Ram Sagar Kumar vs The State Of Bihar on 2 February, 2026

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Patna High Court - Orders

Ram Sagar Kumar vs The State Of Bihar on 2 February, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.3242 of 2026
                     Arising Out of PS. Case No.-71 Year-2023 Thana- SAUR BAZAR District- Saharsa
                 ======================================================
                 Ram Sagar Kumar Son of Late Pulendra Yadav @ Fulendra Yadav Resident
                 of Village - Kanp pashchimi Ward no. 04, Ps- Saur Bazar, Dist- Saharsa Bihar

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Amarnath Jha
                 For the Opposite Party/s :       Mr.Anant Kumar 1
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   02-02-2026

Heard learned counsel for the petitioner and learned A.P.P. for the State.

2. The petitioner apprehends his arrest in a case registered for the offence under Sections 147, 149, 341, 323, 307, 384, 354(B), 379, 504, 447 of the Indian Penal Code and Section 27 of the Arms Act.

3. As per prosecution case, on 31.01.2023 at about 10 AM, all the accused persons came at the door of informant, abused and thereafter assaulted informant and her husband. Petitioner is alleged to have fired in air with pistol and threatened informant's husband for not giving extortion of Rs. 2 Lakh.

4. Learned counsel for the petitioner submits that petitioner has been falsely implicated in this case. No one Patna High Court CR. MISC. No.3242 of 2026(2) dt.02-02-2026 2/2 sustained any fire-arm injury. Accusation of assault is against other co-accused persons. Petitioner claims clean antecedent.

5. Learned A.P.P. for the State opposes the prayer for anticipatory bail.

6. Considering the aforesaid facts and circumstances, in the event of arrest/surrender before the Court below within a period of eight weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned A.C.J.M. - II, Saharsa in connection with Saur Bazar P.S. Case No. 71 of 2023, subject to condition as laid down under Section 438(2) of the Cr.P.C. / Section 482(2) of the B.N.S.S. (Prabhat Kumar Singh, J) anay/-

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Patna High Court - Orders