Rana Yadav @ Rana Pratap Singh vs The State Of Bihar on 19 March, 2026

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Patna High Court - Orders

Rana Yadav @ Rana Pratap Singh vs The State Of Bihar on 19 March, 2026

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 CRIMINAL APPEAL (SJ) No.3442 of 2023
                       Arising Out of PS. Case No.-76 Year-2016 Thana- MIRGANJ District- Purnia
                 ======================================================
                 Rana Yadav @ Rana Pratap Singh S/O Late Jay Prakash Singh @ Prakash
                 Yadav R/O Village- Gharari, P.S- Mirganj(Purnea), Residing At Shastrinagar,
                 Madhubani, P.S And Distt.- Purnea.

                                                                                  ... ... Appellant/s
                                                       Versus
           1.    The State of Bihar
           2.    Bateshwar Soren S/O Late Jaggu Soren R/O Village- Pahadtol Pakadia, P.S-
                 Mirganj, Distt.- Purnea.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s     :        Mr. Lalan Kumar, Advocate
                 For the Respondent/s    :        Mr. Sadanand Paswan, Spl. Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

4   19-03-2026

Heard learned counsel appearing on behalf of appellant and Spl. Public Prosecutor.

2. This appeal has been filed against the order dated 30.06.2023 passed by learned Special Judge, SC/ST Act, Purnia in ABP No. 61 of 2023 arising out of Mirganj P. S. Case No. 76 of 2016 registered under Sections 341, 323, 384, 504, 34 of the Indian Penal Code and Sections 3 of the SC/ST Act, whereby the prayer for anticipatory bail of appellant has been rejected.

3. At the outset, learned Spl. Public Prosecutor for the State vehemently opposed the bail application and submitted that the instant anticipatory bail is not maintainable as from perusal of the impugned order it is apparent that cognizance Patna High Court CR. APP (SJ) No.3442 of 2023(4) dt.19-03-2026 2/2 under SC/ST Act has already been taken against appellant on 21.02.2017 by learned Court below and in this connection, he refers to a decision of the Hon'ble Supreme Court, passed in case of Bachu Das Vs State of Bihar and others, reported in Cr. Appeal No. 314 of 2014.

4. Considering the law laid down by the Hon'ble Supreme court in case of Bachu Das (supra), instant appeal filed for pre-arrest bail to the appellant, is dismissed as being not maintainable.

(Prabhat Kumar Singh, J) Navya/-

U         T

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Patna High Court - Orders