Patna High Court - Orders
Mintu Devi vs The State Of Bihar on 24 March, 2023
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.63855 of 2022
Arising Out of PS. Case No.-56 Year-2020 Thana- MAHNAR District- Vaishali
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1. MINTU DEVI W/O Sachindra Ray R/O Village- Thanpur, P.S- Mahnar,
District- Vaishali
2. Sachindra Ray S/O Late Ram Chandra Ray R/O Village- Thanpur, P.S-
Mahnar, District- Vaishali
3. Vikash Kumar S/O Sachindra Ray R/O Village- Thanpur, P.S- Mahnar,
District- Vaishali
4. Soniya Devi @ Soni Kumari W/O Vikash Kumar R/O Village- Thanpur, P.S-
Mahnar, District- Vaishali
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vasant Vikas, Adv.
For the Opposite Party/s : Md. Iftekhar Mahmood, APP
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
4 24-03-2023Heard learned counsel for the petitioners and learned counsel for the State.
The petitioners apprehend their arrest in connection with Mahnar P.S. Case No. 56 of 2020 registered under Sections 366/34 of the Indian Penal Code.
Learned counsel appearing on behalf of the petitioners submits that petitioners are innocent and have falsely been implicated in the present case due to enemy. Further submission is that the first information report has been lodged after delay of 15 days without explaining any reason. Petitioners have got no Patna High Court CR. MISC. No.63855 of 2022(4) dt.24-03-2023 2/2 criminal antecedent.
Having considered the facts and circumstances of the case, let the above named petitioners be released on bail, in the event of arrest or surrender before the learned court below within a period of four weeks from today, on furnishing personal bonds each to the satisfaction of the Chief Judicial Magistrate, Vaishali at Hajipur in connection with Mahnar P.S. Case No. 56 of 2020, subject to the condition as laid down under Section 438(2) of the Cr. P.C. (Arvind Srivastava, J) utkarsh/-
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