KHADIJA NOOR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yogesh Chandra Verma learned senior counsel for the petitioner and learned counsel for O.P. No. 2.

(2.) That present criminal miscellaneous application is being filed for quashing of one of the condition of bail, as imposed through order dtd. 18/10/2022, as passed in B.P. No. 1432 of 2022, by learned Addl. Sessions Judge XII, Sitamarhi, arising out of Sursand P.S. Case No. 401 of 2022, registered for the offences under Sec. 467, 468, 471, 420, 34 of the IPC and 14 of Foreigners Act, 2004, wherein learned trial court imposed a condition that "both the bailors should be local resident of Sitamarhi".

(3.) Petitioner admittedly a Pakistani citizen and, therefore, she is in custody since 8/10/2022, even after granting the bail as aforesaid in want of local bailors.