Patna High Court - Orders
Rita @ Rita Devi @ Gita Devi & Anr vs The State Of Bihar on 3 September, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35493 of 2015
Arising Out of PS.Case No. -183 Year- 2015 Thana -KAHALGAON District- BHAGALPUR
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1. Rita @ Rita Devi @ Gita Devi wife of Sri Arivand Pandit
2. Urmila Devi wife of Sri Singhshwar Pandit
Both resident of village -Brahmachari, p.s Kahalgaon, district
Bhagalpur.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhananjay Kumar Gupta
For the Opposite Party/s : Mr. Dinesh Singh (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
02/ 03-09-2015Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 324, 307, 494 and 379/34 of the Indian Penal Code.
The accusation is of pouring kerosene oil mixed with Acid on the body of the informant and snatching Rs.1,000/-.
It is submitted by learned counsel for the petitioners that the accusation is omnibus and general when only one injury has been found and in the background of family Patna High Court Cr.Misc. No.35493 of 2015 (02) dt.03-09-2015 2/2 dispute the accusation has been levelled.
Considering the nature of accusation and the petitioners being ladies, it is a case for consideration of prayer for regular bail, if the petitioners surrender before the learned court below within a period of six weeks from today in connection with Kahalgoan P.S. Case No. 183 of 2015 pending in the court of learned Chief Judicial Magistrate, Bhagalpur.
With the aforesaid observation, this application is disposed of.
(Dinesh Kumar Singh, J) DKS/-
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