Surendar Yadav vs The State Of Bihar on 11 February, 2026

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Patna High Court - Orders

Surendar Yadav vs The State Of Bihar on 11 February, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.4488 of 2026
                     Arising Out of PS. Case No.-315 Year-2021 Thana- LAUKAHA District- Madhubani
                 ======================================================
           1.     Surendar Yadav S/O Yogendra Yadav R/O Village- Malin Belha, PS-
                  Laukaha (Lalmaniya O.P.), District- Madhubani
           2.    Sri Prasad Yadav S/O Munga Lal Yadav R/O Village- Malin Belha, PS-
                 Laukaha (Lalmaniya O.P.), District- Madhubani
           3.    Bhuwneshwar Yadav S/O Ramdeo Yadav R/O Village- Malin Belha, PS-
                 Laukaha (Lalmaniya O.P.), District- Madhubani

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Jitendra Kumar Bharti
                 For the Opposite Party/s :       Mr.Shyameshwar Dayal
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   11-02-2026

Heard learned counsel for the petitioners and learned A.P.P. for the State.

2. The petitioners apprehend their arrest in a case registered for the offence under Sections 147, 149, 188, 447, 341, 342, 323, 332, 333, 353, 307, 427, 379, 504, 506 of the Indian Penal Code.

3. As per the prosecution case, a mob of about 400- 500 people created disturbance at Booth Nos. 53 & 54 and also not allowed to move away the E.V.M. machine and assaulted the police party.

4. Petitioners are not named in the F.I.R. There is Patna High Court CR. MISC. No.4488 of 2026(2) dt.11-02-2026 2/2 general and omnibus allegation against these petitioners. Similarly situated 13 other co-accused persons have already been granted anticipatory bail by this Court, vide orders contained in Annexure P/2 series to bail petition. Petitioners claim clean antecedent.

5. Learned A.P.P. for the State has opposed the bail petition.

6. Considering the aforesaid facts and circumstances, let the above named petitioners, in the event of their arrest/surrender within a period of six weeks from today, be enlarged on bail on furnishing bail-bonds of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Madhubani in connection with Laukaha (Lalmaniya) P.S. Case No. 315 of 2021 corresponding to G.R. Case No. 1667 of 2021, subject to condition as laid down under Section 438(2) of the Cr.P.C./Section 482 of the B.N.S.S. (Prabhat Kumar Singh, J) anay/-

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Patna High Court - Orders