Patna High Court - Orders
Ranjana Devi @ Ranjna Devi vs The State Of Bihar on 19 June, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.21506 of 2012 (2) dt.19-06-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.21506 of 2012
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Ranjana Devi @ Ranjna Devi, W/o Ranjeet Poddar, resident of Village-
Tetari, P.S. Naugachhia, District- Bhagalpur.
.... .... Petitioner.
Versus
The State of Bihar
.... .... Opposite Party.
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
2 19-06-2012Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been arrested in connection with Naugachia P.S. Case No. 04 of 2012 registered under Sections 302, 201 and 120B/34 of the Indian Penal Code.
It is alleged that dead body of the deceased was found in a well closed with gunny bag and suspicion has been raised that accused persons alleged to have murdered the deceased as there is land dispute between the parties. However, only material against the petitioner is that a mobile of the deceased was found in possession of the petitioner and it is evident from the case diary that petitioner had illicit relation with the deceased.
Learned counsel for the petitioner submits that probability of possession of the mobile of the deceased with the petitioner that deceased may have given the mobile due to illicit Patna High Court Cr.Misc. No.21506 of 2012 (2) dt.19-06-2012 relation with the petitioner. However, except this there is no material against the petitioner.
Having regard to the facts and circumstances of the case, the above named petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Naugachia, District- Bhagalpur, in connection with Naugachia P.S. Case No. 4 of 2012.
m.p. (Gopal Prasad, J)