Patna High Court - Orders
Barun Yadav vs The State Of Bihar on 28 January, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.2871 of 2026
Arising Out of PS. Case No.-109 Year-2025 Thana- Amhara District- Lakhisarai
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1. Barun Yadav S/o Late Sukhdeb Yadav R/o Village- Balgudar, P.S.-
Lakhisarai, District - Lakhisarai.
2. Vishkarma Yadav @ Manoj Yadav S/o Late Banarshi Yadav R/o Village-
Balgudar, P.S.- Lakhisarai, District - Lakhisarai.
3. Dhiraj Kumar S/o Barun Yadav R/o Village- Balgudar, P.S.- Lakhisarai,
District - Lakhisarai.
4. Sonu Kumar S/o Barun Yadav R/o Village- Balgudar, P.S.- Lakhisarai,
District - Lakhisarai.
5. Ajit Kumar S/o Ashok Yadav R/o Village- Balgudar, P.S.- Lakhisarai,
District - Lakhisarai.
6. Jitendra Kumar S/o Kailash Yadav R/o Village- Balgudar, P.S.- Lakhisarai,
District - Lakhisarai.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Rajesh Kumar
For the Opposite Party/s : Mr. Binod Kumar
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CORAM: HONOURABLE JUSTICE SMT. SONI SHRIVASTAVA
ORAL ORDER
2 28-01-2026Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
2. The petitioners are apprehending their arrest in a case registered for the offence punishable under Sections 126(2), 115(2), 109, 74, 303(2), 351, 352(2), 3(5) of the BNS.
3. Allegation in the first information report is that on a petty dispute involving the hitting the informant's wife with the buffalo of petitioner no. 1 escalated into a physical altercation.
4. Learned counsel for the petitioners submits that Patna High Court CR. MISC. No.2871 of 2026(2) dt.28-01-2026 2/3 there is a delay in lodging of the FIR inasmuch, while the occurrence took place on 18.10.2025 the first information report was lodged on 20.10.2025. It has also been submitted that the allegations against all the accused persons are general and omnibus in nature and so far as the informant is concerned, he has received simple injury caused by hard and blunt object. So far as injury of Sunny Kumar is concerned, the same is no doubt grievous in nature but there is no details with regard to location of injury and the allegations with regard to him are also general and omnibus in nature and hence, it is not possible to fix any responsibility upon one person. A counter case bearing Amahara P.S. Case No. 110 of 2025 has also been filed by the wife of the petitioner no. 1 against the informant and his family members.
5. Learned APP for the State has opposed the application for anticipatory bail.
6. Taking into consideration the facts and circumstances and also considering the fact that the dispute escalated on a very petty issue, as such, any intention to kill cannot be imputed and also considering the fact that there is a counter case on the side of the accused persons, let the above named petitioners, in the event of their arrest or surrender before the learned Court below within a period of four weeks from Patna High Court CR. MISC. No.2871 of 2026(2) dt.28-01-2026 3/3 today, be enlarged on bail on furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned court below where the case is pending/successor court in connection with Amahra P.S. Case No. 109 of 2025, subject to the condition as laid down under Section 438 (2) of the Cr.P.C./482(2) of the B.N.S.S. (Soni Shrivastava, J) devendra/-
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