Munna Sah @ Munna Gupta vs The State Of Bihar on 20 February, 2026

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Patna High Court - Orders

Munna Sah @ Munna Gupta vs The State Of Bihar on 20 February, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.55976 of 2025
                                               In
                                 CRIMINAL APPEAL (SJ) No.3681 of 2022
                 Arising Out of PS. Case No.-431 Year-2022 Thana- BHABHUA District- Kaimur (Bhabua)
                 ======================================================
           1.     Munna Sah @ Munna Gupta S/o- Ramji Sah Village- Mandari Ps- Bhabhua
                  Dist- Kaimur
           2.    Maya Devi Munna Sah Village- Mandari Ps- Bhabhua Dist- Kaimur
           3.    Shankar Sah @ Shiv Shankar Gupta S/o- Munna Sah Village- Mandari Ps-
                 Bhabhua Dist- Kaimur
           4.    Gauri Sah @ Gauri Shankar S/o- Munna Sah Village- Mandari Ps- Bhabhua
                 Dist- Kaimur

                                                                                 ... ... Petitioner/s
                                                      Versus
           1.    The State of Bihar
           2.    Nagendra Rajak S/o- Triveni Dhobi Village- Mandari Ps- Bhabhua Dist-
                 Kaimur

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Ajay Kumar Tiwari, Advocate
                 For the Opposite Party/s :      Ms.Usha Kumari 1, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

8   20-02-2026

Heard learned counsel for the petitioners and learned APP for the State.

2. The petitioners apprehend their arrest in connection with Bhabhua P.S. Case No. 431 of 2022 registered for the offence under Sections 341, 323, 366(A), 376, 379, 504/ 34 of the I.P.C. and Section 6 of POCSO Act and Sections 3(i)

(r)(s), 3(2)(v) of SC/ST Act.

3. As per the prosecution case, one Amarjeet Sah is accused of kidnapping the daughter of the complainant. Patna High Court CR. MISC. No.55976 of 2025(8) dt.20-02-2026 2/2

4. It has been submitted by the learned counsel for the petitioners that the petitioner are innocent and they have falsely been implicated in this case. It is next submitted that petitioners are relatives of the main accused Amarjeet Sah who is already in custody. Petitioner has clean antecedent.

5. Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.

6. Considering the aforesaid facts, this application 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 bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge -VI-cum- Spl. Judge, POCSO, Kaimur at Bhabhua/ concerned Court below in connection with Bhabhua P.S. Case No. 431 of 2022, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 / Section 482 of the BNSS.

(Sandeep Kumar, J) tusharika/-

U       T

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Patna High Court - Orders