Chunchun Khatun vs The State Of Bihar on 17 April, 2026

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Patna High Court - Orders

Chunchun Khatun vs The State Of Bihar on 17 April, 2026

Bench: Rajesh Kumar Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.20022 of 2026
                   Arising Out of PS. Case No.-423 Year-2023 Thana- BHAGWAN BAZAR District- Saran
                 ======================================================
           1.     Chunchun Khatun W/O Neyamat Khan R/O Mohalla- Near Choti Masjid
                  Nai bazar, P.S.- Bhagwan Bazar, Dist.- Saran.
           2.     Ayesha Khan @ Ayesha Khatun W/O Md. Amanat R/O Mohalla- Near Choti
                  Masjid Nai bazar, P.S.- Bhagwan Bazar, Dist.- Saran.
                                                                              ... ... Petitioner/s
                                                   Versus
                 The State of Bihar                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Vijay Kumar Srivastva, Advocate
                 For the Opposite Party/s :      Mr. Abhay Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
                                       ORAL ORDER

2   17-04-2026

Heard Mr. Vijay Kumar Srivastva, learned counsel for the petitioners and Mr. Abhay Kumar, learned Additional Public Prosecutor for the State.

2. The petitioners are apprehending their arrest in connection with Bhagwan Bazar P.S. Case No. 423 of 2023, F.I.R. dated 27.10.2025 for the offences punishable under Sections 147, 148, 149, 188, 290, 153(A), 295, 295(A), 296, 337, 338, 307, 332, 333, 353, 427 and 120(B) of the IPC and Section 9 of Bihar Control of use and play of Loudspeaker Act.

3. According to prosecution case, some unsocial element pelted stones upon the procession of Goddess Durga when it reached near Masjid.

4. Learned counsel for the petitioners submits that petitioners have clean antecedent and they have falsely been Patna High Court CR. MISC. No.20022 of 2026(2) dt.17-04-2026 2/3 implicated in the present case. He further submits that the petitioners are named in the FIR but there is no specific allegation of assault or overt act attributed against the petitioners rather there is general and omnibus allegation against all the accused persons including these petitioners. He further submits that the similarly situated co-accused, namely, Arslan Khan @ Kallu and another have been granted anticipatory bail by this Court vide order dated 15.07.2025 passed in Cr. Misc. No. 39854 of 2025 and another co-accused, namely, Sanjay Kumar has been granted anticipatory bail by a Co-ordinate Bench of this Court vide order dated 22.05.2024 passed in Cr. Misc. No. 32926 of 2024.

5. Learned Additional Public Prosecutor has vehemently opposed the prayer for bail of the petitioners.

6. Considering the aforesaid facts and circumstances that the petitioners have clean antecedent, there is no specific allegation against the petitioners and the similarly situated co- accused persons have been granted anticipatory bail, let the petitioners, above named, in the event of their arrest or surrender before the court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned A.C.J.M.-II, Saran Patna High Court CR. MISC. No.20022 of 2026(2) dt.17-04-2026 3/3 at Chapra in connection with Bhagwan Bazar P.S. Case No. 423 of 2023, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure and with other following conditions:-

i. Petitioners shall co-operate in the trial and shall be properly represented on each and every date fixed by the court and shall remain physically present as directed by the court and on their absence on two consecutive dates without sufficient reason, their bail bond shall be cancelled by the Court below.

ii. If the petitioners tampers with the evidence or the witnesses, in that case, the prosecution will be at liberty to move for cancellation of bail.

iii. And further condition that the court below shall verify the criminal antecedent of the petitioners and in case at any stage it is found that the petitioners have concealed their criminal antecedent, the court below shall take step for cancellation of bail bond of the petitioners. However, the acceptance of bail bonds in terms of the above-mentioned order shall not be delayed for purpose of or in the name of verification.

(Rajesh Kumar Verma, J) Vanisha/-

U      T

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Patna High Court - Orders