Sushila Devi vs The State Of Bihar
2021 Latest Caselaw 2619 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.32846 of 2020
         Arising Out of PS. Case No.-77 Year-2020 Thana- KHAIRA District- Saran
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Sushila Devi (Female), aged about 42 years, Wife of Dinesh Chaubey, Resident of Village- Rasulpur, P.S.- Khaira, District- Saran.

... ... Petitioner/s Versus The State of Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Rabindra Nath Singh, Advocate For the State : Mr. Md. Mushtaque Alam, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 24-06-2021

The matter has been heard via video conferencing.

2. Heard Mr. Rabindra Nath Singh, learned counsel for

the petitioner and Mr. Md. Mushtaque Alam, learned Additional

Public Prosecutor (hereinafter referred to as the 'APP') for the

State.

3. The petitioner apprehends arrest in connection with

Khaira (Nagra) PS Case No. 77 of 2020 dated 12.03.2020,

instituted under Sections 304(B)/34 of the Indian Penal Code.

4. The allegation against the petitioner is that she was

party to killing of her daughter-in-law.

5. After some arguments, learned counsel for the

petitioner submitted that the matter has been compromised and a

petition has been filed before the Court below by the informant in Patna High Court CR. MISC. No.32846 of 2020 dt.24-06-2021

which it has been stated that due to misunderstanding the case was

lodged and that the informant does not desire to pursue the matter.

Thus, he submitted that the matter be disposed off with liberty to

the petitioner to appear before the Court below and seek bail,

especially in light of the compromise having been arrived at

between the parties.

6. Learned APP does not oppose.

7. Having regard to the stand taken by learned counsel

for the petitioner, the application stands disposed off with liberty

to the petitioner to appear before the Court below and seek bail.

8. If the same is done, the Court below shall consider the

matter on merits, including the compromise, and pass orders in

accordance with law, without being prejudiced by the present

order.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T