Patna High Court - Orders
Hasim Khan @ Hasi Khan vs The State Of Bihar on 10 November, 2025
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64478 of 2025
Arising Out of PS. Case No.-213 Year-2025 Thana- BIKRAMGANJ District- Rohtas
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1. Hasim Khan @ Hasi Khan S/o- Shamsuddin Khan Village- Bikramganj PS-
Bikramganj District- Rohtas at Sasarm
2. Hasmat Khan @ Md. Hasmat Ali @ Hasmad Khan S/o- Islam Khan @
Mohammad Islam Khan Village- Bikramganj PS-Bikramganj District-
Rohtas at Sasarm
3. Anatullah @ Anatullah Khan @ Tinku @ Md. Minnatullah Khan S/o- Late
Jumrati Khan Village- Bikramganj PS-Bikramganj District- Rohtas at
Sasarm
4. Naushad Khan @ Chunna Khan S/o- Shamsuddin Khan Village- Bikramganj
PS-Bikramganj District- Rohtas at Sasarm
5. Saffiullaha Khan S/o- Late Jumrati Khan Village- Bikramganj PS-
Bikramganj District- Rohtas at Sasarm
6. Vikky Khan @ Akbar Khan @ Adalat Khan S/o- Late Kalim Khan Village-
Bikramganj PS-Bikramganj District- Rohtas at Sasarm
... ... Petitioners
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr.Chhote Lal Mishra, Advocate
For the Opposite Party/s : Mr.Jagdhar Prasad, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
3 10-11-2025Petition for pre-arrest bail of petitioner no.6 is dismissed as withdrawn.
(Prabhat Kumar Singh, J) shashi/-
U T