Patna High Court - Orders
Satyendra Yadav @ Satendra Kumar vs The State Of Bihar on 9 April, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.214 of 2025
Arising Out of PS. Case No.-12 Year-2011 Thana- SC/ST District- Gaya
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1. Satyendra Yadav @ Satendra Kumar Son of Badho Yadav Resident of
Village - Dharhara Khurd, P.S. - Fatehpur, District - Gaya
2. Raj Kumar Yadav Son of Late Shukar Yadav Resident of Village - Dharhara
Khurd, P.S. - Fatehpur, District - Gaya
3. Rajendra Yadav Son of Late Chamari Yadav Resident of Village - Dharhara
Khurd, P.S. - Fatehpur, District - Gaya
... ... Appellant/s
Versus
1. The State of Bihar
2. Most. Dhanwa Devi (Wife of Informant) Wife of Late Keshar Paswan
(Informant) Resident of Village - Dharhara Kala, P.S. - Fatehpur, District -
Gaya
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Anirudh Kumar Sinha
For the Respondent/s : Mr.Binay Krishna
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
5 09-04-2026Heard learned counsel for the appellants and learned Spl.P.P for the State.
2. This appeal has been filed against an order passed by learned Exclusive Special Judge (SC & ST Act), Gaya in Gaya SC/ST P.S. Case No. 12 of 2011, registered for the offence under Sections 147, 149, 341, 323, 384, 504, 506/34 of the Indian Penal Code and Section 3(1)(r)(s) of the SC/ST (POA) Act, whereby the prayer for anticipatory bail of appellants has been rejected.
3. The F.I.R. has been lodged in the year 2011 and Patna High Court CR. APP (SJ) No.214 of 2025(5) dt.09-04-2026 2/2 appellants have approached this Court after lapse of fourteen years in 2025 under Section 14(A)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities), Act for grant of anticipatory bail. Moreover, in this case, after submission of chargesheet, the learned Court below has already taken cognizance under the provisions of SC/ST Act against these appellants and as such, this appeal, filed for grant of anticipatory bail to the appellants, is not maintainable, in view of the decision of the Hon'ble Supreme Court in case of Bachu Das Vs State of Bihar and others, reported in (2014) 3 S.C.C. 471.
4. Considering the delay in approaching this Court and the law laid down by the Hon'ble Supreme Court in the case of Bachu Das (supra), the present appeal, filed for pre-arrest bail to the appellants, is dismissed as not maintainable.
(Prabhat Kumar Singh, J)
anay
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