Patna High Court - Orders
Prasun Banerjee vs The State Of Bihar on 17 September, 2025
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.65800 of 2025
Arising Out of PS. Case No.-303 Year-2023 Thana- DARBHANGA District- Darbhanga
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Prasun Banerjee, Son of Pradip Kumar Banerjee, Resident Of Village-
Rajkumarganj Po- Lalbagh District Darbhanga
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Chandan Jha, Advocate
For the Opposite Party/s : Mr. Ajay Kumar Jha, APP
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CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
2 17-09-2025Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends arrest in connection with Darbhanga Town P.S. Case No. 303 of 2023 dated 10.10.2023 instituted for the offence punishable under Sections 420, 406, 467, 468, 471, 506, 120B/34 of the Indian Penal Code.
3. The allegation in the first information report is that the informant entered into an agreement for sale with one Anamika Singh for a plot of land admeasuring 3 katha 11 dhurs for the consideration amount of Rs. 30,00,000/- per katha and in view of the same, besides giving money to the said Anamika Singh, payment was also made to these petitioners along with others. However, despite several request of the informant, the sale deed was never executed in his favour and thus, he was cheated. Patna High Court CR. MISC. No.65800 of 2025(2) dt.17-09-2025 2/3
4. Learned counsel for the petitioner submits that the petitioner is innocent and he has been falsely implicated in this case. It is further submitted that there is specific case of the informant that the amount was given to Anamika Singh through RTGS as well as cheques. As per the F.I.R, the petitioner was given Rs. 4,00,000/- and co-accused Raghav Saraf was given Rs. 12,00,000/-, but there is no receipt or chit of paper of the said transactions of money given to the petitioner which may substantiate the allegation levelled against him. Learned counsel for the petitioner submits that the petitioner is practising Advocate. It is further submitted that the informant and the other land Mafia kidnapped the petitioner for which a criminal Complaint Case bearing C.R. (P) No. 1282 of 2023 was filed on 11.09.2023 against the informant and the others. The present F.I.R. has been lodged on 18.10.2023 i.e. much after filing of the complaint case. The present case is counter blast of Complaint Case No. 1282 of 2023. Learned counsel for the petitioner submits that co-accused, Raghav Saraf has been granted anticipatory bail vide order dated 05.08.2025 passed by co-ordinate Bench of this Court in Criminal Miscellaneous No. 72553 of 2024. Lastly, it has been submitted that petitioner has one criminal case against him.
5. On the other hand, learned A.P.P. for the State has opposed the prayer for anticipatory bail of the petitioner. Patna High Court CR. MISC. No.65800 of 2025(2) dt.17-09-2025 3/3
6. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, in the event of arrest / surrender of the petitioner within a period of six weeks from today, in connection with Darbhanga Town P.S. Case No. 303 of 2023, he will be released on bail upon furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Darbhanga subject to condition as laid down under Section 482(2) of the B.N.S.S. (Khatim Reza, J) premchand/-
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