Shivani Narsingh vs State Of Chhattisgarh 11 ... on 17 June, 2020

[Cites 7, Cited by 6]

Chattisgarh High Court

Shivani Narsingh vs State Of Chhattisgarh 11 ... on 17 June, 2020

Bench: Prashant Kumar Mishra

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                                                                  NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR

                      MCRCA No. 176 of 2020

  1.

Shiwani Narsingh, W/o Anand Kumar Narsingh, aged about 26 years,

2. Smt. Nandni Narsingh, W/o Akhilesh Narsingh, aged about 25 years, Both resident of Gujrati Para, Raigarh, Tehsil and District Raigarh (CG) Applicant Versus  State Of Chhattisgarh Through Station House Officer, Police Station City Kotwali, District Raigarh, (CG) NonApplicant For Applicant : Shri Amit Kumar, Advocate. For NonApplicant : Smt. Fouzia Mirza, Additional AG.

Proceeding through Video Conferencing Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 17/06/2020 :

1. The applicants have preferred this bail application for grant of anticipatory bail as they apprehend their arrest in connection with Crime No.869/2019, registered at Police Station City Kotwali District Raigarh for offences punishable under Sections 294, 506, 323, 147, 148, 149 and 307 of the IPC.

2. These two young ladies have applied for anticipatory bail in 2 relation to the incident which took place on 6.10.2019 involving two groups of relatives, who were fighting on some family dispute. In the incident, Ankur Gorakh and Santoshi Gorakh have sustained injuries.

3. It is informed that subsequently, the parties have reached some kind of settlement on the basis of which some of the accused including the main assailants have been allowed regular bail by the Sessions Court.

4. Considering the entire fact situation of the case, particularly for the fact that the applicants are young ladies, prayer for grant of anticipatory bail is allowed.

5. Accordingly, the application is allowed and it is directed that in the event of arrest of the applicants, they shall be released on anticipatory bail on each of them executing a personal bond for a sum of Rs.50,000/ with one surety in the like sum to the satisfaction of the arresting officer with the following conditions:

(i) they shall make themselves available for interrogation by a police officer as and when required;

(ii) they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.

Sd/ Judge (Prashant Kumar Mishra) Barve

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