Patna High Court - Orders
Ranjana Kumari vs The State Of Bihar on 17 October, 2023
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.63274 of 2023
Arising Out of PS. Case No.-293 Year-2022 Thana- HARSIDHI District- East Champaran
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1. RANJANA KUMARI D/O RAJENDRA SINGH VILLAGE- RATANPUR,
PS- BANJARIYA, DIST- EAST CHAMPARAN
2. RANI KUMARI D/O RAJENDRA SINGH VILLAGE- RATANPUR, PS-
BANJARIYA, DIST- EAST CHAMPARAN
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kundan Rathore @ Kundan Kumar, Adv.
For the Opposite Party/s : Mr. Rajiv Nayan, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
2 17-10-2023Heard learned counsel for the petitioners and learned A.P.P. for the State.
2. The petitioners apprehend their arrest in connection with Harsidhi P.S. Case No. 293 of 2022, dated 23.06.2022, registered for the offence punishable under Sections 406, 420, 467, 468, 471 of the Indian Penal Code.
3. The case of prosecution, in short, is that the present F.I.R. has been lodged on the basis of letter dated 22.06.2022 of Secretary of Panchayat Teacher Employment Unit -cum- Panchayat Secretary, Gram Panchayat Raj, Mathlohiyar Harsidhi against the two petitioners. It is alleged that after counselling of Teacher Employment in Gram Panchayat Raj Patna High Court CR. MISC. No.63274 of 2023(2) dt.17-10-2023 2/3 Mathlohiyar in the year 2019-2020, CTET/BTET certificates were submitted by both the petitioner which during course of verification has been found forged.
4. Learned counsel for the petitioners submits that petitioners have been falsely implicated in this case. The petitioners were not appointed on the basis of alleged false documents and no wrong has been caused to the Department. It is also submitted that without any notice or show cause, the said F.I.R. has been lodged. Both the petitioners are women. They got no benefits from the Government. The petitioners have clean antecedent. It is further submitted that similarly situated person with similar allegations regarding production of forged C.T.E.T./B.T.E.T. certificate which was subsequently found as forged has already been granted anticipatory bail vide Cr. Misc. No. 64210 of 2022 by a Coordinate Bench of this Court in connection with Gobindganj (Malahi) P.S. Case No. 337 of 2022.
5. Learned A.P.P. for the State has vehemently opposed the prayer for bail to the petitioners.
6. Having considered the facts and circumstances of the case and the submissions of learned counsel for the parties, let the above named petitioners, be released on bail, in the event Patna High Court CR. MISC. No.63274 of 2023(2) dt.17-10-2023 3/3 of their arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned C.J.M., Motihari, East Champaran in connection with Harsidhi P.S. Case No. 293 of 2022, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Khatim Reza, J) pravinkumar/-
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