Patna High Court - Orders
Gautam Kumar @ Gautam Ram vs The State Of Bihar on 18 February, 2026
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.89140 of 2025
Arising Out of PS. Case No.-423 Year-2023 Thana- BHAGWAN BAZAR District- Saran
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1. Gautam Kumar @ Gautam Ram S/o- Laxmi Ram Mohalla- Nai Bazar Near
Chhoti Masjid P.s. Bhawan Bazar, Dist- Saran
2. Chandan Kumar Ram S/o- Sitaram Mohalla- Nai Bazar Near Chhoti Masjid
P.s. Bhawan Bazar, Dist- Saran
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vijay Kumar Srivastva, Advocate
For the Opposite Party/s : Mr. Gauri Shankar Gupta, APP
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 18-02-2026Heard learned counsel for the petitioners and learned APP for the State.
2. Petitioners apprehend their arrest in a case registered for the offences punishable under Sections 147, 148, 149, 188, 290, 153(A), 295, 295(A), 296, 337, 338, 307, 332, 333, 353, 427 and 120(B) of the Indian Penal Code as well as Section 9 of Bihar Control of Use and Play of Loudspeaker Act.
3. Learned counsel for the petitioners submits that petitioners are persons with clean antecedent and the informant alleges that during immersion of idol of Goddess Durga, both communities started pelting stones on each other, when the procession reached near a mosque.
Patna High Court CR. MISC. No.89140 of 2025(2) dt.18-02-2026 2/2
4. Learned counsel for the petitioners submits that petitioners have been falsely implicated in the instant case by the informant. It is next submitted that from perusal of the allegations, as alleged in the FIR, it would manifest that allegation of pelting stones is general and omnibus in nature. It is next submitted that petitioners are residents of nearby place, as such, they came to be implicated.
5. Learned APP opposes the anticipatory bail application.
6. Considering the submissions made by the learned counsel for the petitioners, let petitioners, above-named, in the event of their arrest or surrender within a period of six weeks from today, be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-1st, Saran at Chapra in connection with Bhagwan Bazar P.S. Case No.423 of 2023, subject to the conditions as laid down under Section 438(2) of the Cr.P.C.
(Satyavrat Verma, J) Sanjay/-
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