charge sheet has been submitted against the petitioner, she shall have to surrender and make prayer for regular bail, which shall be considered on the basis of materials available on record at that time.
(Vikash Jain, J) Ibrar/BT U