Savinandan Kumar @ Savi Nandan @ Ravish ... vs The State Of Bihar on 14 October, 2025

[Cites 7, Cited by 0]

Patna High Court - Orders

Savinandan Kumar @ Savi Nandan @ Ravish ... vs The State Of Bihar on 14 October, 2025

Bench: Nawneet Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.14407 of 2025
                          Arising Out of PS. Case No.-148 Year-2024 Thana- ATRI District- Gaya
                 ======================================================
                 Savinandan Kumar @ Savi Nandan @ Ravish Kumar Son of Vijay Yadav
                 Resident of Village - Gohchak, P.S. - Atri, District - Gaya
                                                                             ... ... Petitioner/s
                                                     Versus
           1.     The State of Bihar
           2.     Neha Kumari Daughter of Sukhendra Kumar Resident of Village - Gohchak,
                  P.S. - Atri, District - Gaya
                                                                  ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Aryan Singh, Advocate
                 For the Opposite Party/s :       Mr. Nagendra Prasad, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
                 PANDEY
                                       ORAL ORDER

4   14-10-2025

Despite valid service of notice, nobody appears on behalf of the O.P. No.2.

2. Heard learned counsel for the petitioner as well as learned APP for the State.

3. The petitioner apprehends his arrest in connection with Atri P.S. Case No. 148 of 2024, registered for the offences punishable under Sections 504, 341, 323 and 354 of the Indian Penal Code and Sections 8 & 12 of the POCSO Act.

4. As per the allegation, after trespassing in the house of the informant, the petitioner went at the roof, and after getting hold the hands of the informant, the petitioner admitted to molest the informant. On alarm raised by the informant, the petitioner fled away, leaving his Gamcha and Torch.

Patna High Court CR. MISC. No.14407 of 2025(4) dt.14-10-2025 2/2

5. The learned counsel for the petitioner has submitted that the petitioner is next door neighbor to the informant. A number of cases are there between the parties and two cases mentioned in paragraph 3 of the bail petition are at the behest of the family members of the informant.

6. On the other hand, the learned APP for the State has opposed the prayer for bail by submitting that petitioner has got four criminal antecedents.

7. Considering the above-mentioned facts and circumstances, let the petitioner, in the event of his arrest or surrender within four weeks before the learned court below, be released on anticipatory bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Exclusive Special Judge, POCSO Cum Additional Sessions Judge-VII, Gaya in connection with Atri P.S. Case No. 148 of 2024, subject to the conditions as laid down under Section 438(2) Cr.P.C., with following condition;

(i) The petitioner will appear in the Court on each and every date fixed by the trial Court till framing of the charge.

(Nawneet Kumar Pandey, J) AjayMishra/-

U     T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders