Langesh Kumar @ Angesh Kumar vs The State Of Bihar on 13 January, 2026

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Patna High Court - Orders

Langesh Kumar @ Angesh Kumar vs The State Of Bihar on 13 January, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.44138 of 2016
                   Arising Out of PS. Case No.-209 Year-2015 Thana- CHAKIA District- East Champaran
                 ======================================================
                 Langesh Kumar @ Angesh Kumar son of Mohan Singh Resident of Village-
                 Gawandra, P.S.- Chakia, District- East Champaran.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Dhirendra Kumar Gupta
                 For the Opposite Party/s :       Mr.Sri Dilip Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

5   13-01-2026

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

2. This application has been filed on behalf of the petitioners for setting aside/quashing the order of cognizance dated 29.06.2016 by which the Additional Chief Judicial Magistrate-XIII, Motihari took cognizance under Section 387 of the Indian Penal Code against the petitioner in connection with Chakia P.S. Case No. 209 of 2015/ Tr. No. 1622/2016.

3. As per the prosecution case, an unknown caller contacted the informant (Branch Manager of U.B.G. Bank, Rajpur Branch) at 5:11 PM, demanding 20 lacs ransom and threatening to kill the informant's son while inquiring about his daughter Pinki.

4. Learned counsel for the petitioner submits that Patna High Court CR. MISC. No.44138 of 2016(5) dt.13-01-2026 2/2 petitioners is innocent and has committed no offence.

5. Learned counsel for the O.P. No. 2 at the very outset submits that in this case charges have been framed and the trial has started and the informant has been examined.

6. Learned counsel for the State has vehemently opposed the prayer of the petitioner.

7. Considering the fact that the charges have been framed and trial has started, this application is dismissed.

(Sandeep Kumar, J) tusharika/-

U       T

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Patna High Court - Orders