Patna High Court - Orders
Jawahar Yadav vs The State Of Bihar on 7 May, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.27391 of 2026
Arising Out of PS. Case No.-220 Year-2014 Thana- WAJIRGANJ District- Gaya
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Jawahar Yadav Son of Rewat Yadav @ Khet Yadav Resident Of Village-
Budhaul Ps- Wazirganj District- Gaya
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sheo Kumar Prasad
For the Opposite Party/s : Mr.Sanjay Kumar Tiwary
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 07-05-2026Heard the learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks regular bail in connection with Wazirganj P.S. Case No. 220 of 2014 registered for the offence under Sections 384, 386, 34 of the Indian Penal Code and Section 17 of the CLA.
3. The allegation against the petitioner is that he, along with other co-accused persons who are Naxalites, demanded extortion money from an employee of the construction company. On non-fulfillment of the demand, they threatened the contractor by pasting a pamphlet and also burnt the JCB machine and tractor belonging to the contractor.
4. The petitioner is in custody since 15.09.2025.The allegations against the petitioner are serious and grave in nature. Patna High Court CR. MISC. No.27391 of 2026(3) dt.07-05-2026 2/2 There exists prima facie material against the petitioner indicating his involvement in the commission of the offence.
5. Having considered the facts and circumstances of the case and the allegations levelled against the petitioner, this Court is not inclined to grant regular bail to the petitioner. Accordingly, the application for regular bail stands rejected.
6. 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) Shishir/-
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