Aditya Yadav @ Adit Yadav vs The State Of Bihar on 12 February, 2026

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Patna High Court - Orders

Aditya Yadav @ Adit Yadav vs The State Of Bihar on 12 February, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.82691 of 2025
                      Arising Out of PS. Case No.-33 Year-2014 Thana- ROSHANGANJ District- Gaya
                 ======================================================
                 Aditya Yadav @ Adit Yadav Son of Kailash Yadav Resident of Village -
                 Bikopur, P.S. - Raushanganj, District - Gaya.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Dewanand Tiwari
                 For the Opposite Party/s :        Mr. Ajay Kumar Jha
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

3   12-02-2026

Heard the learned counsel for the petitioner and the learned APP for the State.

2. This is the 2nd attempt of the petitioner. The petitioner seeks bail in connection with Roshanganj P.S. Case No. 33 of 2014 registered for the offence under Sections 147, 148, 149, 120B, 121A, 122, 124A, 307, 353 of the Indian Penal Code, Sections 3, 4 and 5 of the Indian Explosive Act, Sections 13, 16, 18 & 20 of the UAP Act and Section 17 of the CLA Act.

3. Earlier the bail application of the petitioner was rejected on 22.01.2025 in Cr. Misc. No. 74762 of 2024 which reads as follows:-

Heard learned counsel for the petitioner and learned APP for the State.

2. The petitioner seeks bail in connection with Roshanganj P.S. Case No. 33 of 2014 registered for the offence under Section Patna High Court CR. MISC. No.82691 of 2025(3) dt.12-02-2026 2/2 147, 148, 149, 120(B), 121A, 122, 124A, 307, 353 of the Indian Penal Code and 3/4/5 of the Indian Explosive Act and 13/16/18/20 of the UAPA Act and 17 of the CLA Act.

3. As per the prosecution case, the informant, who is a police official had got a confidential information that bombs were planted at different places to kill the state paramilitary forces and to create terror among the public and government.

4. In a case of 2014, the petitioner was an absconder and he is in jail since 20.05.2024. The petitioner isaccused in eight more cases of similar and serious nature and he is a hardened naxal.

5. Considering the facts of the case and also considering the fact that the petitioner is a Naxal, this Court is not inclined to grant bail to the petitioner.

6. Accordingly, this application is dismissed.

4. The petitioner has eight criminal antecedents and he is a hardened Naxal.

5. In view of the above, this Court finds no ground to review its earlier order. Accordingly, this application for regular bail stands rejected.

6. The Trial Court is directed to proceed in the trial.

(Sandeep Kumar, J) Shishir/-

U       T

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Patna High Court - Orders