Rita Devi vs The State Of Bihar on 24 November, 2021

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Patna High Court - Orders

Rita Devi vs The State Of Bihar on 24 November, 2021

Bench: Birendra Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.8186 of 2021
                        Arising Out of PS. Case No.-148 Year-2019 Thana- ISUAPUR District- Saran
                 ======================================================
           1.     RITA DEVI WIFE OF HARENDRA GIRI R/O VILL.- ACHITPUR, P.S.-
                  ISUAPUR, DIST.- SARAN
           2.     ANIL GIRI @ ANIL KUMAR GIRI SON OF HARENDRA GIRI R/O
                  VILL.- ACHITPUR, P.S.- ISUAPUR, DIST.- SARAN
                                                                      ... ... Petitioner/s
                                               Versus
                 THE STATE OF BIHAR
                                                               ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Mukesh Kumar Singh, Advocate
                 For the Opposite Party/s :        Mr. A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                       ORAL ORDER

3   24-11-2021

Heard learned counsel for the parties.

Let the defect(s), if any, be removed within four weeks after complete start of the physical Court.

The petitioners are apprehending their arrest in a case registered for the offences punishable under Sections 341, 323, 504, 506, 379, 354(B) and 313/34 of the Indian Penal Code.

Both sides are agnates. There is general and omnibus allegation of commission of assault and theft by committing house trespass. Petitioners have got no criminal antecedent.

Considering the background and nature of allegation, let the petitioners, above named, in the event of their arrest or surrender before the learned Court below within a period of thirty days from the date of receipt of the order, be released on Patna High Court CR. MISC. No.8186 of 2021(3) dt.24-11-2021 2/2 anticipatory bail on furnishing bail bonds of Rs.20,000/- (rupees twenty thousand) each with two sureties of the like amount each to the satisfaction of the learned Court below where the case is pending in connection with Isuapur Police Station Case No. 148 of 2019, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure as well as subject to the following conditions:-

(a) The petitioners shall fully cooperate with the investigation/trial of the case, failing which the learned court below shall be at liberty to cancel the bail bond of the petitioners.

(b) Both the bailors shall be resident of territorial jurisdiction of the learned court below.

(c) The petitioners shall not leave the country without permission of the learned trial court.

(Birendra Kumar, J) Kundan/-

U      T

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Patna High Court - Orders