Patna High Court - Orders
Sallo @ Sallo Khatoon vs The State Of Bihar on 4 August, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31037 of 2015
Arising Out of PS.Case No. -5 Year- 2015 Thana -JOGBANI District- ARRARIA
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1. Sallo @ Sallo Khatoon Wife of Md. Wajul Resident of village -
Mirganj, Ward No. 9, P.S. Jogbani, Distt. - Araria
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ramesh Kumar Singh
For the Opposite Party/s : Mr. Suman Kri Singh(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
2 04-08-2015Heard learned counsels for the petitioner and the State.
Petitioner being mother of the husband of the victim is apprehending her arrest in a case registered for the offences punishable under Sections 302 of the Indian Penal Code.
The accusation is killing the daughter of the informant after two years of marriage.
It is submitted by learned counsel for the petitioner that informant has not named the petitioner in the First Information Report and her name subsequently sprang up during investigation when the accusation is based on suspicion against the entire in-laws family.
Considering the fact that thrust of accusation is against the husband of the victim and the Patna High Court Cr.Misc. No.31037 of 2015 (2) dt.04-08-2015 2/2 petitioner being lady, let the petitioner, above named, 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 of Rs. 10,000/-(ten thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Araria in connection with Jogbani P.S. Case No. 05 of 2015, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Dinesh Kumar Singh, J) Shageer/-
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