Patna High Court - Orders
Hasim Khan @ Hasi Khan vs The State Of Bihar on 26 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
======================================================
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
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Chhote Lal Mishra, Advocate
For the Opposite Party/s : Mr. Jagdhar Prasad, A.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
4 26-11-2025Pre-arrest bail application of petitioner no. 6 has already been dismissed as withdrawn vide order dated 10.11.2025.
2. Heard learned counsel for the petitioners and the State.
3. Petitioner nos. 1-5 apprehend arrest in a case registered for the offences punishable under Sections 191(2), Patna High Court CR. MISC. No.64478 of 2025(4) dt.26-11-2025 2/3 190, 126(2), 115(2), 109(1), 74, 76, 351(2) of the Bharatiya Nyaya Sanhita and Section 27 of the Arms Act.
4. As per prosecution case, on 01.04.2025 at about 11 AM, co-accused Aryan Khan misbehaved with the informant and on protest, all the F.I.R. named accused persons, including these petitioners brutally assaulted informant and others.
5. Learned counsel for the petitioners submits that petitioners are innocent and have committed no offence. On the issue of eve-teasing, quarrel took place between the parties in which both sides sustained injuries. Case and counter case. Allegation of assault is general and omnibus and there is no specific allegation of overt act against these petitioners.
6. Learned A.P.P. for the State vehemently opposed the bail application.
7. Considering the nature of accusation, this anticipatory bail is allowed and it is ordered that let the above named petitioner nos. 1- 5 in the event of their arrest/surrender before the court below within a period of eight weeks from today, be enlarged 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 Additional Chief Judicial Magistrate, Bikramganj, Rohtas in connection with Bikramganj Patna High Court CR. MISC. No.64478 of 2025(4) dt.26-11-2025 3/3 P. S. Case No. 213 of 2025, subject to condition as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.
(Prabhat Kumar Singh, J) Navya/-
U T