Patna High Court - Orders
Hussan Tara Khatoon And Ors. vs The State Of Bihar on 26 April, 2011
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.11031 of 2011
1. HUSSAN TARA KHATOON
2. SHAHINA SHAHNAZ
3. ANIS HUSSAIN @ MD. ANIS AHMAD
Versus
THE STATE OF BIHAR
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2 26.04.2011Heard learned counsels for the petitioners and the State.
The petitioners being the wife, unmarried daughter and the son of Nurul Hoda are apprehending their arrest in a case registered under Sections 147, 341, 353, 224, 225, 504 and 506/34 of the Indian Penal Code.
It is alleged that Nurul Hoda was apprehended by the police when his family members forcefully got released the accused from the police.
It is submitted by learned counsel for the petitioners that with the bad motive, the present case has been lodged as there is no accusation that any weapon was used and the accused Nurul Hoda was apprehended in a case registered under Section 307 I.P.C registered in the year 2008.
Considering the fact that there is no accusation with 2 regard to the use of any weapon for getting the accused released and two of the petitioners are ladies, let the above named petitioners, be released on anticipatory bail, in the event of their arrest or surrender before the learned Court below within a period of 12 weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, East Champaran, Motihari in connection with Motihari Town P.S. Case No. 105/2009, subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J.) Amrendra/-