Patna High Court - Orders
Tunni Devi vs The State Of Bihar on 3 May, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.12466 of 2011
TUNNI DEVI
Versus
THE STATE OF BIHAR
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02. 03.05.2011Heard learned counsel for the petitioner and the State.
Petitioner is apprehending her arrest in a case registered under Sections 323, 341, 504/34 of the I.P.C. and Sections 3(i) (ii) (iii) (x) of the S.C. & S.T.(Prevention of Atrocities) Act.
It is alleged that petitioner and her husband assaulted and abused the informant by calling cast name and the accused persons also spat on the body of the informant.
It is submitted by learned counsel for the petitioner that there is a dispute between the husband of petitioner and his brother for which under Section 107 Cr.P.C. proceeding is going on in which the informant is a witness. It is further submitted that no occurrence alleged to have taken place and no injury was caused.
Considering the background in which the accusation has been levelled, let the petitioner namely Tunni Devi, in the event of her arrest or surrender before the Court below within a period of 12 weeks from today, be released on anticipatory bail on furnishing bail bond 2 of Rs. 10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, West Champaran, Bettiah in connection with Shikarpur P.S. Case No. 321 of 2009.
Shageer ( Dinesh Kumar Singh, J)