Patna High Court - Orders
Anbari Begam vs The State Of Bihar on 26 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.13962 of 2026
Arising Out of PS. Case No.-124 Year-2025 Thana- MADHEPUR District- Madhubani
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1. Anbari Begam W/O Khurshed Mansuri R/O Vill.- Fataki, P.S- Madhepur,
Dist.- Madhubani
2. Samina Khatun @ Lal Dai W/O Shah Hussain Mansuri R/O Vill.- Fataki,
P.S- Madhepur, Dist.- Madhubani
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Baleshwar Kamat, Advocate
For the Opposite Party/s : Mr. Prem Kumar Jha, APP
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CORAM: HONOURABLE MR. JUSTICE SOURENDRA PANDEY
ORAL ORDER
2 26-02-2026Heard learned counsel for the petitionerS and learned APP for the State.
2. The petitioners seek bail in anticipation of their arrest in connection with Madhepur P.S. Case No. 124 of 2025 instituted for the offences punishable under Sections 126(2), 115(2), 118, 109, 352, 303(2) and 3(5) of the Bharatiya Nyaya Sanhita.
3. Allegation against the petitioners are that petitioner no. 1 had ran with a bamboo stick, while petitioner no. 2 gave a farsa blow on the head of the informant.
4. Learned counsel for the petitioners submits that the petitioners have falsely been implicated and no such occurrence, Patna High Court CR. MISC. No.13962 of 2026(2) dt.26-02-2026 2/3 as alleged, has occurred. It has further been submitted that there is no allegation of overt act against the petitioner no. 1, who is only stated to have ran with the bamboo stick. As far as allegation against the petitioner no. 2 is concerned, she had given a farsa blow on the head of the informant gets falsified from the fact that the injury, which has been sustained by the informant is said to have been caused by hard and blunt substance and the injuries were simple in nature. It has thus been submitted that the petitioners have falsely been implicated getting specific allegations of overt act, however the same is not corroborated with the injury report. It has lastly been submitted that the petitioners have clean antecedents.
5. Learned APP appearing on behalf of the State has vehemently opposed the prayer for anticipatory bail.
6. Considering the facts aforesaid, the petitioners are directed to be released on bail, in the event of their arrest or surrender before the court below within a period of four weeks from the date of receipt/production of a copy of this order, on their furnishing bail bonds in the sum of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Jhanjharpur, Madhubani in connection with Madhepur P.S. Case Patna High Court CR. MISC. No.13962 of 2026(2) dt.26-02-2026 3/3 No. 124 of 2025, subject to the conditions as laid down under Section 482 of the BNSS and subject to the following conditions:-
(i) One of the bailors will be a close relative of the petitioners and the other shall be a local resident:
(ii) the petitioners will remain present on each and every date fixed by the Court below, if so required by the learned Trial Court and shall cooperate in the investigation;
(iii) in case of absence on two consecutive dates or in violation of the terms of the bail, the bail bonds of the petitioners will liable to be cancelled by the Court concerned;
(iv) the Court below shall verify the criminal antecedent of the petitioners and in case at any stage, it is found that they have concealed their criminal antecedents, the court below shall take step for cancellation of bail bonds of the petitioners. However, the acceptance of bail bonds in terms of the above mentioned order shall not be delayed for purpose of the same on in the name of verification.
7. It is made clear that the observations, if any, made in this order, shall be of no bearing during the trial.
(Sourendra Pandey, J) krishna/-
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