Patna High Court - Orders
Rita Devi vs The State Of Bihar on 6 March, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.13086 of 2019
Arising Out of PS. Case No.-247 Year-2018 Thana- PIPRA District- Supaul *
======================================================
RITA DEVI
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Arun Kumar Jha, Advocate
For the Opposite Party/s : Mr.Shailendra Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 06-03-2019Heard the learned counsel for the petitioner and the State.
The petitioner seeks bail in anticipation of her arrest in connection with Pipra P.S. Case No. 247 of 2018 dated 31.10.2018 instituted for the offences under Sections 341, 323, 324, 326(B), 354(B), 379, 504 and 34 of the Indian Penal Code.
Call for the legible carbon/photo copy of the case diary of Pipra P.S. Case No. 247 of 2018 from the court of the learned Additional Chief Judicial Magistrate, Supaul.
List this case after receipt of the same on 03.04.2019.
(Ashutosh Kumar, J) krishna/-
U T