Patna High Court - Orders
Raj Kumar vs The State Of Bihar on 19 March, 2026
Author: Sunil Dutta Mishra
Bench: Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.2804 of 2026
Arising Out of PS. Case No.-347 Year-2022 Thana- BACHHWARA District- Begusarai
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Raj Kumar S/o- Jhunjhun Poddar village and Ps- Patori District-Samastipur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Ms. Bela Singh, Advocate
For the Opposite Party/s : Mr. Anish Chandra, APP
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CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL ORDER
3 19-03-2026Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in a case registered under Sections 366A/34 of I.P.C.
3. As per prosecution case, the minor daughter of the informant was kidnapped by co-accused Shiva Poddar with the help of petitioner and other accused persons.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case. The main allegation against the petitioner is that he has helped the co-accused Shiva Poddar with whom the victim had fled away from her house. The victim has not made any allegation against the petitioner and she has stated that nothing illegal has been committed by the accused persons. Petitioner Patna High Court CR. MISC. No.2804 of 2026(3) dt.19-03-2026 2/2 has no criminal antecedent and he undertakes to cooperate in the investigation and the trial.
5. Learned A.P.P. for the State opposes the prayer for anticipatory bail.
6. Considering the facts and circumstances of the case and submissions of learned counsel for the parties and the facts that the victim has stated that nothing illegal has been committed by the accused persons including petitioner and petitioner has clean antecedent, in the event of arrest or surrender before the Court below within six weeks from today, the petitioner be released 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 Chief Judicial Magistrate, Begusarai in connection with Bachhawara P.S. Case No.347 of 2022, subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sunil Dutta Mishra, J) Harish/-
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