Patna High Court
Meena Devi vs The State Of Bihar on 22 May, 2019
Author: Arvind Srivastava
Bench: Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.1873 of 2019
Arising Out of PS. Case No.-37 Year-2018 Thana- SC/ST District- Begusarai
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1. Meena Devi Wife of Lalan Sah Resident of Village- Bihar Gurudaspur Tola,
Ward No. 16, P.S.- Barauni (F.C.I. O.P), District- Begusarai.
2. Sumitra Devi Wife of Arun Sah Resident of Village- Bihar Gurudaspur Tola,
Ward No. 16, P.S.- Barauni (F.C.I. O.P), District- Begusarai.
3. Hema Kumari Wife of Dhiraj Sah Resident of Village- Bihar Gurudaspur
Tola, Ward No. 16, P.S.- Barauni (F.C.I. O.P), District- Begusarai.
4. Kavita Kumari Wife of Santosh Sah Resident of Village- Bihar Gurudaspur
Tola, Ward No. 16, P.S.- Barauni (F.C.I. O.P), District- Begusarai.
... ... Appellant/s
Versus
The State Of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Anuj Kumar
For the Respondent/s : Mr. Usha Kumari 1
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CORAM: HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL JUDGMENT
Date : 22-05-2019 Heard learned counsel for the appellants and learned Spl. P.P. for the State.
The appellants seek pre-arrest bail in connection with SC/ST P.S. Case No. 37 of 2018 registered under Sections 341, 323, 354, 307/34 of the Indian Penal Code and Section 3(i) (r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Submission of learned counsel for the appellants is that all the appellants are women. They have no criminal antecedents. There is general and omnibus allegation against Patna High Court CR. APP (SJ) No.1873 of 2019 dt.22-05-2019 2/2 the appellants. Further submission is that no specific allegation has been attributed against the appellants.
Having heard both sides and in the facts and circumstances of the case, let the above named appellants be released on bail, in the event of arrest or surrender, on furnishing bail bonds of Rs. 25,000/- (Rupees twenty five thousand) with two sureties of the like amount each to the satisfaction of the Special Judge, SC/ST Act, Begusarai in connection with SC/ST P.S. Case No. 37 of 2018, subject to the conditions as laid down under section 438(2) of Cr. P.C. Accordingly, the appeal is allowed and the impugned order is set aside.
(Arvind Srivastava, J) shailendra/-
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