Patna High Court - Orders
Rita Devi & Anr vs The State Of Bihar on 27 March, 2012
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.9354 of 2012
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1. Rita Devi,
2. Savitri Devi
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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with
Criminal Miscellaneous No.10127 of 2012
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1. Shiv Pujan Sah,
2. Ramdeo Sah
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 27-03-2012Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a case registered for the offences punishable under Sections 147, 148, 149, 447, 323, 324, 354, 307 and 379 of the Indian Penal Code.
The accusations are of making assault and committing theft. The specific accusation of assault is against Jasmal Sah when the informant received grievous injury on the hand. Jasmal Sah is not petitioner before this Court.
It is submitted that there is counter version of the occurrence also when there is accusation of throwing acid on the petitioner side and the injury was found to be grievous. 2 Patna High Court Cr.Misc. No.9354 of 2012 (2) dt.27-03-2012 2/2
Considering the aforesaid facts, let the above named petitioners be released on anticipatory bail in the event of arrest or surrender before the learned Court below within a period of 12 weeks from today on furnishing bail bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of the learned SDJM, Sheohar in connection with Shyampur Bhatha P.S. Case No. 58/2011 subject to the conditions as laid down under Section 438(2) Cr.P.C.
(Dinesh Kumar Singh, J) Anil/-