Patna High Court - Orders
Pushpa Kumari @ Pushpam Kumari & Ors vs The State Of Bihar on 9 April, 2018
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16514 of 2018
Arising Out of PS.Case No. -451 Year- 2017 Thana -KOTWALI District- MUNGER
======================================================
1. Pushpa Kumari @ Pushpam Kumari, W/o- Pintu Vishwakarma, D/o-
Sukhdeo Vishwakarma, resident of- Phulka Gumti, P.S.- Jamalpur, District-
Munger.
2. Durga Devi, W/o- Muntu Vishwakarma, D/o- Sukhdeo Vishwakarma,
resident of- New Bazar, P.S.- Lakhisarai, District- Lakhisarai.
3. Maya Kumari, w/o- Manoj Vishwakarma, D/o- Sukhdeo Vishwakarma,
resident of- Nalapar, P.S.- Jamalpur, District- Munger, at present all
residents of- Shadipur, Yadav Tola, P.S.- Kotwali, District- Munger.
.... .... Petitioner/s
Versus
1. The State of Bihar. .... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Tarkeshwar Pd. Verma
For the Opposite Party/s : Mr. Surendra Prasad Singh
======================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 09-04-2018Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners apprehend their arrest in connection with Kotwali P.S. Case No. 451/2017, registered for the offences punishable under Sections 302/307/34 of the Indian Penal Code and Section 27 of the Arms Act.
Learned counsel for the petitioners submits that the main allegation is against one Sukhdeo Vishwarkarma and not the present petitioners. They are only the family members of the Sukhdeo Vishwakarma and no particular role has been assigned to these petitioners.
Considering the facts and circumstances of the case and on perusal of the First Information Report and also that they are not having any criminal antecedent, let the petitioners abovenamed in the event of their Patna High Court Cr.M isc. No.16514 of 2018 (2) dt.09-04-2018 2/2 arrest / surrender within a period of four weeks from the date of receipt/production of a copy of this order, is directed to be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the each amount to the satisfaction of the learned Chief Judicial Magistrate, Munger, in connection with Kotwali P.S. Case No. 451/2017, subject to the conditions as laid down under Section 438(2) of the Cr. P.C. (Anjana Mishra, J) Saif/-
U T