Patna High Court - Orders
Jitendra Rai vs The State Of Bihar on 20 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.85284 of 2025
Arising Out of PS. Case No.-153 Year-2024 Thana- RIVILGANJ District- Saran
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Jitendra Rai S/o Baijnath Rai Resident of Village- Naya Vasti, P.S.- Rivilganj,
District- Saran at Chapra
... ... Petitioner/s
Versus
1. The State of Bihar
2. Sabita Devi @ Sabit Devi W/o Rameshwar Rai Resident of Village- Naya
Vasti Bhadpa, P.S.- Rivilganj, District- Saran at Chapra
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rabindra Kumar Tiwary
For the Opposite Party/s : Mr.Awadhesh Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL ORDER
4 20-02-2026Heard learned counsel for the petitioner and learned A.P.P appearing on behalf of the State.
The petitioner is apprehending his arrest in a case registered for the offences punishable under Sections 363, 366(A) of the I.P.C, later on Sections 376, 511 I.P.C and Section 8 of the POCSO Act was also added.
It is a case of kidnapping of the minor daughter of the informant for the purpose of illicit intercourse/marriage.
It is submitted by learned counsel for the petitioner that petitioner is innocent and he has falsely been implicated in this case. The petitioner is not named in the F.I.R and his name transpires during the course of Patna High Court CR. MISC. No.85284 of 2025(4) dt.20-02-2026 2/2 investigation. The minor daughter of the informant was in love with co-accused Pappu Rai who has already been granted anticipatory bail by a coordinate Bench of this Court vide order dated 07.10.2025 passed in Cr. Misc. No. 25530 of 2025. A statement has been made in para 3 of the petition that petitioner has no criminal antecedents.
Learned A.P.P appearing on behalf of the State has vehemently opposed the prayer for bail of the petitioners.
Considering the facts aforesaid, let the petitioner, above named, in the event of his arrest or surrender before learned Court below within a period of four weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 10,000/-(Ten Thousands) with two sureties of the like amount each to the satisfaction of learned Exclusive Special Additional Sessions Judge, POCSO, Saran at Chapra in connection with Rivilganj P.S. Case No. 153 of 2024.
(S. B. Pd. Singh, J) Shageer/-
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