Patna High Court - Orders
Ankit Sada @ Ankit Kumar vs The State Of Bihar on 1 April, 2026
Author: Sunil Dutta Mishra
Bench: Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.2911 of 2026
Arising Out of PS. Case No.-182 Year-2025 Thana- NAUHATTA District- Saharsa
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Ankit Sada @ Ankit Kumar S/o Chhotken Sada Resident of Village- Nauhatta
Tola Angrejipar, District- Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. X S/o Y Resident of Village- Nauhatta Tola, Angrejpur, District- Saharsa
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Suraj Kumar, Advocate.
Mr. Ujjwal Shandilya, Advocate.
For the State : Mr. Ram Priya Sharan Singh, A.P.P.
For the O.P. No.2 : Mr. Ram Priya Sharan Singh, Advocate.
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CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL ORDER
3 01-04-20261. Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the opposite party no.2.
2. The petitioner apprehends his arrest in connection with Nauhatta P.S. Case No.182 of 2025 instituted under Sections 137(2), 96, 352, 351(2) & 3(5) of the B.N.S., 2023 and Section 12 of the POCSO Act.
3. As per the prosecution case, the minor daughter of the informant was kidnapped by the petitioner on her way to school with intention to marry with her. It is alleged that when the informant went to the house of petitioner to inquire about his daughter, the family members of petitioner abused him and pull Patna High Court CR. MISC. No.2911 of 2026(3) dt.01-04-2026 2/3 out from their house.
4. Learned counsel for the petitioner submits that petitioner is innocent and has been falsely implicated in this case. He further submits that due to some property dispute between the parties, the present case has been lodged. Learned counsel submits that both the parties are gotiya and part of the same family and the victim is supposed to be the niece of petitioner. He further submits that the victim in her statement has not made any allegation of sexual assault against the petitioner. Learned counsel submits that petitioner is a young boy of 20 years, having got clean antecedent and he undertakes to cooperate in the investigation and trial of the case.
5. Learned A.P.P. for the State and learned counsel for the opposite party no.2 opposes the prayer for anticipatory bail.
6. Considering the facts and circumstances of the case, submissions of learned counsel for the parties and the nature of allegation against the petitioner as well as the fact that petitioner is young boy of 20 years having clean antecedent, in the event of arrest or surrender before the Court below within six weeks from today, the petitioner be released on bail upon furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount to each to the satisfaction of Patna High Court CR. MISC. No.2911 of 2026(3) dt.01-04-2026 3/3 the learned Additional Sessions Judge-VI-cum-Special Judge (POCSO), Saharsa/ concerned Court in connection with Nauhatta P.S. Case No.182 of 2025, subject to the conditions laid down in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sunil Dutta Mishra, J) Ritik/-
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