Patna High Court - Orders
Shambhu Ram vs The State Of Bihar on 25 March, 2026
Author: Sunil Dutta Mishra
Bench: Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.17804 of 2026
Arising Out of PS. Case No.-576 Year-2018 Thana- MOTIPUR District- Muzaffarpur
======================================================
Shambhu Ram S/o- Late Mahendra Ram Village- Jhingaha PS-Motipur
District-Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Ms. Preety Kunwar, Advocate.
For the Opposite Party/s : Mr. Shantanu Kumar, A.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL ORDER
2 25-03-20261. Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in connection with Motipur P.S. Case No.576 of 2018 instituted under Sections 363, 365, 366 of the I.P.C.
3. As per the prosecution case, the informant has alleged that his natini, namely, Nirmala Kumari was living with him and her marriage was fixed on 29.06.2018 for which all the preparation was made. It is alleged that on the instigation of co- accused Kishor Kumar Ram, her natini refused to marry with the boy with whom her marriage was fixed. It is further alleged that co-accused Kishor Kumar Ram entered into his house and with the help of 2-3 unknown persons took away his natini and kidnapped her.
Patna High Court CR. MISC. No.17804 of 2026(2) dt.25-03-2026 2/3
4. Learned counsel for the petitioner submits that petitioner is innocent and has been falsely implicated in this case. He further submits that there is previous enmity between the parties due to which the present case has been lodged. Learned counsel submits that the witnesses stated that no kidnapping of victim was made and due to enmity, petitioner has been falsely implicated in this case. He further submits that similarly situated co-accused persons, namely, Lal Babu Bhagat @ Lal Babu and Kishore Kumar Ram @ Kishor Kumar have been granted anticipatory bail by the learned 1st District and Additional Sessions Judge, Muzaffarpur in A.B.P. Nos.3590 of 2025 & 3793 of 2025. Learned counsel submits that petitioner has got clean antecedent and he undertakes to cooperate in the investigation and trial of the case.
5. Learned A.P.P. for the State opposes the prayer for anticipatory bail.
6. Considering the facts and circumstances of the case, submissions of learned counsel for the parties and the nature of allegation against the petitioner as well as his clean antecedent, in the event of arrest or surrender before the Court below within six weeks from today, the petitioner be released on bail upon furnishing bail bonds of Rs.10,000/- (Rupees Ten Patna High Court CR. MISC. No.17804 of 2026(2) dt.25-03-2026 3/3 Thousand) with two sureties of the like amount to each to the satisfaction of the learned J.M.F.C., Court No.8, Muzaffarpur West/ concerned Court in connection with Motipur P.S. Case No.576 of 2018, subject to the conditions laid down in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Sunil Dutta Mishra, J) Ritik/-
U T