Arjun Paswan vs The State Of Bihar on 11 March, 2026

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Patna High Court - Orders

Arjun Paswan vs The State Of Bihar on 11 March, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.76000 of 2025
                      Arising Out of PS. Case No.-130 Year-2024 Thana- BIRAUL District- Darbhanga
                 ======================================================
           1.     Arjun Paswan S/O Chandrashekhar Paswan R/O Village- Hati, P.S- Biroul,
                  Distt.- Darbhanga.
           2.     Karan Kumar @ Karan Paswan S/O Chandrashekhar Paswan R/O Village-
                  Hati, P.S- Biroul, Distt.- Darbhanga.
                                                                      ... ... Petitioner/s
                                                      Versus
                 The State of Bihar
                                                               ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Dr. Abdus Shakoor
                 For the Opposite Party/s :       Mrs.Pushpa Sinha
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   11-03-2026

Heard learned counsel for the petitioners and learned A.P.P. for the State.

2. The petitioners apprehend their arrest in a case registered for offence under Sections 147, 148, 149, 120(B), 186, 188, 341, 342, 323, 324, 325, 332, 333, 353, 307, 337, 354B, 504 & 506 of the Indian Penal Code.

3. As per prosecution case, all the F.I.R. named accused persons including these petitioner and 200-250 unknown persons are alleged to have surrounded the campus of police station, entered the police station, destroyed the papers and also set them on fire. During demonstration, they also attacked the police party and caused injury to the lady police and thereby caused hindrance in discharge of their official duties.

Patna High Court CR. MISC. No.76000 of 2025(3) dt.11-03-2026 2/2

4. Learned counsel for the petitioners submits that as per F.I.R. itself, the allegation of assault is general and omnibus and no specific overt act has been alleged against these two petitioners. The local chowkidar has identified petitioners and others on the basis of alleged video footage. Save & except this, there is no other material against these petitioners. Petitioners claim clean antecedent.

5. Learned A.P.P. for the State opposes the prayer for anticipatory bail.

6. In the facts and circumstances of the case, let the above named petitioners, in the event of their arrest/surrender within a period of eight weeks from today, be enlarged on bail on furnishing bail-bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned A.C.J.M., Biraul, District Darbhanga in connection with Biraul P.S. Case No. 130 of 2024, subject to condition as laid down under Section 438(2) of the Cr.P.C. / Section 482(2) of the B.N.S.S. (Prabhat Kumar Singh, J) anay U T

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Patna High Court - Orders