BRIJMANI DEVI Vs. PAPPU KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred by the informant ­ appellant assailing the orders dated 22.07.2021 and 13.09.2021 passed by the High Court of Judicature at Patna in Criminal Miscellaneous Nos.11683 of 2021 and 26463 of 2021 respectively whereby bail has been granted to the accused who is the common respondent in the appeals, in connection with Naubatpur P.S. Case No.93 of 2020 and Parsa Bazar P.S. Case No.316 of 2017 respectively.

(3.) The facts in a nutshell are that the appellant is the mother of the deceased Rupesh Kumar. She is stated to be an eyewitness to the killing of her son and also the person who lodged the First Information Report being FIR No.93 of 2020 for offence of murder of her son under section 302 read with section 34 of the Indian Penal Code (for short, the 'IPC') and section 27 of the Arms Act against common respondent­-accused herein viz., Pappu Kumar and one other person named Deepak Kumar.