Goloo Kumar @ Golu Kumar vs The State Of Bihar on 22 January, 2026

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Patna High Court - Orders

Goloo Kumar @ Golu Kumar vs The State Of Bihar on 22 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.60470 of 2025
                     Arising Out of PS. Case No.-192 Year-2024 Thana- PANCHRUKHI District- Siwan
                 ======================================================
                 Goloo Kumar @ Golu Kumar S/o Sri Govindra Bhagat @ Govind Bhagat R/o
                 Village - Sadikpur, P.S.- Pachrukhi, District - Siwan.
                                                                        ... ... Petitioner/s
                                                      Versus
           1.     The State of Bihar
           2.     Sona Devi Wife of Sharma Bhagat Resident of Village- Sadikpur, P.S.-
                  Pachrukhi, Siwan
                                                                ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Sanjay Kumar Singh, Advocate
                 For the Opposite Party/s :      Gulnar Begum, A.P.P.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   22-01-2026

Heard learned counsel for the parties.

2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 363/366 of the Indian Penal Code.

3. As per prosecution case, petitioner kidnapped her daughter for the purpose of marriage.

4. It is submitted on behalf of the petitioner that this petitioner is innocent and has falsely been implicated in this case. Victim, in her statement recorded under section 183 Bharatiya Nagarik Suraksha Sanhita, 2023, has denied her kidnapping. She has stated that out of her free will she went to the house of her maternal uncle. Thereafter, she went to Delhi without informing her house and solemnized marriage with the Patna High Court CR. MISC. No.60470 of 2025(3) dt.22-01-2026 2/2 petitioner in temple. Her age has been assessed as 18 years. Petitioner claim clean antecedent.

5. Learned counsel for the State opposes the prayer for pre-arrest bail.

6. Considering the aforesaid facts of the case, prayer for bail of this petitioner is allowed. In the event of arrest/surrender within eight weeks from today, let this petitioner, mentioned above, 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 Additional Chief Judicial Magistrate, Siwan in Pachrukhi Police Station Case No. 192/2024, subject to the conditions laid down under section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.




                                             (Prabhat Kumar Singh, J)
Shashi

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Patna High Court - Orders