Patna High Court - Orders
Ankit Pandey @ Vijayanand Pandey vs The State Of Bihar on 18 February, 2026
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.90105 of 2025
Arising Out of PS. Case No.-423 Year-2023 Thana- BHAGWAN BAZAR District- Saran
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Ankit Pandey @ Vijayanand Pandey Son of Gajendra Pandey @ Gajendra
Nath Pandey Resident of Mohalla- Near Coartdevi Mandir, Garhiteer, P.S.-
Bhagwan Bazar, District- Saran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ankur Prakash Sinha, Advocate
For the Opposite Party/s : Mr. Aditya Narayan Singh-1, APP
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 18-02-2026Heard learned counsel for the petitioner and learned APP for the State.
2. Petitioner apprehends his arrest in a case registered 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 Indian Penal Code as well as Section 9 of Bihar Control of Use and Play of Loudspeaker Act, 1955.
3. Learned counsel for the petitioner submits that petitioner is a person with clean antecedent and the informant alleges that during immersion of idol of Goddess Durga, both communities started pelting stones on each other, when the procession reached near a mosque.
4. Learned counsel for the petitioner submits that Patna High Court CR. MISC. No.90105 of 2025(2) dt.18-02-2026 2/2 petitioner has been falsely implicated in the instant case by the informant. It is next submitted that from perusal of the allegations, as alleged in the FIR, it would manifest that allegation of pelting stones is general and omnibus in nature. It is next submitted that petitioner is a resident of nearby place, as such, he came to be implicated.
5. Learned APP opposes the anticipatory bail application.
6. Considering the submissions made by the learned counsel for the petitioner, let petitioner, above-named, in the event of his arrest or surrender within a period of six weeks from today, be released on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-II, Saran 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 Cr.P.C.
(Satyavrat Verma, J) Sanjay/-
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