Patna High Court - Orders
Nilam Kushwaha @ Kumari Nilam Sinha vs The State Of Bihar on 31 March, 2026
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.13948 of 2026
Arising Out of PS. Case No.-275 Year-2025 Thana- GORAUL District- Vaishali
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1. Nilam Kushwaha @ Kumari Nilam Sinha W/O Arvind Bhagat R/O Village-
Chehrakala, P.S- Kathara, Distt.- Vaishali.
2. Arvind Bhagat S/O Hirdey Bhagat R/O Village- Chehrakala, P.S- Kathara,
Distt.- Vaishali.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Raja Ram Rai, Advocate
For the Opposite Party/s : Mr. Shailendra Kumar, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 31-03-20261. 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 offences punishable under Sections 89 and 64 of the BNS, 2023.
3. Learned counsel for the petitioners submits that petitioner no. 1 is a person with clean antecedent and petitioner no. 2 has antecedent of one case and the informant alleges that Gautam, son of the petitioners, on 16.05.2021, had kidnapped her along with his friends and took her to an unknown place for which Goraul (Kathara) P.S. Case No. 208 and 2021 was instituted. It is next alleged that in the aforesaid case, she was made to give a statement in favour of the accused person on Patna High Court CR. MISC. No.13948 of 2026(2) dt.31-03-2026 2/3 point of threat that her father would be killed and sister kidnapped. Further, Gautam kept establishing physical relation with her since she was 16 years of age and Gautam with help of petitioner no. 2 in the year 2023 and 2024 got her aborted. Further, petitioners also helped Gautam in his misdeeds and on 09.05.2025 left her at her parents' place and said that if occurrence is disclosed the same thing will happen with her sister. Further, a video of Gautam roaming with gun is viral on the social media.
4. Learned counsel for the petitioners submits that petitioners have been falsely implicated in the instant case by the informant. It is further submitted that Gautam and the informant were in a relationship but then the relationship soured and the instant false case came to be instituted with the aforesaid allegation. It is next submitted that petitioners, being parents of Gautam, have been implicated with a view to coerce Gautam into submission.
5. Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioners.
6. Considering the submissions made by the learned counsel for the petitioners, let the petitioners, above-named, in the event of their arrest or surrender within a period of six Patna High Court CR. MISC. No.13948 of 2026(2) dt.31-03-2026 3/3 weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Trial Court where the case is pending/Successor Court in connection with Goraul (Kathara) P.S. Case No. 275 of 2025, subject to the conditions as laid down under Section 438(2) of the Cr.P.C./482(2) of the B.N.S.S. (Satyavrat Verma, J) Kundan/-
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