RAJO DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Abhishek Kumar Gupta learned counsel for the petitioner and Sri Tarkeshwar Nath Thakur learned A.P.P. for the State.

(2.) The petitioner, in the present case, has prayed for setting aside or modifying the conditions imposed by learned A.C.J.M., Biraul (Darbhanga), whereby and where under while granting regular bail to the petitioner the learned A.C.J.M, Biraul (Darbhanga) imposed a condition that the informant shall be one of the bailors for the accused/petitioner. The petitioner also assails the order passed by learned District and Sessions Judge, Darbhanga in Criminal Miscellaneous No.23 of 2017 by which the prayer of the petitioner to modify the bail order has been refused.

(3.) The facts of the case as disclosed would show that the petitioner was caught while stealing the ornaments of the sister-in-law of the informant. She was brought to Police Station and then present case was registered under Sections 379 and 411 of Indian Penal Code. On 03.03.2017, an application for regular bail along with a joint compromise petition, as contained in Annexure-2/a was filed in the Court of learned A.C.J.M, Biraul (Darbhanga). The learned A.C.J.M, Biraul (Darbhanga) passed an order dated 03.03.2017 by which he allowed the regular bail of the petitioner with one of the conditions that the informant would be one of the bailors. The order passed by the learned A.C.J.M, Biraul (Darbhanga) reveals that the informant was present in the Court and accepted that the case has been compounded.