Patna High Court - Orders
Anmol Kumar @ Ranjan Kumar vs The State Of Bihar on 9 April, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.474 of 2026
Arising Out of PS. Case No.-273 Year-2025 Thana- DHAKA District- East Champaran
======================================================
1. Anmol Kumar @ Ranjan Kumar S/o- Shivnath Ram R/O- Shyambakhari,
P.S.- Dhaka, Dist- East Champaran at Motihari
2. Ankit Kumar S/o- Ashok Ram R/O- Shyambakhari, P.S.- Dhaka, Dist- East
Champaran at Motihari
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Shashank Shekhar, Advocate
For the Opposite Party/s : Mr.Nawal Kishore Prasad,APP
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
4 09-04-2026Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
2. The petitioner seeks bail in connection with Dhaka P.S. Case No. 273/2025 registered for the offences punishable under Sections 140(1) and 3(5) of B.N.S.
3. As per the prosecution case, petitioner and others are accused of kidnapping the victim.
4. Learned counsel for the petitioner submits that petitioner is innocent and has falsely been implicated in the present case. Learned counsel further submits that from statement of the victim, it does not appear to be a case of kidnapping for ransom, moreover, the victim in her statement Patna High Court CR. MISC. No.474 of 2026(4) dt.09-04-2026 2/2 has not said anything against the petitioner. Petitioner has clean antecedent and he is in custody since 21.09.2025. The petitioner undertakes to co-operate in the case/ trial.
5. Learned APP for the State has opposed the prayer for regular bail of the petitioner.
6. Considering the facts and circumstances of the case, this application for regular bail is allowed.
7. Accordingly, let the petitioner, above named, be released on bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Sub-Divisional Judicial Magistrate, Sikarahna, East Champaran at Motihari /concerned Court below in connection with Dhaka P.S. Case No. 273/2025.
(Sandeep Kumar, J) tusharika/-
U T