LAWS(JHAR)-2013-1-260

REKHA DEVI Vs. STATE OF JHARKHAND

Decided On January 23, 2013
REKHA DEVI Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) ANTICIPATORY bail petition filed by Rekha Devi in connection with Ichak P.S. Case no. 81/2012 pending in the court of Chief Judicial Magistrate Hazaribagh, is moved by Sri Ananda Sen, learned counsel for the petitioner and opposed by Sri S.P. Jha, A.P.P. for the State. From perusal of F.I.R. I find that petitioner has actively participated in the crime and she assaulted one of the Panch namely, Dular Chand Yadav.

(2.) UNDER the said circumstance, I find that it is not a fit case to enlarge the petitioner on anticipatory bail. Accordingly, prayer for anticipatory bail of the petitioner is rejected.