Shravan Kumar Gupta @ Shrawan Kumar vs The State Of Bihar on 19 December, 2025

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Patna High Court - Orders

Shravan Kumar Gupta @ Shrawan Kumar vs The State Of Bihar on 19 December, 2025

Bench: Nawneet Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.88760 of 2025
                        Arising Out of PS. Case No.-119 Year-2019 Thana- SAHPUR District- Patna
                 ======================================================
                 SHRAVAN KUMAR GUPTA @ SHRAWAN KUMAR S/O ASHOK
                 KUMAR GUPTA @ ASHOK MADHESIYA R/o Village- Mairwa Karn, P.S.-
                 Kuchaykote, P.O.- Nechua Jalalpur, District- Gopalganj, Bihar, at present vill
                 - Hafua Balram, P.S.- Taraiya, Distt.- Kushinagar, U.P.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Dr. Pratyush Kumar
                 For the Opposite Party/s :       Mr.Shailendra Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR
                 PANDEY
                                       ORAL ORDER

2   19-12-2025

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

2. The petitioner is apprehending his arrest in Shahpur P.S. Case No. 119 of 2019 registered under Sections 406 & 420 of the Indian Penal Code.

3. Allegedly, the petitioner forged certain documents and produced them for participation in Army Recruitment Rally held at Danapur Cant in September, 2018 and got selected on the basis of those forged documents and in this manner, he has cheated the Indian Armed Forces.

4. It has been submitted on behalf of the petitioner that for the same offence, two first information reports have been Patna High Court CR. MISC. No.88760 of 2025(2) dt.19-12-2025 2/2 lodged. The first one is Kuchaikot P.S. Case No. 14 of 2019 in the district of Gopalganj whereas the second one is the present one. In Kuchaikot P.S. Case No. 14 of 2019, the petitioner was held juvenile. The present case was not within the knowledge of the petitioner and that is why, he could not file anticipatory bail.

5. Learned APP has opposed the prayer for anticipatory bail.

6. The petitioner has been determined juvenile by the competent court for the same offence in another F.I.R.

7. Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest/surrender before the learned court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Sub Divisional Judicial Magistrate, Danapur in connection with Shahpur P.S. Case No. 119 of 2019, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure/482(2) of BNSS, 2023.

(Nawneet Kumar Pandey, J) A.K.V.//-

U       T

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Patna High Court - Orders