Patna High Court - Orders
Rita Devi & Anr vs The State Of Bihar on 10 November, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.52993 of 2017
Arising Out of PS.Case No. -105 Year- 2017 Thana -PARWALPUR District- NALANDA
(BIHARSHARIFF)
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1. Rita Devi, Wife of Late Pramod Kumar, Resident of Mai, Police
Station- Parwalpur, District- Nalanda.
2. Om Prakash Narayan, PRS Asthawa Block Gram Panchayat
Mahammadpur, Son of Sahdeb Prasad, Resident of Village- Dhibaripar,
Police Station- Parwalpur, District- Nalanda.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Singh
For the Opposite Party/s : Mr. Sri Rana Randhir Singh
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 10-11-2017Heard learned counsel for the petitioners and the learned Additional Public Prosecutor appearing on behalf of the State.
The petitioners apprehend their arrest in connection with Parwalpur P.S. Case No.105 of 2017, registered under Sections 341, 323, 379, 353, 504 and 506/34 of the Indian Penal Code.
Allegation in brief is that the petitioners, Mukhiya and Panchayat Rojgar Sewak respectively, went to the office of the informant, Programme Officer of MANREGA and misbehaved with him, they asked him to show some files and also took away the files.
Patna High Court Cr.Misc. No.52993 of 2017 (2) dt.10-11-2017
2 /2 Learned counsel for the petitioners submits that petitioners are Mukhiya and Panchayat Rojgar Sewak and on the same day of occurrence, petitioner no.1 also has lodged a case against the present informant regarding misbehaving, demanding illegal gratification and outraging her modesty. Petitioner no.2 is also a government servant and these petitioners have got no criminal antecedent.
Having considered the said facts and circumstances, let petitionerd, named above, in the event of arrest or surrender before the court below within four weeks from today, be released on bail on furnishing bail bondd of Rs.10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate, Hilsa, Nalanda in connection with Parwalpur P.S. Case No.105 of 2017, subject to the conditions laid down under Section 438(2) Cr.P.C.
(Arun Kumar, J.) S.Kumar/-
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