Farida Khatoon And Anr vs State Of Bihar

Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the informant, who has suo motu appeared.

The petitioners apprehend arrest in connection with Sangrampur PS Case No.128 of 2019 dated 16.06.2019 instituted under Sections 341, 323, 324,

307, 379, 504 of the Indian Penal Code.

The allegation against the petitioners is general and omnibus of having assaulted the informant and his brother with lathi on the body.

Learned counsel for the petitioners submitted that they are ladies and have been falsely implicated in an incident in which both sides indulged in

minor scuffle and there is also counter case lodged by the accused in the present case against the informant and others. Learned counsel submitted

that the petitioners besides being ladies are only alleged to have assaulted by lathi resulting in pain and some injuries on the body of the informant and

his relatives. It was submitted that co-accused, Parvez Khan, who is said to have given order to assault, has been granted bail by a co-ordinate Bench

on 20.12.2019 in Cr. Misc. No.85071 of 2019. It was further submitted that other co-accused Mehboob Khan, Kasim Khan and Afzal Khan have

been granted bail by the lower Court.

Learned APP and learned counsel for the informant submitted that the petitioners had also assaulted the informant and his brother.

Having regard to the facts and circumstances of the case and submissions of learned counsel for the parties, in the event of arrest or surrender

before the Court below within six weeks from today, the petitioners be released on bail upon furnishing bail bonds of Rs.25,000/- (twenty five

thousand) each with two sureties of the like amount each to the satisfaction of the A.C.J.M.-XIV, East Champaran, Motihari, in Sangrampur PS Case

No.128 of 2019, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973.

The application stands disposed off in the aforementioned terms.