Patna High Court - Orders
Santosh Kumar Yadav vs The State Of Bihar on 13 January, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.70966 of 2025
Arising Out of PS. Case No.-92 Year-2025 Thana- FULKAHA District- Araria
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Santosh Kumar Yadav S/o Rudranand Yadav Resident of Village- Ward no 8,
Manikpur, PS- Araria, District- Araria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Jyoti Prasad , Advocate
For the Opposite Party/s : Mr. Jagdhar Prasad , APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
5 13-01-2026Heard learned counsel for the petitioner and the State .
2. Petitioner apprehends arrest in a case registered for the offence punishable under section 25 (1-b)/a/26/35 of Arms Act and 20 ( b ), ( ii ) (c) , 23 (c) , 29, 22 ( b ) and 22 (c) of NDPS Act.
3 . As per the prosecution case , on secret information , a raid was conducted in which 56 paper packets containing 136.38 gms of Brown sugar was recovered from the house of co-accused and also Rs. 80,570/- and Nepali currency of Rs. 64,025/-, four debit cards, one PAN card , three mobile phones (Vivo, Samsung, Nokia) and a CCTV DVR system with hard disk and SMPS were recovered. It is further alleged that apprehended co-accused persons disclosed the name of this Patna High Court CR. MISC. No.70966 of 2025(5) dt.13-01-2026 2/2 petitioner as one of his associates in the aforesaid occurrence .
4. Considering the aforesaid facts, nature of accusation and gravity of offence , prayer for pre-arrest bail of the petitioner is rejected.
(Prabhat Kumar Singh, J) Koushik/-
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