Patna High Court - Orders
Riti Devi @ Rita Devi & Ors vs The State Of Bihar on 22 July, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29736 of 2015
Arising Out of PS.Case No. -34 Year- 2014 Thana -SANHAULA District- BHAGALPUR
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1. Riti Devi @ Rita Devi, wife of Om Prakash Mandal @ Om Mandal.
2. Sita Devi, Wife of Pintu Mandal
3. Fulan Devi, Wife of Nand Kishore Mandal.
All Residents of Village Makarpur, P.S. Sanhaula, District Bhagalpur
.... .... Petitioners
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Shiwesh Chandra Mishra, Advocate
For the Opposite Party/s : Smt. Rita Verma(App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 22-07-2015Heard the learned counsel for the petitioners and the learned counsel for the State.
The petitioners apprehend their arrest in a case registered for the offence punishable under Sections 306/34 of the Indian Penal Code.
The allegation against the accused including the petitioners is to have teased the deceased that she was of a bad character, as a result of which, she consumed poison and died.
It is submitted that the main allegation is against accused Pintu Mandal, who has been granted bail by the learned 2nd Additional Sessions Judge, Bhagalpur considering that the independent witnesses have stated that the deceased was negligent in her study and the informant herself assaulted her and due to that reason, she consumed poison and died. Patna High Court Cr.Misc. No.29736 of 2015 (2) dt.22-07-2015 2/2
Considering the facts and circumstances of the case, let the petitioners above-named be released on bail in the event of arrest or surrender within a period of four weeks on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate, 1st Class, Bhagalpur in Sanhaula P.S. Case No.34/2014 (G.R. No.1717/2014 subject to the condition as laid down under Section 438 (2) of the Code of Criminal Procedure and the other following conditions :
1. One of the bailors will be the close relative of the petitioners.
2. The petitioners will not indulge in similar or in any other offence.
3. The petitioners will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, their bail bond will be liable to be cancelled by the court concerned.
(Amaresh Kumar Lal, J) V.K. Pandey/-
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