Shaligram Choudhary @ Shaligram ... vs The State Of Bihar on 8 January, 2026

[Cites 8, Cited by 0]

Patna High Court - Orders

Shaligram Choudhary @ Shaligram ... vs The State Of Bihar on 8 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.49736 of 2025
                    Arising Out of PS. Case No.-600 Year-2023 Thana- SAHARSA COMPLAINT CASE
                                                     District- Saharsa
                 ======================================================
                 Shaligram Choudhary @ Shaligram Chaudhary S/O Late Ram Chandra
                 Chaudhari @ Ramchandra Choudhary @ Ramchandra Choudhary Resident of
                 Village- Patori, Ward No. 03, P.S- Bihra, District- Saharsa

                                                                            ... ... Petitioner/s
                                                    Versus
           1.    The State of Bihar
           2.    Ashutosh Kumar Jha S/O Late Shaktinath Jha R/O Village- Panchagachhiya,
                 Ward No. 7, P.S- Bihra, Dist.- Saharsa.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr. Amarnath Jha, Advocate
                 For the Opposite Party/s :    Mr. Surendra Prasad Singh, APP
                                               Mr. Chandra Mohan Jha, Adv.for OP-2
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

4   08-01-2026

Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for opposite party no. 2.

2. The petitioner apprehends his arrest in a complaint case punishable for the offence under Sections 420, 406, 384, 323, 504, 506, 34 of the Indian Penal Code.

3. Allegation against petitioner is that he was manager of complainant's petrol pump and has misappropriated huge amount from the petrol pump.

4. At the outset, learned counsel for the petitioner submits that the dispute between the parties has been settled amicably through the process of mediation and for this, the Patna High Court CR. MISC. No.49736 of 2025(4) dt.08-01-2026 2/3 petitioner offered to pay Rs. 5,00,000/- (Rupees five lakhs) in four installments and opposite party no. 2 has accepted the offer and gave his consent.

5. Learned counsel for the opposite party no. 2 does not dispute and confirms the fact regarding settlement entered into between the parties.

6. Here, it is relevant to mention that earlier, with consent of the parties, the matter was referred to Mediation & Conciliation Centre of Patna High Court to explore the possibility of settlement between the parties, which has been resolved in terms of Memorandum of Agreement annexed with Mediator's report.

7. Considering the fact that dispute between the parties has been resolved, the prayer for anticipatory bail of petitioner is allowed.

8. Let the petitioner, as named above, in the event of arrest/surrender within a period of eight weeks from today, be enlarged on bail on furnishing bail-bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Saharsa in connection with Complaint Case No. 600-C of 2023, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure Patna High Court CR. MISC. No.49736 of 2025(4) dt.08-01-2026 3/3 with further condition that petitioner shall abide by all the terms & conditions, mentioned in Memorandum of Agreement, failing which, learned Court concerned shall be at liberty to cancel the bail-bond of petitioner.




                                           (Prabhat Kumar Singh, J)
anay

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders