Patna High Court - Orders
Rukmani Kumari vs The State Of Bihar on 9 September, 2020
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.15302 of 2020
Arising Out of PS. Case No.-436 Year-2018 Thana- BUDDHACOLONY District- Patna
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RUKMANI KUMARI D/o Janardan Ray, Resident of Village- Khottka
Chanda, P.S.- Koilwar, Distt- Bhojpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Anuj Kumar, Adv.
For the Opposite Party/s : Mr.Satyavrat Verma, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
2 09-09-2020Heard both sides through Video Conferencing.
The petitioner apprehends her arrest in Budha Colony P.S. Case No.436 of 2018 registered under Sections 147, 148, 149, 188, 341, 342, 323, 324, 325, 307, 326, 332, 333, 337, 338, 353, 427, 449, 450, 451, 452, 461, 120(B) of the Indian Penal Code and under Sections 3 and 4 of the Damage to Public Property Act.
The informant alleged that one trainee constable, namely, Savita Kumari Pathak died during the course of treatment in Udyan Hospital, Patna but after receiving the information of death of a trainee constable, more than 100 trainee constables became enraged and assaulted many police officials and damaged the several properties.
Learned counsel for the petitioner submits that the petitioner is also a trainee constable. Her name has also figured Patna High Court CR. MISC. No.15302 of 2020(2) dt.09-09-2020 2/2 in the case but no specific allegation is made against her. It is further submitted that similarly situated many other accused persons, namely, Neetu Kumari, Raj Kishore Yadav, Arun Kumar Choudhary, Damodar Paswan and Namrata Kumari have already been granted anticipatory bail by different benches of this court.
Having considered the facts and the nature of allegations made against the petitioner and the fact that the case of the petitioner stands on the same footing as that of other accused persons, who have already been granted anticipatory bail, the petitioner, above named, in the event of her arrest or surrender before the learned court below within a period of four weeks from the date of receipt/production of a copy of this order, is directed to be enlarged on bail on furnishing bail bond of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Patna in connection with Budha Colony P.S. Case No.436 of 2018, subject to conditions as laid down under Section 438 (2) of the Code of Criminal Procedure.
(Prabhat Kumar Jha, J) Harish/-
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