Patna High Court - Orders
Rita Devi vs The State Of Bihar on 14 November, 2022
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.26900 of 2022
Arising Out of PS. Case No.-10 Year-2021 Thana- KASHICHAK District- Nawada
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1. RITA DEVI Wife of Late Sunil Singh Resident of Village - Mahrath, P.S.-
Kashichak (Sahpur O.P.), District - Nawada.
2. Minu Kumari Daughter of Late Sunil Singh Resident of Village - Mahrath,
P.S.- Kashichak (Sahpur O.P.), District - Nawada.
3. Anjani Kumar Son of Late Sunil Singh Resident of Village - Mahrath, P.S.-
Kashichak (Sahpur O.P.), District - Nawada.
4. Shankar Kumar @ Chandramani Sharma Son of Late Sunil Singh Resident
of Village - Mahrath, P.S.- Kashichak (Sahpur O.P.), District - Nawada.
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr.Bijendra Kumar, Advocate
For the Opposite Party/s : Mr.Md. Ataur Rahman, APP
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 14-11-2022Heard learned counsel for the petitioners and learned APP for the State.
Learned counsel for the petitioners is directed to remove the defect(s), as pointed out by the Office, within a period of four weeks.
The petitioners are apprehending their arrest in a case registered under Sections 147, 148, 149, 341, 323, 332, 333, 307, 353 and 504 of the Indian Penal Code.
The prosecution case, in short, is that the accused persons attacked on the police personnel due to which they sustained injuries.
It has been submitted on behalf of the petitioners that the Patna High Court CR. MISC. No.26900 of 2022(2) dt.14-11-2022 2/2 petitioners have got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioners. The petitioners have falsely been implicated in the present case. General and omnibus allegation has been levelled against the petitioners. There is no overt act alleged against the petitioners. Petitioner Nos. 1 and 2 are ladies.
On behalf of the State, it is submitted that the petitioners are named in the F.I.R.
Considering the aforesaid facts and circumstances, let the petitioners, above named, in the event of arrest/surrender before the learned court below within a period of twelve weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned A.C.J.M.- 1, Nawada in connection with Kashichak (Sahpur O.P.) P.S. Case No. 10 of 2021, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
(Sudhir Singh, J) Pankaj/-
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