Patna High Court - Orders
Babu Lal Singh vs The State Of Bihar on 31 January, 2026
Author: Ashok Kumar Pandey
Bench: Ashok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.84695 of 2025
Arising Out of PS. Case No.-242 Year-2023 Thana- CHAUTHAM District- Khagaria
======================================================
1. Babu Lal Singh S/O Jageshwar Singh Resident of village - Patel Nagar, P.S-
Chautham, District- Khagaria
2. Amarjeet Singh S/O Babulal Singh Resident of village - Patel Nagar, P.S-
Chautham, District- Khagaria
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ram Sumiran Rai, Advocate
For the Opposite Party/s : Mr. Bharat Lal, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHOK KUMAR PANDEY
ORAL ORDER
4 31-01-2026Heard learned counsel for the petitioners and learned APP for the State.
2. The petitioners have prayed for regular bail in a case registered for the offence punishable under sections 363 and 354(A) and 34 of the Indian Penal Code.
3. The case of the prosecution is that the petitioners along with Juli Devi have kidnapped the minor daughter of the informant for immoral purposes.
4. Learned counsel for the petitioners submits that the petitioners are innocent and have committed no offence. Learned counsel for the petitioners has submitted that during course of investigation, the victim was recovered and she has Patna High Court CR. MISC. No.84695 of 2025(4) dt.31-01-2026 2/3 given her statement recorded under Sections 161 and 164 of the Cr.P.C. wherein she has stated that one Juli has called her to have meal at her house, there four persons were present. The petitioners were also there. As she consumed the food, she started sleeping and she was at Katihar when she woke up. Two boys were there who disclosed her that she has been sold by by Juli Devi. They took her to a Jungle and performed 'galat kaam' there with her. Learned counsel for the petitioners has further submitted that after this case also, the mother of the victim again filed a case regarding kidnapping of the victim of this case. The informant is habitual in filing false cases. Moreover, main thrust of allegation is against Juli Devi. From perusal of the statement of the victim under Sections 161 and 164 of the Cr.P.C. it is clear that there is no allegation against these petitioners. Moreover, they are languishing in judicial custody since 15.10.2025.
5. Learned APP appearing for the State has vehemently opposed the prayer of regular bail.
6. Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioners on bail. The above named petitioners are directed to be released on bail in connection with Patna High Court CR. MISC. No.84695 of 2025(4) dt.31-01-2026 3/3 Chautham P.S. Case No. 242 of 2023 each on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge POCSO Act, Khagaria.
(Ashok Kumar Pandey, J) Shubham/-
U T