Rita Devi vs State Of Bihar & Anr on 10 July, 2017

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Patna High Court - Orders

Rita Devi vs State Of Bihar & Anr on 10 July, 2017

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.18257 of 2017
                  Arising Out of PS.Case No. -516 Year- 2016 Thana -GOPALGANJ COMPLAINT CASE District-
                                                          GOPALGANJ
                 ======================================================
                 Rita Devi w/o Shashikant Singh r/v- Chainpati, P.S. - Gopalganj, District -
                 Gopalganj
                                                                        .... .... Petitioner/s
                                                   Versus
                 1. The State of Bihar
                 2. Kameshwar Singh s/o Late Shivshankar Singh r/v- Parasauni Khas,
                     P.S.-Uchkagaon, District - Gopalganj
                                                                   .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :    Mr. Anirudh Kumar Verma, Adv.
                 For the Opposite Party/s    : Mrs. Gulnar Begam, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER

3   10-07-2017

Heard both sides.

The petitioner apprehends her arrest in Complaint Case No. 516/2016, registered for the offences punishable under Sections 420 and 34 of the Indian Penal Code.

The complainant alleged that Damodar Singh got two daughters namely, Kunti Devi and Rita Devi (petitioner). Damodar Singh executed a deed of gift in favour of Kameshwar Singh son of Kunti Devi and Kameshwar Singh came in possession of land, but after death of Damodar Singh, Rita Devi second daughter of Damodar Singh executed a sale deed.

Learned counsel for the petitioner submits that petitioner is one of the legal heirs of Damodar Singh. The complainant fraudulently got the gift deed from Damodar Singh at the time of his Patna High Court Cr.Misc. No.18257 of 2017 (3) dt.10-07-2017 2/2 death.

Considering the facts aforesaid and nature of allegation made against the petitioner, the petitioner above-named, in the event of her arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, is directed to 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 Additional Chief Judicial Magistrate, IX, Gopalganj in connection with Complaint Case No. 516/2016, subject to the conditions as laid down under Section 438(2) of the Cr. P.C. (Prabhat Kumar Jha, J.) Vinita/-

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Patna High Court - Orders