Patna High Court - Orders
Niranjan Mandal vs The State Of Bihar on 17 January, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.46809 of 2025
Arising Out of PS. Case No.-51 Year-2023 Thana- PIRPAINTI District- Bhagalpur
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1. Niranjan Mandal Son of Late Radhe Mandal Resident of Village
-Chaukhandi Barbariya Ghat, PS- Pirpainti, District -Bhagalpur
2. Mosammat Kari Devi Wife of Late Radhe Mandal Resident of Village
-Chaukhandi Barbariya Ghat, PS- Pirpainti, District -Bhagalpur
3. Champa Devi Daughter of Late Radhe Mandal Resident of Village
-Chaukhandi Barbariya Ghat, PS- Pirpainti, District -Bhagalpur
... ... Petitioner/s
Versus
The State of Bihar bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Subodh Kumar Jha
Mr.Pranav Kumar Jha
For the Opposite Party/s : Mr.Md. Aslam Ansari
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 17-01-2026Heard the parties.
2. The petitioners apprehends their arrest in conncection with Pirpainti P.S. Case No. 51 of 2023 registered for the offence under Sections 363, 365, 34 of the Indian Penal Code.
3. As per the prosecution case, the petitioners and others are accused of killing the deceased, who is still traceless.
4. In view of the allegations levelled against the petitioners, this Court is of the view that custodial interrogation/Narco test of the petitioners is required in this case and therefore, this Court is not inclined to grant bail to the Patna High Court CR. MISC. No.46809 of 2025(3) dt.17-01-2026 2/2 petitioners.
5. Accordingly, this application is dismissed.
6. The petitioners are directed to surrender within four weeks from today and pray for regular bail failing which the Senior Superintendent of Police, Bhagalpur will take all steps for the arrest of the petitioner/accused person/s.
7. Let a copy of this order be communicated to the Senior Superintendent of Police, Bhagalpur through FAX for its compliance.
(Sandeep Kumar, J) Vikas/-
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