Shahid Alam @ Md. Bablu @ Bablu vs The State Of Bihar on 4 May, 2026

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Patna High Court - Orders

Shahid Alam @ Md. Bablu @ Bablu vs The State Of Bihar on 4 May, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.27511 of 2026
                   Arising Out of PS. Case No.-232 Year-2024 Thana- KESARIA District- East Champaran
                 ======================================================
                 SHAHID ALAM @ MD. BABLU @ BABLU S/o Aale Mohammad R/o vill -
                 Semra Belwariya, P.S.- Turkauliya, Distt.- East Champaran
                                                                               ... ... Petitioner
                                                    Versus
                 The State of Bihar
                                                                       ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. K.P.Singh, Senior Advocate
                                                  Mr.Nafisu Zzoha, Kundar Kumar, Advocates
                 For the Opposite Party/s :       Nirmala Kumari, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   04-05-2026

Heard learned counsel for the parties.

2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 409, 420, 384, 504, 506/34 of the Indian Penal Code.

3. As per the prosecution case, petitioner in connivance with other accused persons embezzled Government money of four schools for supplying plates for children in Government schools in Kesaria Block and threatened the informant of dire consequences.

4. It is submitted on behalf of the petitioner that this petitioner is innocent and has falsely been implicated in this case. Head Masters of the schools to which petitioner supplied plates, have given certificate with respect to supply and they have made payment on 20.7.2024 and 28.7.2024. Patna High Court CR. MISC. No.27511 of 2026(2) dt.04-05-2026 2/2

5. Learned counsel for the State and the informant opposed the prayer for pre-arrest bail.

6. Considering the aforesaid facts of the case, prayer for bail of this petitioner is allowed. In the event of arrest/surrender within eight weeks from today, let this petitioner, mentioned above, be enlarged on bail on furnishing bail bond of Rs.7,000/- (seven thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Motihari, East Champaran in Kesariya Police Station Case No. 232/2024, subject to the conditions laid down under section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(Prabhat Kumar Singh, J) shashi/-

U          T

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Patna High Court - Orders