Jaimun Khatoon vs The State Of Bihar on 19 February, 2026

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Patna High Court - Orders

Jaimun Khatoon vs The State Of Bihar on 19 February, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.61357 of 2025
                        Arising Out of PS. Case No.-519 Year-2022 Thana- RIGA District- Sitamarhi
                 ======================================================
                 Jaimun Khatoon D/o Kasim Ansari @ Mohammad Kasim Ansari R/o Village
                 - Bhorha, P.S.- Riga, District - Sitamarhi .
                                                                   ... ... Petitioner/s
                                                       Versus
           1.     The State of Bihar
           2.     Farmuddin Ansari S/o Late Abdullah Ansari R/o Village - Bhorha, P.S -
                  Riga, District - Sitamarhi
                                                                  ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Ashok Kumar Jha
                 For the Opposite Party/s :        Mr.Binod Kumar No. 3
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

7   19-02-2026

Heard the parties.

2. The petitioner was granted provisional bail by this Court vide order dated 23.12.2025 and the same reads as follows:-

Heard the learned counsel for the petitioner and the learned counsel for the State.

2. A counter affidavit has been filed on behalf of the Superintendent of Police, Sitamarhi. The petitioner is a woman who is in custody since 24.06.2024. The police is still investigating the case as the victim girl is traceless.

3. The Superintendent of Police, Sitamarhi will get the Narco test of the petitioner done in aid of the investigation.

4. Re-list this case after eight weeks under the heading "For Orders."

5. In the meantime, let the petitioner, above named, be released on Interim/Provisional Bail on furnishing bail bonds of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount Patna High Court CR. MISC. No.61357 of 2025(7) dt.19-02-2026 2/2 each to the satisfaction of the learned concerned Court below in connection with Riga P.S. Case No. 519 of 2022.

3. Learned counsel for the petitioner submits that the petitioner has consented for Narco Test in aid of the investigation and in view of the same, the interim/provisional bail granted to the petitioner vide order dated 23.12.2025, is hereby confirmed.

4. In view of the above, the Investigating Officer of this Court is directed to get the Narco Test of the petitioner done so that the whereabouts of the victim can be found out.

5. It is directed to the learned counsel for the State to produce the report of the Special Investigation Team which has been formed for recovery of the missing girl on the next date of hearing.

6. List this case after six weeks.

7. Let a copy of this order be communicated to the Superintendent of Police, Sitamarhi through FAX for its compliance.

(Sandeep Kumar, J) Vikas/-

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Patna High Court - Orders