Patna High Court - Orders
Rita Devi vs The State Of Bihar on 11 February, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.2737 of 2026
Arising Out of PS. Case No.-406 Year-2023 Thana- MAKHDUMPUR District- Jehanabad
======================================================
1 . Rita Devi W/O Sugandh Yadav Resident Of Village- Mishripur, P.s.-
Makhdumpur, Dist.- Jehanabad
2. Chhoti Kumari W/O Gonga Yadav @ Pankaj Kumar Resident Of Village-
Mishripur, P.s.- Makhdumpur, Dist.- Jehanabad
3. Soni Devi W/O Dhananjay Kumar @ Dhananjay Yadav Resident Of Village-
Mishripur, P.s.- Makhdumpur, Dist.- Jehanabad
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Nitya Nand Neeraj, Advocate
For the Opposite Party/s : Mr. Arun Kumar Pandey, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 11-02-2026Heard learned counsel appearing on behalf of the petitioners and learned APP appearing on behalf of the State .
2. The petitioners apprehend their arrest in a case registered for the offence punishable under Sections 328, 302, 201/34 of the Indian Penal Code .
3 . As per prosecution case, in short, the marriage of the informant's daughter was solemnized with the petitioner in the year 2017. It is further alleged that on 31.05.2023 at about 10:00 P.M., the son-in-law of the informant informed her over phone that poison had been administered to her daughter. Thereafter when the informant and others reached the Patna High Court CR. MISC. No.2737 of 2026(2) dt.11-02-2026 2/3 matrimonial house, the in-laws of her daughter did not allow them to meet her daughter or her children and also misbehaved with them. The informant further alleged that her daughter was killed by forcibly administering poison to her leading to filing of the FIR.
4. It is submitted by learned counsel appearing on behalf of the petitioners that petitioners are quite innocent and have committed no offence. Learned counsel submits that petitioners are sisters-in -law are of the deceased and they are separate in mess and property and have got no concern with the affiars It is further submitted that allegations are generic and ambiguous in nature without giving any specifics of time and date of occurrence . It is further submitted that thrust of accusation is against husband who has already been granted anticipatory bail by a coordinate Bench of this Court vide order dated 17.09.2025 passed in Cr. Misc. No.65706 of 2025. Petitioners claim clean antecedents.
5 . Learned A.P.P. for the State has vehemently opposed the prayer for grant of anticipatory bail to the petitioners.
6. Considering the facts and circumstances of the case, rival submissions, general and omnibus nature of Patna High Court CR. MISC. No.2737 of 2026(2) dt.11-02-2026 3/3 accusation, clean antecedents of the petitioners, the prayer for grant of anticipatory bail to the petitioners is allowed.
7. Accordingly, in the event of arrest/surrender within a period of eight weeks from today, let the above named petitioners be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-I, Jehanabad, in connection with Makhdumpur P.S. Case No.406/2023 , subject to condition as laid down under Section 482(2) of the B.N.S.S. 2023 .
(Prabhat Kumar Singh, J) Koushik/-
U T