Patna High Court - Orders
Akbar Khan @ Md. Akbar Khan vs The State Of Bihar on 23 February, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.81984 of 2024
Arising Out of PS. Case No.-814 Year-2022 Thana- ROHTAS COMPLAINT CASE District-
Rohtas
======================================================
1. Akbar Khan @ Md. Akbar Khan Son of Ibrahim Khan Resident of Village-
Turk Bigha, P.S.- Kachhawa District- Rohtas
2. Najiwa Khatoon Wife of Akbar Khan @ Md. Akbar Khan Resident of
Village- Turk Bigha, P.S.- Kachhawa District- Rohtas
3. Haidar Khan@Haidar Ali Son of Akbar Khan @ Md. Akbar Khan Resident
of Village- Turk Bigha, P.S.- Kachhawa District- Rohtas
... ... Petitioner/s
Versus
1. The State of Bihar
2. Majabuddin Ansari Son of Jumrati Ansari Resident of Village- Turk Bigha,
P.S.- Kachhawa District- Rohtas
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Arvind Kumar Pandey
For the Opposite Party/s : Mr. Meena Singh
Mr. Rang Nath Choubey
======================================================
CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
8 23-02-2026Heard the learned counsel for the petitioners and the learned counsel for the State.
2. The petitioners apprehend their arrest in connection with Complaint Case No. 814 of 2022 filed by the complainant under Sections 323, 498(A), 364, 367, 368, 120B of the Indian Penal Code and Section ¾ of the DP Act.
3. As per the prosecution case, the accused Kausar Khan kidnapped the daughter of the complainant in the year 2019 and later they were recovered by the Police. The victim Patna High Court CR. MISC. No.81984 of 2024(8) dt.23-02-2026 2/3 and the accused Kausar Khan got married on 15.03.2020. The petitioners and others are accused of assaulting and torturing the victim for demand of dowry.
4. It has been submitted by the learned counsel for the petitioners that the petitioners are innocent and have falsely been implicated in this case.
5. Learned APP for the State and the learned counsel for the O.P. No. 2 have opposed the application of the petitioners.
6. Considering the submission of the parties and in light of the law laid down by the Hon'ble Supreme Court in the case of Arnesh Kumar Vs. State of Bihar reported in (2014) 8 SCC 273, this application for grant of anticipatory bail is allowed.
7. Let the petitioners, above named, in the event of their arrest or surrender before the concerned Court below within four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1st Class, Bikramganj, Rohtas at Sasaram/concerned Court below in connection with Complaint Case No. 814 of 2022 subject to the conditions laid down in Patna High Court CR. MISC. No.81984 of 2024(8) dt.23-02-2026 3/3 Section 438(2) of the Code of Criminal Procedure, 1973 / Section 482 of the BNSS.
(Sandeep Kumar, J) Shishir/-
U T