Jarina Khatoon @ Rubina Khatoon vs State Of Bihar

The matter has been heard via video conferencing.

The matter has been heard out of turn on the basis of motion slip filed by learned counsel for the petitioners yesterday, which was allowed.

Heard Mr. Nafisuzzoha, learned counsel for the petitioners and Mr. Md. Sufiyan, learned Additional Public Prosecutor (hereinafter referred to as

the ‘APP’) for the State.

The petitioners apprehend arrest in connection with Pratapganj PS Case No. 09 of 2020 dated 23.01.2020, instituted under Sections 341, 447, 323,

324, 325, 379, 354A, 504 and 506/34 of the Indian Penal Code.

The allegation against the petitioners is that their other family members had assaulted the informant and her family members and upon call they had

also come and they had also participated in the assault.

Learned counsel for the petitioners submitted that they are ladies and their name has been included only because of the rivalry between the two

families who are neighbours and there is dispute of land between them. It was submitted that the entire family members, including four womenfolk

have been named and against them there is only general and omnibus allegation that they also participated in the attack. It was submitted that besides

having no criminal antecedent, it is not believable that they would also assault the informant side when already the male members are said to have

committed the act of assault against the informant and her family members. Learned counsel submitted that father of petitioner no. 1 has also filed a

counter case, being Pratapganj PS Case No. 10 of 2020 under Sections 341, 323, 324, 447, 379, 354(A), 504, 506/34 of the Indian Penal Code with

regard to the same incident.

Learned APP submitted that the petitioners are also said to have participated in the attack. However, he did not controvert that there is only general

and omnibus allegation against the petitioners.

Having considered 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 learned SDJM, Birpur at Supaul in Pratapganj PS Case No. 09 of

2020, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 and further, (i) that one of the bailors shall be a

close relative of the petitioners, (ii) that the petitioners and the bailors shall execute bond and give undertaking with regard to good behaviour of the

petitioners and (iii) that the petitioners shall co-operate with the police/prosecution and the Court. Any violation of the terms and conditions of the

bonds or the undertaking or failure to co-operate shall lead to cancellation of their bail bonds.

It shall also be open for the prosecution to bring any violation of the foregoing conditions of bail by the petitioners, to the notice of the Court

concerned, which shall take immediate action on the same after giving opportunity of hearing to the petitioners.

The application stands disposed off in the aforementioned terms.