Patna High Court - Orders
Rita Devi vs The State Of Bihar on 12 December, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.58261 of 2017
Arising Out of PS.Case No. -393 Year- 2017 Thana -KUDHNI District- MUZAFFARPUR
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1. Rita Devi, Wife of Umesh Sahni, Resident of Village- Padmaul, P.S.-
Kudhani, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nachiketa Jha, Advocate
For the Opposite Party/s : Mr. Bharat Lal, APP
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
2 12-12-2017Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is in custody in connection with Kudhani P.S. Case No.393 of 2017, a case under Sections 147/148/149/323/353/307/436/332/333/427 of the Indian Penal Code.
There is allegation against about 70 persons to have committed assault and arson.
Considering the general and omnibus allegation as well as the fact that the petitioner is a female and she has stated on oath that she has got no criminal antecedent, let the petitioner, above named, be released on bail on furnishing bail bond of Rs.20,000/- (Twenty Thousand) with two sureties of the like Patna High Court Cr.M isc. No.58261 of 2017 (2) dt.12-12-2017 P2/ amount each to the satisfaction of the learned Court-below where the case is pending in connection with Kudhani P.S. Case No.393 of 2017, with condition that the petitioner shall fully cooperate with the investigation/trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioner.
(Birendra Kumar, J) Mkr./-
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