Jagriti Devi vs State Of Bihar

Heard Mr. Yogesh Chandra Verma, learned counsel along with Mr. Deep Nishi, learned counsel for the petitioner; Mr. Kumar Virendra Narayan,

learned Additional Public Prosecutor (hereinafter referred to as the ‘APP’) for the State and Mr. Ajay Kumar Gautam, learned counsel for the

informant.

The petitioner apprehends arrest in connection with Kotwali PS Case No.95 of 2020 dated 13.03.2020 instituted under Sections 341, 326-A, 307/34

of the Indian Penal Code.

The allegation against the petitioner in the FIR is that she, along with others, was party to throwing acid on the granddaughter of the informant.

Learned counsel for the petitioner submitted that she is a lady and the informant is only a hearsay witness, which she admits in the FIR itself. It was

submitted that the victim girl in the hospital has given statement to the police that her uncle and co-accused Satish was the person, who threw acid on

her and the allegations against the petitioners and others is very general and omnibus of abusing and assaulting the daughter of the informant i.e., the

mother of the victim girl. Learned counsel submitted that there is no medical report with regard to any injury on the daughter of the informant.

Learned APP submitted that the petitioner was also one of the persons who was there when acid was thrown and she cannot be said to be

innocent.

Learned counsel for the informant submitted that as per the FIR, the allegation is that she was also involved. It was submitted that even otherwise,

the petitioner did assault and abuse the daughter of the informant. However, he did not controvert the fact that there is no injury report to support the

allegation that she was assaulted.

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 petitioner be released on bail upon furnishing bail bonds of Rs.25,000/- (twenty five thousand)

with two sureties of the like amount each to the satisfaction of the CJM, Munger, in Kotwali PS Case No.95 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 petitioner, (ii)

that the petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner. Any violation of the terms and conditions of the

bonds shall lead to cancellation of her bail bonds.

The application stands disposed off in the aforementioned terms.