Patna High Court - Orders
Deepak Kumar Singh vs The State Of Bihar on 16 April, 2026
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21291 of 2026
Arising Out of PS. Case No.-43 Year-2024 Thana- BUXAR INDUSTRIAL District- Buxar
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Deepak Kumar Singh Son of Ravindra singh Resident of Village - Majharia,
Police Station - Buxar, District - Buxar.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rajiv Ranjan Kumar Pandey, Advocate
For the Opposite Party/s : Mr.Choubey Jawahar, APP
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 16-04-2026Heard Mr. Rajiv Ranjan Kumar Pandey, learned counsel appearing on behalf of the petitioner and Mr. Choubey Jawahar, learned APP appearing on behalf of the State.
2. The petitioner apprehends his arrest in connection with Buxar(Industrial Area) P.S. Case No-43/2024 for the offences registered under Sections 341, 323, 307/34 of I.P.C.
3. As per the allegation made in the FIR, , the informant alleged that while visiting his agricultural land, he found the accused persons including the petitioner were cutting his mustard crop despite a proceeding under Section 144 Cr.P.C., and upon protest, they assaulted him, causing injury to him.
4. Learned counsel appearing on behalf of the petitioner submitted that the petitioner is innocent and he has Patna High Court CR. MISC. No.21291 of 2026(2) dt.16-04-2026 2/3 falsely been implicated in the present case. Both the petitioner and the informant are co-villagers and known to each other, and the alleged occurrence arose out of a scuffle in which the informant allegedly fell down and sustained simple injury. On these grounds, the petitioner seeks to be released on pre-arrest bail.
5. Learned APP for the State vehemently opposed the prayer for grant of pre-arrest bail.
6. Having heard the rival submissions made on behalf of the parties, as well as, having considered the allegations made in the FIR and the materials available on record, including the fact that the parties are co-villagers and the dispute appears to have arisen out of a land dispute leading to a scuffle, and further considering that the injury sustained by the informant is simple in nature and the allegations against the petitioner are general and omnibus, I am of the opinion that the petitioner has, prima facie, made out a case to be released on anticipatory bail.
7. The learned District Court is directed to release the petitioner on anticipatory bail, in the event of his arrest or surrender before the learned District Court within a period of four weeks from today, on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each, to the Patna High Court CR. MISC. No.21291 of 2026(2) dt.16-04-2026 3/3 satisfaction of learned District Court where the case is pending in connection with Buxar(Industrial Area) P.S. Case No- 43/2024, subject to the condition as laid down under Section 482 of the BNSS//438(2) of the Cr.P.C.
8. The learned District Court is directed to verify the criminal antecedent of the petitioner, as stated in paragraph no. 3 of the bail application. If any other case is pending against the petitioner, as what has been stated in paragraph no. 3, this order will lose its force automatically.
(Purnendu Singh, J) Ashishsingh/-
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