Patna High Court - Orders
Raunak Kumar vs The State Of Bihar on 14 May, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.11771 of 2026
Arising Out of PS. Case No.-58 Year-2019 Thana- CHERIYA BARIYARPUR District-
Begusarai
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Raunak Kumar S/O Late Lalan Kumar Singh @ Lalan Singh @ Late Lalan
Uday Singh R/O Vill.- Cheriya Bariyarpur Ward No. 6, P.S.- Cheriya
Bariyarpur, Dist- Begusarai
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Shashank Shekhar, Adv.
For the Opposite Party/s : Mr. Ajay Kumar Jha, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
4 14-05-2026Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner seeks regular bail in connection with Cheriyabariyarpur P.S. Case No. 58 of 2019 registered for the offence under Sections 341, 342, 323, 384, 379, 504, 506/34 of I.P.C.
3. As per the prosecution case, the petitioner is accused of demanding rangdari (ransom).
4. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. The petitioner is in custody since 29.04.2025.
5. Learned A.P.P. for the State has vehemently opposed the prayer for bail and submitted that the petitioner is Patna High Court CR. MISC. No.11771 of 2026(4) dt.14-05-2026 2/2 accused in five more cases which includes one more case of demand of rangdari (ransom).
6. Considering the gravity of the offence and the criminal antecedent of the petitioner, this Court is not inclined to grant bail to the petitioner.
7. Accordingly, this application for regular bail is hereby dismissed.
(Sandeep Kumar, J) sadique/-
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