Patna High Court - Orders
Rita Devi vs The State Of Bihar on 11 November, 2022
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.52597 of 2022
Arising Out of PS. Case No.-588 Year-2021 Thana- BARHARA District- Bhojpur
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RITA DEVI WIFE OF LATE BHAGERAN PASWAN @ LATE
BHAGEDAN PASWAN R/O VILLAGE- SARAIYA, P.S.- BARAHARA
(KRISHNAGARH), DISTRICT- BHOJPUR AT ARA
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shashank Shekhar
For the Opposite Party/s : Mr.Satya Nand Shukla
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 11-11-2022Heard learned counsel for the parties through video conferencing.
The petitioner apprehends her arrest in a case registered for the offence under Sections 341, 323, 353, 332, 333, 337, 335 and 34 of the I.P.C. and Section 30(a) of Bihar Prohibition and Excise Act.
As per F.I.R., petitioner alongwith other accused persons pelted stones on the police party.
It is submitted on behalf of petitioner that allegation is general and omnibus. Petitioner is lady and has got clean antecedent.
Considering the general & omnibus nature of allegation and clean antecedent of petitioner, let the above Patna High Court CR. MISC. No.52597 of 2022(2) dt.11-11-2022 2/2 named petitioner, in the event of her arrest or surrender within a period of six weeks from the date of receipt / production of copy of this order, 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 Exclusive Special Excise Court No. 1, Bhojpur at Ara in connection with Barahara P.S. Case No. 588 of 2021, subject to conditions as laid down under Section 438(2) of the Cr.P.C.
(Prabhat Kumar Singh, J) anay/-
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