Patna High Court - Orders
Raushan @ Rocky Kumar @ Rocky Dom @ Rocky ... vs The State Of Bihar on 1 December, 2025
Author: Chandra Prakash Singh
Bench: Chandra Prakash Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.77987 of 2025
Arising Out of PS. Case No.-3 Year-2025 Thana- Chitragupta Nagar District- Patna
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Raushan @ Rocky Kumar @ Rocky Dom @ Rocky Ram Son of Late Moti
Dom @ Moti Ram Resident of village - Sagar Sweet, Rajendra Nagar, Road
No.- 5 (Shakaha Maidan) Dome Toli, P.S.- Kadam Kuan, District - Patna.
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Jitendra Narain Sinha
For the Opposite Party/s : Mr.Tarun Prasad Mandal
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CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
SINGH
ORAL ORDER
2 01-12-2025Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner has preferred this application for grant of regular bail in connection with Chitragupt Nagar P.S. Case No. 03 of 2025 dated 10.01.2025 registered for the offences punishable u/ss 331(4) and 305 of the B.N.S.
3. As per the prosecution case, on 08.01.2025, the informant received a call from his gardener namely, Sonu Kumar who informed him about a theft at his flat. Thereafter, the informant informed his brother and his son, who visited his flat and found that the inner gate was broken. When the informant reached his flat, he found that many articles Patna High Court CR. MISC. No.77987 of 2025(2) dt.01-12-2025 2/3 including an i-phone, gold jewellery and Rs. 2 lakh in cash were missing.
4. Learned counsel for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case. The petitioner is not named in the F.I.R. The name of the petitioner has sprung up on mere suspicion. Nothing has been recovered from the conscious possession of the petitioner. The petitioner has no concern with the alleged offence. The petitioner has seven criminal antecedents as stated in para 3 of the bail petition. The petitioner is in custody since 10.07.2025.
5. Learned A.P.P. for the State has opposed the bail petition of the petitioner.
6. Considering the aforesaid facts and circumstances of the case as well as the period of custody, the petitioner above-named, is directed to be enlarged on bail on furnishing bail-bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court concerned, Patna in connection with Chitragupt Nagar P.S. Case No. 03 of 2025, with the condition :-
(i) The petitioner is directed to remain physically present before the learned Court below on each and every Patna High Court CR. MISC. No.77987 of 2025(2) dt.01-12-2025 3/3 date, failing which on two consecutive dates without reasonable cause, the bail bonds of the petitioner are liable to be cancelled.
7. The application stands allowed.
(Chandra Prakash Singh, J) guddukr/-
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