Patna High Court - Orders
Rita Devi vs The State Of Bihar on 2 February, 2022
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.10579 of 2021
Arising Out of PS. Case No.-181 Year-2020 Thana- RAFIGANJ District- Aurangabad
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Rita Devi W/O Akhilesh Yadav Resident Of Village-Kotwara, P. S. Rafiganj,
District - Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Sarita Devi W/O Shailesh Yadav D/O Sri Jagarnath Prasad Resident Of
Kanchanpur, P.O . - Kaber, P.S. - Koch, District - Gaya.
... ... Opposite Party/s
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Appearance :
For the Petitioner : Mr. Kameshwar Singh, Advocate
For the Opposite Party : Mr. Jharkhandi Upadhyay, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 02-02-2022The matter is being heard through video conferencing due to circumstances prevailing on account of Covid-19 pandemic.
Heard the parties.
The petitioner apprehends her arrest in connection with Rafiganj P.S. Case No. 181 of 2020 registered for the offences under Sections 341, 323, 504, 506, 354, 307 and 498A/34 of the Indian Penal Code.
Petitioner is Gotini of the opposite party no.2 and there is direct allegation against her of having assaulted the opposite party no.2 and injuries have been found to be grievous.
It has been submitted by learned counsel for the Patna High Court CR. MISC. No.10579 of 2021(2) dt.02-02-2022 2/2 petitioner that the allegations are false and opposite party no.2 has come from Delhi and filed this false case against the entire family members of the petitioner but she has not made her husband as accused in this case.
Considering the above facts, this is not a fit case for grant of anticipatory bail to the petitioner. Prayer for anticipatory bail is hereby rejected.
(Sandeep Kumar, J) BT/-
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