Patna High Court - Orders
Prakash Thakur vs The State Of Bihar on 10 September, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.43681 of 2025
Arising Out of PS. Case No.-18 Year-2024 Thana- Bahoranpur District- Bhojpur
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Prakash Thakur S/O Devanand Thakur @ Tunna Thakur Resident of Village-
Gaura, P.S.- Bihian, District- Bhojpur,
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Amrendra Narayan Rai
For the Opposite Party/s : Mrs. Renu Kumari
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
4 10-09-2025Heard the learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks regular bail in connection with Bahoranpur P.S. Case No. 18 of 2024 registered for the offence under Sections 307, 504, 506, 34 of the Indian Penal Code and Section 27 of the Arms Act.
3. As per the prosecution case, the petitioner is accused of making firing.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has not committed any offence. He submits that the petitioner, if granted bail, will stay outside Bihar i.e. in West Bengal. The petitioner is in custody since 28.11.2024.
5. Learned A.P.P. appearing for the State has Patna High Court CR. MISC. No.43681 of 2025(4) dt.10-09-2025 2/3 vehemently opposed the prayer for bail.
6. Considering the facts and circumstances of the case, this application for regular bail is allowed.
7. Accordingly, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Bhojpur at Ara/concerned Court below in connection with Bahoranpur P.S. Case No. 18 of 2024, subject to condition that he shall appear in the trial regularly either virtually or through his lawyer and shall cooperate in the trial.
8. The petitioner, after grant of bail, will stay at the following address :-
"Plot No.-961/A S.K. Nagar, Sitla Mandir VTC-Rishra M, P.O.- Prabhashnagar P.S.- Serampore Dist-Hoogly State- West Bengal, 712249"
9. The petitioner will mark his attendance at the Serampore Police Station, District-Hoogly, West Bengal on every Sunday of the month. Any default in appearance at the Police Station would be result in cancellation of bail bonds of Patna High Court CR. MISC. No.43681 of 2025(4) dt.10-09-2025 3/3 the petitioner.
10. The petitioner will visit Bihar only on the date fixed in the trial as well as in other cases in which he is an accused and is required to visit the trial Court in Bihar. Before leaving West Bengal, the petitioner will inform the local Police Station about the case and the date and the period for which he is going to stay in Bihar to attend the cases.
11. Let a copy of this order be communicated to the Superintendent of Police, Hoogly (West Bengal) through FAX for its compliance forthwith.
(Sandeep Kumar, J) anand/-
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