Patna High Court - Orders
Gita Devi @ Rita Devi vs The State Of Bihar on 27 January, 2022
Author: Nawneet Kumar Pandey
Bench: Nawneet Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.375 of 2021
Arising Out of PS. Case No.-218 Year-2019 Thana- JAMOBAZAR District- Siwan
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1. GITA DEVI @ RITA DEVI W/o Sri Sohan Sah @ Sohanlal R/o village-
Hetimpur, P.S.- Jamo Bazar, District- Siwan
2. Sohan Sah @ Sohanlal S/o Late Uttam Sah @ Uttim Sah R/o village-
Hetimpur, P.S.- Jamo Bazar, District- Siwan
3. Naveen Gupta @ Ranjit Gupta @ Naveen Kumar Gupta @ Naveen Kumar
S/o Sri Sohan Sah @ Sohanlal R/o village- Hetimpur, P.S.- Jamo Bazar,
District- Siwan
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Satyendra Rai
For the Opposite Party/s : Mr. Bijay Prakash Singh
Mr. Pranav Kumar
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CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
PANDEY
ORAL ORDER
4 27-01-2022Heard the learned counsel for the petitioners as well as the learned Additional Public Prosecutor for the State through video conferencing.
The learned counsel for the petitioners is directed to remove all the defects pointed out by the office within one month.
The petitioners apprehend their arrest in connection with Jamo Bazar P.S. Case No. 218 of 2019 registered for offence punishable under sections 341, 323, 354, 354(A), 354(D), 385, 506/34 of the Indian Penal Code. Patna High Court CR. MISC. No.375 of 2021(4) dt.27-01-2022 2/3 As per allegation, the petitioner were making viral the photographs of the daughter of the informant after editing and making its vulgar. They were making pressure on the victim to solemnize the marriage with co-accused Sanjit Kumar. They also threatened that if her marriage is not solemnized with Sanjit Kumar, they will make viral her photographs for making hindrance in her marriage.
The learned counsel for the petitioners has submitted that in paragraph nos. 10, 11 and 12 of the case diary, the independent witnesses have stated that the marriage of the informant's daughter was fixed with co-accused Sanjit Kumar, but for some reason, the marriage could not be performed. The petitioners are the family members of co-accused Sanjit Kumar with whom the marriage of the informant daughter is said to be settled.
The learned counsel for the informant has opposed the prayer for bail.
Considering the above mentioned facts and circumstances, the petitioners above named, in the event of their arrest or surrender, within four weeks from today, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction Patna High Court CR. MISC. No.375 of 2021(4) dt.27-01-2022 3/3 of learned Additional Chief Judicial Magistrate-XIII, Siwan in connection with Jamo Bazar P.S. Case No. 218 of 2019, subject to condition as laid down under section 438(2) Cr. P.C. Office shall ensure that all defects are removed by the petitioners within the stipulated time mentioned hereinabove, failing which, the matter shall be brought to the notice of this Court.
(Nawneet Kumar Pandey , J) Mahesh/-
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