Rakesh Kumar vs The State Of Bihar on 4 May, 2026

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Patna High Court - Orders

Rakesh Kumar vs The State Of Bihar on 4 May, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.6140 of 2026
                         Arising Out of PS. Case No.-295 Year-2025 Thana- TEKARI District- Gaya
                 ======================================================
                 Rakesh Kumar S/o Manoj Kumar @ Manoj Prasad R/o Village - Lao, (Law),
                 P.S.- Tekari, District - Gaya
                                                                       ... ... Petitioner
                                               Versus
           1.     The State of Bihar Bihar
           2.     XXX W/o Santosh Kumar R/o Village - Lao, P.S - Tekari, District - Gaya
                                                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Gajendra Kumar Singh, Advocate
                 For the Opposite Party/s :        Mr. Pramod Kumar Pandey, APP
                                                   Surbhi Nirmal, Advocate

                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   04-05-2026

Heard learned counsel for the parties.

2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 137(2), 96 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

3. As per the prosecution case, petitioner kidnapped 14 years old minor daughter of the petitioner with bad intention.

4. It is submitted on behalf of the petitioner that the victim in her statement recorded under section 183 Bharatiya Nagarik Suraksha Sanhita, 2023 has not supported the prosecution case. she has stated that since she was in love with the petitioner, she left the house at her own and performed marriage with him in Howrah. Petitioner claims clean antecedent.

5. Learned counsel for the State and the informant opposed 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 Patna High Court CR. MISC. No.6140 of 2026(3) dt.04-05-2026 2/2 petitioner, mentioned above, be enlarged on bail on furnishing bail bond of Rs.7,000/- (seven thousand) with two sureties of the like amount each to the satisfaction of the District and Additional Sessions Judge VII cum Exclusive Special Judge, POCSO Act, Gaya ji in Tekari Police Station Case No. 295 of 2025, subject to the conditions laid down under section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023.




                                             (Prabhat Kumar Singh, J)
Shashi

U        T

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Patna High Court - Orders