Patna High Court - Orders
Dhiru Yadav @ Dhanukdhari Yadav @ Dhiraj ... vs The State Of Bihar on 29 April, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.18702 of 2026
Arising Out of PS. Case No.-88 Year-2011 Thana- AMAS District- Gaya
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DHIRU YADAV @ DHANUKDHARI YADAV @ DHIRAJ YADAV @
DHANUSH DHEERAJ @ DHANUK S/O BANGALI YADAV R/o vill -
Bankat (Paharpur), P.S.- Amas in the Distt. of Gaya
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sunil Kumar, Advocate
For the Opposite Party/s : Ms.Gulnar Begum, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 29-04-2026Heard the learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks bail in connection with Amas P.S. Case No. 88 of 2011 registered for the offence under Sections 147, 148, 149, 341, 323, 307, 379, 384, 386, 435, 427 and 120B of the Indian Penal Code, under Section 27 of the Arms Act, under Section 17 of the CLA Act and under Section 13 of the UAP Act.
3. As per the prosecution case, the petitioner and others are said to have stopped the trucks near the Sao Kala Toll Plaza and have set ablaze the trucks.
4. The petitioner is in custody since 26.05.2025.
5. It has been submitted by the learned counsel for the Patna High Court CR. MISC. No.18702 of 2026(2) dt.29-04-2026 2/2 petitioner that the petitioner has been falsely implicated in this case because he is having 18 criminal antecedents of similar nature.
6. Learned APP for the State submits that from the records, it appears that the petitioner is an absconder in a case of year 2011.
7. Considering the aforesaid facts, this Court is not inclined to grant bail to the petitioner.
8. Accordingly, this application is dismissed.
(Sandeep Kumar, J) tusharika/-
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