Patna High Court - Orders
Chandan Kumar vs The State Of Bihar on 10 February, 2026
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.67308 of 2025
Arising Out of PS. Case No.-15 Year-2024 Thana- NAVINAGAR District- Aurangabad
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Chandan Kumar S/O Late Karamdev Chouhan @ Krmdev Chauhan R/O
Village- Futharwa @ Phutharwa, P.S.- Nabinagar, District- Aurangabad, Bihar
... ... Petitioner/s
Versus
The State Of Bihar Patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Ms.Rupa Kumari
For the Opposite Party/s : Mr.Tapeshwar Sharma
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 10-02-20261. Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in connection with Nabinagar P.S. Case No.15 of 2024 registered for the offences punishable under Sections 147, 149, 341, 323, 307, 302, 379, 504, 506 of the IPC.
3. Learned counsel for the petitioner submits that petitioner is a person with clean antecedent and the informant alleges that he along with his friends were going to Sasaram, on the way driver of a Dumper and a motorcyclist entered into an altercation with regard to parking of vehicle, in the meantime someone fired, thereafter crowd gathered and started assaulting him and his friends, it is next alleged that Arman, Anjar and Mujahid were beaten to death by the mob.
Patna High Court CR. MISC. No.67308 of 2025(2) dt.10-02-2026 2/3
4. Learned counsel for the petitioner submits that petitioner has been falsely implicated in the instant case based on confessional statement of Alok Chauhan in police custody which does not have any evidentiary value. It is also submitted that Nabinagar P.S. Case No.14 of 2024 was instituted against the informant and his side alleging that it were they who fired causing death of Ram Sharan Chauhan.
5. Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioner and submits that it is a case of mob lynching where three persons were killed. It is also submitted that assault was so brutally that it led to death of three persons. It is next submitted that it is not a fit case for grant of anticipatory bail as the case requires questioning by the police of the accused persons whose name transpired in the case. It is next submitted that similarly situated co-accused Shiv Chauhan had approached this Court seeking anticipatory bail by filing Cr. Misc No. 30971 of 2024 and the same came to be rejected by an order dated 30-8-2024.
6. Considering the submission made by learned APP, the Court is not inclined to extend the privilege of anticipatory bail to the petitioner.
7. Accordingly, the prayer for anticipatory bail of the Patna High Court CR. MISC. No.67308 of 2025(2) dt.10-02-2026 3/3 petitioner is rejected.
(Satyavrat Verma, J) Sumit/-
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