Patna High Court - Orders
Kumari Aparna Priya A. N. M. @ Kumari ... vs The State Of Bihar on 11 August, 2017
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35613 of 2017
Arising Out of PS.Case No. -210 Year- 2014 Thana -BAIKUNTHPUR District- GOPALGANJ
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1. Kumari Aparna Priya A. N. M. @ Kumari Aprana Priya wife of Shambhu
Sharan Prasad resident of village - Kathauli, Police Station - Noorsarai,
District - Nalanda.
.... .... Petitioner/s
Versus
1. 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 : Smt. Renuka Ratnakar
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 11-08-2017Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends her arrest in connection with a case registered for the offences punishable under Sections 170/419 /420/467/468/471 of the Indian Penal Code.
In view of the fact that the petitioner has already been terminated and that she has no criminal antecedent, let the petitioner abovenamed, in the event of her arrest / surrender within a period of four weeks from the date of receipt/production of a copy of this order, be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, IIIrd, Gopalganj, in connection with Baikunthpur P.S. Case No. 210 of 2014, subject to the conditions as laid down Patna High Court Cr.Misc. No.35613 of 2017 (2) dt.11-08-2017 P2/2 under Section 438(2) of the Cr. P.C. (Anjana Mishra, J) Saif/-
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