Patna High Court - Orders
Munna Singh @ Raj Kumar vs The State Of Bihar on 16 April, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.24505 of 2026
Arising Out of PS. Case No.-552 Year-2025 Thana- BAKHTIYARPUR District- Patna
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1. Munna Singh @ Raj Kumar Son of Shambhu Singh Resident of Village-
Sirsi Ps- Bakhtiyarpur, Dist- Patna
2. Sanjeet Kumar Son of Raju Singh @ Khuran Singh Resident of Village-
Sirsi Ps- Bakhtiyarpur, Dist- Patna
3. Karu Singh @ Megh Nath Singh son of Vijay singh Resident of Village-
Sirsi Ps- Bakhtiyarpur, Dist- Patna
4. Mukesh Singh @ Budhba son of Indradev Singh Resident of Village- Sirsi
Ps- Bakhtiyarpur, Dist- Patna
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Lal Babu Singh, Advocate
For the Opposite Party/s : Mr. Uma Shankar Prasad Singh, APP
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CORAM: HONOURABLE MR. JUSTICE RITESH KUMAR
ORAL ORDER
2 16-04-2026Heard the learned counsel for the petitioners and the learned APP for the State.
2. The petitioners apprehend their arrest in connection with Bakhtiyarpur P.S. Case No. 552 of 2025, for allegedly having committed offence under Sections 352, 109, 3(5) of the BNS and Section 27 of the Arms Act.
3. As per the prosecution story which has been lodged on the basis of the written report submitted by the informant to the effect that while he was standing near the house of Baliram Singh, then all the accused persons came there and Patna High Court CR. MISC. No.24505 of 2026(2) dt.16-04-2026 2/3 started abusing him. When the informant tried to stop them, Munna Singh (petitioner no.1) fired from his pistol, which hit on his left side. On hulla, people from locality came there upon which all the accused persons fled away from the place of occurrence.
4. The learned counsel for the petitioners submits that the petitioners are innocent and no such occurrence has taken place. He further submits that the doctor has opined the injury sustained by the informant is simple in nature. He further submits that the petitioner no.2 also filed a written report before the Officer In-charge of Bakhatiyarpur Police Station for lodging a first information report against the informant and others, but no action was taken. The petitioner no.2 also suffered injuries for which he was treated in the Referral Hospital, Kalyanbigha, Harnaut, Nalanda. Further, the parties have compromised the case in between them and a petition to that effect has already been filed before the Court of learned A.C.J.M.-III, Barh. The petitioners have got clean antecedent.
5. The learned APP for the State vehemently opposes the prayer for bail of the petitioners.
6. Having heard the rival submissions and after going through the record, it appears from the injury report that Patna High Court CR. MISC. No.24505 of 2026(2) dt.16-04-2026 3/3 the doctor has opined the injury to be simple in nature and further the parties have compromise the case in between them. Considering the above, let the petitioners, above named, in the event of arrest or surrender within a period of six weeks, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned S.D.J.M., Barh (Patna) in connection with Bakhtiyarpur P.S. Case No. 552 of 2025, subject to the conditions as laid down under Section 482(2) of the B.N.S.S., with further condition:
(1) The learned Court concerned shall verify the criminal antecedent of the petitioners and in case at any stage, it is found that the petitioners have concealed their criminal antecedents, the court concerned shall take steps for cancellation of bail bond of the petitioners. However, the acceptance of bail bonds in terms of the above-mentioned order shall not be delayed for purpose of or in the name of verification.
(Ritesh Kumar, J) AjayMishra/-
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