Patna High Court - Orders
Sheela Devi & Ors vs The State Of Bihar on 13 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.6092 of 2015
Arising Out of PS.Case No. -254 Year- 2014 Thana -NANPUR District- SITAMARHI
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1. Sheela Devi w/o Ramchandar Sahni
2. Ranjit Kumar Sahni s/o Ramchandar Sahni
3. Ramchandar Sahni S/o Late Jiya Sahni All r/o Village- Banaul, P.S.-
Nanpur, District- Sitamarhi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR
LAL
ORAL ORDER
2 13-02-2015Heard the learned counsel for the petitioners and the learned A.P.P. for the State.
The petitioners seek bail in a case for the offence punishable under Sections 147, 148, 149, 341, 448, 323, 325, 307, 304 and 506 of the Indian Penal Code and subsequently Section 302 of the Indian Penal Code has been added.
The allegation against the accused including the petitioners is to have entered into the house of the informant in the night and abused which was protested by the informant and her mother and both of them were assaulted. Thereafter, Shakal Sahni, father of the informant, came there to rescue them but the accused assaulted him brutally. He was taken to the hospital and later on he died.
Considering the facts that petitioner no.1 is a lady and no specific role has been attributed to her, the above-named petitioner no. 1 is directed to be released Patna High Court Cr.Misc. No.6092 of 2015 (2) dt.13-02-2015 2/2 on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-Divisional Judicial Magistrate, Pupri, Sitamarhi, in Nanpur P. S. case no. 254 of 2014 with the following conditions :
1. One of the bailors will be the close relative of the petitioner.
2. The petitioner will not indulge in similar or in any other offence.
3. The petitioner will be well represented in the court.
4. In case of absence for two consecutive dates or in violation of the terms of the bail, her bail bond will be liable to be cancelled by the court concerned.
Call for a legible copy of the case diary of Nanpur P. S. case no. 254 of 2014 from the court of learned Sub-Divisional Judicial Magistrate, Pupri, Sitamarhi and also criminal antecedents of petitioner nos. 2 and 3 from the Superintendent of Police, Sitamarhi.
(Amaresh Kumar Lal, J) sudip/-
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