Patna High Court - Orders
Anand Kumar vs The State Of Bihar on 19 February, 2026
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.576 of 2025
Arising Out of PS. Case No.-327 Year-2024 Thana- DIGHWARA District- Saran
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xxxx
... ... Petitioner/s
Versus
1. The State of Bihar
2. Darbari Prasad Rai Son of Late Parna Rai Resident of village- chhatar
Chapra, Ps- Dighwara, Dist- Saran At Chapra
... ... Respondent/s
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with
CRIMINAL REVISION No. 496 of 2025
Arising Out of PS. Case No.-327 Year-2024 Thana- DIGHWARA District- Saran
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xxxx
... ... Petitioner/s
Versus
1. The State of Bihar
2. Darbari Prasad Rai S/o Late Parma Rai R/o vill - Chhtar Chapra, P.S.-
Dighwara, Distt.- Saran at Chapra, Bihar
... ... Respondent/s
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Appearance :
(In CRIMINAL REVISION No. 576 of 2025)
For the Petitioner/s : Mr.Rakesh Kumar, Adv.
For the Respondent/s : Mr.Chandra Sen Prasad Singh, APP
(In CRIMINAL REVISION No. 496 of 2025)
For the Petitioner/s : Mr.Rakesh Kumar, Adv.
For the Respondent/s : Mr.Raj Ballabh Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
5 19-02-2026The matters have been taken up suo motu at the instance of the Court.
02. The instant revision petitions have been disposed of vide a common order on 09.12.2025. However, it has come to my notice that the names of the child in conflict with Patna High Court CR. REV. No.576 of 2025(5) dt.19-02-2026 2/2 law/petitioners are being reflected in the cause title and have also been appearing on the order uploaded online on the website of the High Court and perhaps in the reports published regarding proceedings which is against the statutory provisions prescribed under Section 74 of the Juvenile Justice (Care and Protection of Children) Act, 2015 which mandates protection of disclosure of identity of the juvenile in conflict with law.
03. Learned counsel for the petitioners submits that the proposed names of the child in conflict with law might also have been put on online websites.
04. In these circumstances, the identity of the petitioners are being referred to in the cause title as XXXX. Office is directed that the order uploaded on the website shall not reflect the names of the child in conflict with law and the same may be reflected as XXXX.
05. Further, any agency which might have published the names of the child in conflict with law are also directed to take down the name from the websites or online publication.
(Arun Kumar Jha, J) Anuradha/-
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