Patna High Court - Orders
Pawan Sahni @ Pawan Kumar vs The State Of Bihar on 28 April, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.6889 of 2026
Arising Out of PS. Case No.-87 Year-2024 Thana- SHAHPUR PATORI District- Samastipur
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Pawan Sahni @ Pawan Kumar S/o Damodar Sahni Resident of village -
Dharampur Bande, P.S - Shahpur Patory, District - Samastipur
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. XXX W/o YYY R/o Village - Dharampur Bande, Ward No. 13, P.S - Patory,
District - Samastipur
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shanti Bhushan Singh, Advocate
For the Opposite Party/s : Mr. Parmanand Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 28-04-2026Heard learned counsel for the parties.
2. The petitioner seeks regular bail in connection with Shahpur Patory P.S. Case No. 87 of 2024, registered under Sections 366(A)/34 of the Indian Penal Code and charge has been framed u/s 323/366(A)/504/506 of the Indian Penal Code and Section 8/12 of the POCSO Act.
3. As per prosecution case, the petitioner is alleged to have kidnapped the daughter of the informant for the purpose of marriage.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has committed no offence. Learned counsel further submits that victim in her statement recorded u/s 180/183 of the B.N.S.S. it appears that she has eloped with the petitioner. The petitioner has no criminal antecedent and he is in Patna High Court CR. MISC. No.6889 of 2026(3) dt.28-04-2026 2/2 custody since 22.09.2025.
5. Learned A.P.P. for the State has opposed the prayer for bail.
6. Considering the facts and circumstances of the case, clean antecedent of the petitioner and also period of custody, this bail application is allowed.
7. Let the petitioner above named, be granted bail on furnishing bail bonds of Rs. 10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of learned Court concerned where the case is pending/successor court in connection with Shahpur Patory P.S. Case No. 87 of 2024.
8. It is made clear that any observation made herein is prima facie in nature and limited solely for the purpose of adjudication of the present bail application. Such observations shall not be construed as an expression on the merits of the case and shall not influence the trial or any other proceedings in any manner.
(Sandeep Kumar, J) Ranjeet/-
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