Patna High Court - Orders
Sanju Devi vs The State Of Bihar on 24 May, 2016
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16812 of 2016
Arising Out of PS.Case No. -186 Year- 2015 Thana -MOHAMMADPUR District- GOPALGANJ
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Sanju Devi Wife of Guddu Mahto, Resident of Village - Kanhauli,
Basantpur Tola, P.S. - Basantpur, District - Siwan.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ranjeet Kumar
For the Opposite Party/s : Mr. Amitesh Kumar (App)
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
3 24-05-2016Heard learned counsel for the petitioner and the State.
The petitioner seeks bail in a case instituted under Sections 363 and 365 of the Indian Penal Code and later on, Sections 302, 201, 379 and 120B of the Indian Penal Code have been added.
Allegation against the petitioner is of kidnapping wife of the informant.
It has been submitted on behalf of the petitioner that she has got no criminal antecedent. She is in custody since 28.12.2015. Chargesheet has been submitted in the present case. Husband of the deceased is the informant of the case. Petitioner is the Bhabhi of the husband of the deceased. Petitioner is a lady carrying seven months pregnancy. From perusal of the case diary it is evident that a number of independent witnesses examined in paras-13, 14, 15 and 16 of the case diary have denied the allegation of abduction and have stated that the husband of the deceased along with his mother has killed the deceased. The present case has been instituted by him only to save his skin.
Patna High Court Cr.Misc. No.16812 of 2016 (3) dt.24-05-2016 2/2On behalf of the State, it is submitted that petitioner is named in the F.I.R.
Considering the fact that petitioner is a lady and she is pregnant, let the above named petitioner be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Gopalganj, in connection with Mohammadpur P.S. Case no. 186 of 2015.
(Sudhir Singh, J) sudip/-
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