Patna High Court - Orders
Mini Jha vs The State Of Bihar on 8 January, 2014
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.49362 of 2013
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Mini Jha, Wife of Dr. Amod Kumar Jha @ Amod Jha, Resident of Mohalla
- Dighi West, Police Station - Town, District - Darbhanga
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Girish Chandra Jha, Adv.
For the State : Mr. Raj Kishor Singh, A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
2 08-01-2014Heard learned counsel for the Petitioner and the State.
The Petitioner seeks anticipatory bail in a case instituted for the offence under Sections 23, 24 and 25 of the PNDT (Prenatal Diagnostic Technique Act 1994).
In view of the nature of allegation against the Petitioner, I am not inclined to extend the privilege of anticipatory bail to him.
The prayer for anticipatory bail is rejected.
(Anjana Prakash, J) S.Ali