SHANTI DEVI Vs. STATE OF BIHAR & ANR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.

(2.) has been made accused in complaint case bearing Complaint Case No. 387 of 2013 in which prima facie case has been found for the offences punishable under Sections 420, 467, 468 of the Indian Penal Code and the learned court below having found prima facie case under the above stated sections ordered to issue summons against the petitioner and others.

(3.) other accused approached learned Sessions Judge, Patna for grant of anticipatory bail and they were granted privilege of anticipatory bail by different orders of learned Sessions Judge, Patna. Moreover, petitioner also approached learned Sessions Judge, Patna for grant of privilege of anticipatory bail but her anticipatory bail petition was transferred to the court of Additional Sessions Judge -XI, Patna who rejected the anticipatory bail petition of the petitioner passing order dated 26.04.2016 in A.B.P. No. 1038 of 2016.