Patna High Court - Orders
Asha Devi @ Quack @ Asha Singh vs The State Of Bihar on 27 May, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12391 of 2015
Arising Out of PS.Case No. -398 Year- 2013 Thana -HAJIPUR District- VAISHALI (HAJIPUR)
======================================================
Asha Devi @ Quack @ Asha Singhm W/o Late Birendra Kumar Singh,
R/o Mohalla - Ramchaura, P.S. - Town, District - Vaishali.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sanjay Kumar @ S.K., Adv.
For the Opposite Party/s : Mr. A.Haque Sahara, (APP)
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
5 27-05-2015Heard learned counsel for the Petitioner and the State.
The Petitioner seeks anticipatory bail in a case instituted for the offence under Sections 420, 465, 468 and 34 of the Indian Penal Code.
In view of the nature of allegation against the Petitioner, I am not inclined to extend the privilege of anticipatory bail to the Petitioner in connection with Hajipur Town P.S. Case No. 398 of 2013 pending before Chief Judicial Magistrate, Vaishali at Hajipur.
The prayer for anticipatory bail is rejected. The Petitioner is directed to immediately surrender before the Court below, failing which, the Court below shall take stringent steps for ensuring arrest of the Petitioner.
(Anjana Prakash, J) S.Ali/-
U T