Patna High Court - Orders
Gungun @ Puja vs The State Of Bihar on 14 May, 2024
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.28050 of 2024
Arising Out of PS. Case No.-350 Year-2023 Thana- KARAKAT District- Rohtas
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Gungun @ Puja Daughter of Raju Resident of Mohalla- 31/4 Hari Nagar,
Extension Jaitpur, South Delhi, Delhi - 110044, at present resident of Village-
Shahari, P.S.- Karakat, Dist.- Rohtas
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Raghunandan Kumar Singh, Advocate
For the Opposite Party/s : Ms. Renu Kumari, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 14-05-2024Heard learned counsel for the petitioner and the State.
2. Petitioner apprehends arrest in a case registered for the offences punishable under Sections 307, 290, 188/34 of the Indian Penal Code, Section 27 of the Arms Act and Section 25(9) of the Arms (Amendment) Act.
3. According to F.I.R., on the alleged date and time of the occurrence, all the F.I.R. named accused persons and other associates made indiscriminate firing during course of the dance program in which one dancer sustained firearms injury.
4. Learned counsel for the petitioner submits that petitioner is not named in the F.I.R. and her name transpired during course of investigation. As a matter of fact, petitioner is sister of the girl who has sustained firearms injury and she Patna High Court CR. MISC. No.28050 of 2024(2) dt.14-05-2024 2/2 herself is a dancer. Petitioner claims clean antecedent.
5. Considering the facts and circumstances of the case, this anticipatory bail is allowed and it is ordered that let the above named petitioner in the event of her arrest/surrender before the court below within a period of six weeks from today, 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 Chief Judicial Magistrate- 1st, Bikramganj, Rohtas in connection with Karakat P. S. Case No. 350 of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure.
(Prabhat Kumar Singh, J) Navya/-
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