Patna High Court - Orders
Rita Devi vs The State Of Bihar on 5 November, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.69416 of 2019
Arising Out of PS. Case No.-58 Year-2019 Thana- KADIRGANJ District- Patna
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1. RITA DEVI Wife of Vijay Sao Resident Village and P.S.- Kadirganj, Distt -
Patna.
2. Nitish Kumar Son of Vijay Sao Resident Village and P.S.- Kadirganj, Distt -
Patna.
3. Ram Pravesh Kumar Son of Vijay Sao Resident Village and P.S.- Kadirganj,
Distt - Patna.
4. Ruhi Kumari D/o Vijay Sao Resident Village and P.S.- Kadirganj, Distt -
Patna.
5. Madhu Kumari @ Chandni Kumari D/o Vijay Sao Resident of Village and
P.S.- Kadirganj, Distt - Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sheo Nandan Pandit
For the Opposite Party/s : Ms.Veena Kumari Jaiswal
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 05-11-2019Petitioners seek bail in anticipation of their arrest in connection with Kadirganj P.S. Case No. 58 of 2019 registered for the offences punishable under Sections 341, 323, 307, 379, 504 and 34 of the Indian Penal Code.
As per FIR there is allegation against the petitioners of brick batting and the main allegation is against co-accused Vijay Sao.
Submission of learned counsel for the petitioners is that there is case and counter case between the parties and no Patna High Court CR. MISC. No.69416 of 2019(2) dt.05-11-2019 2/2 specific allegation has been attributed against any of the petitioners and now the case has been compromised.
Heard learned APP also.
In view of above facts and circumstances, let petitioners, in the event of arrest or surrender, be released on bail on furnishing bail bonds of Rs.25,000/- (Rupees twenty five thousand) each with two sureties of the like amount each to the satisfaction of Sri B.N. Tripathi, Judicial Magistrate, 1 st Class, Patna, in connection with Kadirganj P.S. Case No. 58 of 2019, subject to the conditions as laid down under Section 438(2) of the Cr.P.C. and further condition is that one of the bailors of the petitioners shall be a local person having sufficient immoveable property within the jurisdiction of the court concerned.
(Vinod Kumar Sinha, J) spal/-
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