Patna High Court - Orders
Sonam Kumari vs The State Of Bihar on 3 December, 2025
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.67895 of 2025
Arising Out of PS. Case No.-482 Year-2023 Thana- SAHEBGANJ District- Muzaffarpur
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Sonam Kumari D/o Wakil Ram R/o Village - Sahdullepur, P.S - Sahebganj,
District - Muzaffarpur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner : Mr. Alok Kumar Alok, Advocate
For the State : Mr. Sanjay Kumar Tiwary, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
5 03-12-2025Heard learned counsel appearing on behalf of the petitioner and learned APP appearing on behalf of the State.
2. The petitioner apprehends her arrest in a case registered for the offence punishable under Sections 302 and 34 of the Indian Penal Code and Section 27 of the Arms Act.
3. As per prosecution case, on the alleged date and time of occurrence, all the F.I.R. named accused persons, including this petitioner, shot husband of informant.
4. It is submitted by learned counsel appearing on behalf of the petitioner that petitioner is quite innocent and has committed no offence. Petitioner has falsely been implicated in this case with ulterior motive. Petitioner is a lady and claims clean antecedents.
5. On other hand, learned A.P.P. for the State has Patna High Court CR. MISC. No.67895 of 2025(5) dt.03-12-2025 2/2 vehemently opposed the prayer for grant of anticipatory bail to the petitioner and submitted that petitioner is named in the F.I.R. with specific accusation that this petitioner was seen fleeing from the place of occurrence after committing the offence with a pistol in her hand.
6. Considering the facts and circumstances of the case, specific and direct nature of accusation and gravity of offence, the prayer for grant of anticipatory bail to the petitioner is rejected.
(Prabhat Kumar Singh, J) shashank/-
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