Manish Raj vs The State Of Bihar on 28 July, 2025

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Patna High Court - Orders

Manish Raj vs The State Of Bihar on 28 July, 2025

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.7312 of 2025
                 Arising Out of PS. Case No.-1526 Year-2024 Thana- PURNIA COMPLAINT CASE District-
                                                          Purnia
                 ======================================================
                 Manish Raj S/o Gopal Chand Sah @ Gopal Sah R/o vill - Hati Mandir
                 Madarghat, P.s. - Kasba, Distt.- Purnea

                                                                               ... ... Petitioner/s
                                                      Versus
           1.    The State of Bihar
           2.    Mrinmay Samanta S/o Sushant Samanta R/o vill - Arambag, P.s. - Arambag,
                 Distt.- Hoghly (W.B.)

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner       :      Mr. Ram Prawesh Kumar, Adv.
                 For the State            :      Ms. Rita Verma, APP
                 For the O.P.2            :      Mr. Rakesh Kumar Jha, Adv.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   28-07-2025

Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for opposite party no. 2.

2. The petitioner apprehends his arrest in a complaint case punishable for the offence under Section 420 of the Indian Penal Code.

3. At the outset, learned counsel for the petitioner submits that the dispute between the parties has been settled amicably through the process of mediation and for this, the petitioner offered to pay Rs. 13,19,096/- (Rupees thirteen lacs nineteen thousand ninety six only) in installments, as full and final settlement amount and opposite party no. 2 has accepted the offer and gave his consent.

Patna High Court CR. MISC. No.7312 of 2025(3) dt.28-07-2025 2/3

4. Learned counsel for the opposite party no. 2 does not dispute and confirms the fact regarding settlement entered into between the parties.

5. Here, it is relevant to mention that earlier, with consent of the parties, the matter was referred to Mediation & Conciliation Centre of Patna High Court to explore the possibility of settlement between the parties, which has been resolved in terms of Memorandum of Agreement annexed with Mediator's report.

6. Considering the fact that dispute between the parties has been resolved, the prayer for anticipatory bail of petitioner is allowed.

7. Let the petitioner, as named above, in the event of arrest/surrender within a period of eight weeks from today, be enlarged on bail on furnishing bail-bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Judicial Magistrate 1st Class, Purnea in connection with Complaint Case No. 1526 of 2024, subject to condition as laid down under Section 438(2) of the Code of Criminal Procedure with further condition that petitioner shall abide by all the terms & conditions, mentioned in Memorandum of Agreement, failing which, learned Court Patna High Court CR. MISC. No.7312 of 2025(3) dt.28-07-2025 3/3 below shall be at liberty to cancel the bail-bond of the petitioner.




                                                      (Prabhat Kumar Singh, J)
anay

U      T

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Patna High Court - Orders