Patna High Court - Orders
Rita Devi @ Ritu Devi & Ors. vs The State Of Bihar on 11 September, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
Patna High Court Cr.Misc. No.27241 of 2012 (3) dt.11-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27241 of 2012
======================================================
1. Rita Devi @ Ritu Devi,
2. Shyam Kumar Sah,
3. Kishore Sah
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
======================================================
CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
3 11-09-2012Heard learned counsels for the petitioners and the State.
The petitioners being agnates of the informant are apprehending arrest in a case registered for the offences punishable under Sections 366A and 376/34 of the Indian Penal Code.
The accusation is of kidnapping the daughter of the informant and establishing physical relationship.
It is submitted that with the similar accusation Khagaria P.S. Case no. 444 of 2009 was lodged and the victim was in love with Pappu Paswan who is in custody and the petitioners' side also lodged a case vide complaint case no. 168C of 2012.
Considering the thrust of accusation against Pappu Paswan, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of twelve weeks from today Patna High Court Cr.Misc. No.27241 of 2012 (3) dt.11-09-2012 on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned CJM, Khagaria in connection with Khagaria P.S. Case No. 97 of 2012 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-