Rajdeo Ram vs The State Of Bihar on 22 January, 2026

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Patna High Court - Orders

Rajdeo Ram vs The State Of Bihar on 22 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.82722 of 2025
                      Arising Out of PS. Case No.-87 Year-2025 Thana- BALIGAON District- Vaishali
                 ======================================================
                 Rajdeo Ram Ramashray Ram Resident of Village - Agrail Khurd, P.S-
                 Baligaon,Dist- Vaishali
                                                                     ... ... Petitioner/s
                                            Versus
                 The State of Bihar
                                                              ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Poonam Kumari
                 For the Opposite Party/s :       Mr.Parmeshwar Mehta
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   22-01-2026

Heard learned counsel for the petitioner and learned A.P.P. for the State.

2. The petitioner apprehends his arrest in a case registered for the offence under Sections 316(5), 318(4), 3(5) of the Bhartiya Nyaya Sanhita and Section 7 of the E.C. Act.

3. As per F.I.R., petitioner is a P.D.S. Dealer and is alleged to have embezzled Government subsidized food-grains of Rs. 4,76,191/-.

4. Learned counsel for the petitioner submits that due to irregularity in the e-POS machine, for which, petitioner had already submitted a complaint to the Block Supply Officer, Patepur, Vaishali (Annexure - P/2). F.I.R. has been lodged after a delay of 3 months. The alleged physical verification of stock was not in accordance with law and not supported by any independent witness. Moreover, the PDS license of petitioner has already been suspended by the S.D.O., Mahua (Vaishali), Patna High Court CR. MISC. No.82722 of 2025(3) dt.22-01-2026 2/2 vide Memo No 456 dated 21.06.2025 i.e. Annexure - S1 to the supplementary affidavit. Petitioner claims clean antecedent.

5. Learned A.P.P. for the State has opposed the bail petition.

6. Considering the aforesaid facts and circumstances, let the above named petitioner, in the event of arrest/surrender within a period of eight weeks from today, be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned J.M. 1st Class, Vaishali at Hajipur in connection with Baligaon P.S. Case No. 87 of 2025, subject to condition as laid down under Section 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023.




                                                      (Prabhat Kumar Singh, J)
anay

U      T

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Patna High Court - Orders