Basmati Devi vs State Of Bihar & Anr on 23 February, 2016

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Patna High Court - Orders

Basmati Devi vs State Of Bihar & Anr on 23 February, 2016

Bench: Sharan Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA

                                   Criminal Miscellaneous No.5972 of 2016
                 Arising Out of PS.Case No. -39 Year- 2011 Thana -SARAN COMPLAINT CASE District- SARAN
                 ======================================================
                 1. Basmati Devi wife of Kishore Ram, Resident of Village- Harshpura, P.S.-
                 Daudpur, District- Saran.

                                                                              .... ....   Petitioner/s
                                                       Versus
                 1. The State of Bihar
                 2. Most Hewanti Devi, W/o Ramanand Mishra, resident of Mohalla-
                 Brahmpur, P.S.- Bhagwan Bazar, District- Saran.

                                                            .... .... Opposite Party/s
                 ======================================================
                                              with
                             Criminal Miscellaneous No.5990 of 2016
                 Arising Out of PS.Case No. -39 Year- 2011 Thana -SARAN COMPLAINT CASE District- SARAN
                 ======================================================
                 1. Kamlesh Kumar Sharma son of Late Sawaliya Sharma, resident of
                 Village- Jatipur, P.S.- Daudpur, District- Saran.

                                                                              .... ....   Petitioner/s
                                                 Versus
                 1. The State of Bihar
                 2. Most. Hewanti Devi wife of Late Ramanand Mishra resident of Mohalla
                 Brahmpur, P.S.- Bhagwan Bazar District Saran.

                                                                 .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 (In Cr.Misc. No.5972 of 2016)
                 For the Petitioner/s     :  Mr. Smt. Anuradha Singh
                 For the Opposite Party/s   : Mr. Ramesh Chandra (App)
                 (In Cr.Misc. No.5990 of 2016)
                 For the Petitioner/s     :  Mr. Smt. Anuradha Singh
                 For the Opposite Party/s   : Mr. Madhuri Lata(App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
                 SHARAN SINGH
                 ORAL ORDER



2   23-02-2016

Heard learned Counsel for the petitioners and learned Additional Public Prosecutor for the State. Patna High Court Cr.Misc. No.5972 of 2016 (2) dt.23-02-2016 2/2

These anticipatory bail applications arise out of complaint case. These applications are accordingly disposed of in the light of the decision of this Court in the case of Salim Ansari @ Md. Salim Ansari and Others, reported in 2015 (3) PLJR 807.

It is indicated that if the petitioners appear before the Court below within a period of four weeks from today, and seeks regular bail, their applications for bail shall be disposed of on the same day.

(Chakradhari Sharan Singh, J.) Prabhakar Anand/-

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Patna High Court - Orders