Jai Prakash Yadav vs The State Of Bihar on 21 January, 2026

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Patna High Court - Orders

Jai Prakash Yadav vs The State Of Bihar on 21 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.220 of 2026
                      Arising Out of PS. Case No.-297 Year-2024 Thana- KEWATI District- Darbhanga
                 ======================================================
           1.     Jai Prakash Yadav S/O Late Bharath Yadav R/O Village - Nanaura, P.S -
                  Keoti, District - Darbhanga, Bihar.
           2.    Sumuna Devi @ Samuna Devi W/O Jai Prakash Yadav R/O Village -
                 Nanaura, P.S - Keoti, District - Darbhanga, Bihar.
           3.     Ram Kripal Yadav S/O Mahendr Yadav R/O Village - Kadam Toli, P.S -
                  Keoti, District - Darbhanga, Bihar.
                                                                     ... ... Petitioner/s
                                                      Versus
                 The State of Bihar                             ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Vinay Kumar Mishra, Advocate
                 For the Opposite Party/s :       Mr.Rajendra Prasad Nat, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   21-01-2026

Heard learned counsel for the parties.

2. Petitioners apprehend arrest in a case registered for the offence punishable under sections 191(2), 190, 126(2), 115(2), 329(3), 329(4), 352, 351(2), 74, 303(2) of Bharatiya Nyaya Sanhita, 2023.

3. As per prosecution case, all the FIR named accused persons including these petitioners and 20/25 unknown accused persons entered the school premises, looted CCTV and DVR and assaulted the informant and her husband.

4. It is submitted on behalf of the petitioners that these petitioners are innocent and have falsely been implicated in this case. As a matter of fact, petitioner no.1 purchased land bearing khata no. 19 (old), 137 (new), khesra no. 511 (old), 624 (new) total area 15.26 decimal, 3 khathas 10 dhur in agreement with Pankaj kumar yadav on consideration money of Rs.5,31,000/and present informant is mother of Pankaj kumar Yadav and informant and her son are not ready for execution of sale deed of the said land. Petitioner no.2 has lodged Keoti Police Station Case No. 308/2024 against the present informant Patna High Court CR. MISC. No.220 of 2026(2) dt.21-01-2026 2/2 and others. Allegation of assault is general and omnibus and no specific overt act has been alleged against these petitioners. Petitioners claim clean antecedent.

5. Learned counsel for the State opposes the prayer for pre-arrest bail.

6. Considering the aforesaid facts of the case, prayer for bail of all these petitioners is allowed. In the event of arrest/surrender within eight weeks from today, let these petitioners, mentioned above, be enlarged 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 Additional Chief Judicial Magistrate IX, Darbhanga in Keoti Police Station Case No. 297 of 2024, subject to the conditions laid down under section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(Prabhat Kumar Singh, J) shashi/-

U          T

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Patna High Court - Orders