Pramendra Gond @ Parmendra Gond vs The State Of Bihar on 13 August, 2025

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Patna High Court - Orders

Pramendra Gond @ Parmendra Gond vs The State Of Bihar on 13 August, 2025

Bench: Alok Kumar Sinha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.52666 of 2025
                       Arising Out of PS. Case No.-29 Year-2025 Thana- Karvandiya District- Rohtas
                 ======================================================
                 Pramendra Gond @ Parmendra Gond S/O Late Dev Gond @ Dew Goud R/O
                 Village- Basantpur, P.S.- Sasaram (Karwandia), District- Rohtas at Sasaram
                                                                               ... ... Petitioner/s
                                                    Versus
                 The State of Bihar
                                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Parwej Khan, Advocate
                 For the Opposite Party/s :        Ms. Pushpa Sinha, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
                                       ORAL ORDER

2   13-08-2025

Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

2. The petitioner seeks bail in connection with Karwandiya P.S. Case No.29 of 2025 dated 07.04.2025 registered for the offence punishable under Sections 191(2), 190, 109, 115(2), 126(2), 117(2), 118(1) & 352 of the BNS.

3. In paragraph-3 of the bail application the learned counsel for the petitioner has disclosed the criminal antecedent of the petitioner which is as follows:

"1. Sessions Trial No. 152 of 2017, Arising out of Sasaram (T) P.S. Case No. 125 of 2017, under sections 379, 411, 413 & 414 of the Indian Penal Code,

2. Sasaram (M) P.S. Case No. 401 of 2018, under sections 147, 148, 149, 323, 504 & 447 of the Indian Penal Code,

3. Sasaram (T) P.S. Case No. 727 of 2019, under section 379 of the Indian Penal Code,

4. Sasaram (M) P.S. Case No. 251 of 2020, Patna High Court CR. MISC. No.52666 of 2025(2) dt.13-08-2025 2/4 under section 30 (a) of the Excise Act,

5. Sasaram (M) P.S. Case No. 287 of 2020, under section 30 (a) of the Excise Act,

6. Excise (Sasaram) P.S. Case No. 02 of 2021, under section 30 (a) of the Excise Act,

7. Sasaram (M) P.S. Case No. 122 of 2022, under sections 413 & 414 of the Indian Penal Code,

8. Shivsagar P.S. Case No. 117 of 2022, under section 30 (a) of the Excise Act,

9. Sasaram (M) P.S. Case No. 93 of 2022, under section 30 (a) of the Excise Act,

10. Chand P.S. Case No. 119 of 2020, under section 30 (a) of the Excise Act,

11. Durgawati P.S. Case No. 07 of 2019, under sections 414 & 34 of the Indian Penal Code and section 30 (a) of the Excise Act,

12. Chainpur P.S. Case No. 38 of 2022, under section 30 (a) of the Excise Act,

13. Chandauli (U.P.) P.S. Case No. 227 of 2023, under sections 411, 413, 419 & 420 of the Indian Penal Code,

14. Sasaram (M) P.S. Case No. 322 of 2025, under sections 127(1), 115(2), 109 & 132 of the B.N.S, and section 27 of the Arms Act, in most cases he is on bail, except last case, which is pending before this Hon'ble Court."

4. The case of the prosecution is that the informant gave his fardbeyan to the SHO, Karwandiya P.S. on 07.04.2025 alleging therein that on 06.04.2025 at 09:00 PM, the petitioner and his friend, namely, Shudhir Kumar while coming from Karwandiya to Wajirganj, in the meantime at Wajirganj More all named accused persons including the petitioner and 4-5 unknown persons having countrymade pistol and sword were waiting there. It is further alleged that the petitioner got down Patna High Court CR. MISC. No.52666 of 2025(2) dt.13-08-2025 3/4 from black pulsar (motorcycle) and on the point of pistol asked about his brother Dilipwa and started assaulting. The petitioner is said to have assaulted by sword on the head of the informant, which hit the ear of the informant resulting in the ear getting cut. Sudhir received head injury and thereafter fled away.

5. Learned counsel for the petitioner submits that although the petitioner is named in the FIR, but he is innocent and has committed no offence as alleged in the FIR. He further submits that he has been unnecessarily dragged due to previous enmity as well as dirty village politics. Learned counsel for the petitioner further submits that the petitioner is in custody since 30.04.2025. Charge sheet has been filed and as per the injury report the injury has been stated to be simple, caused by hard and blunt substance. Learned counsel, therefore, prays that the petitioner be granted regular bail.

6. Learned APP opposes the prayer for grant of bail and submits that taking into account the criminal antecedents of the petitioner, it is clear that the petitioner is a habitual offender and enlarging him on bail would be a threat to the civil society. Learned APP further submits that there is allegation in the FIR of petitioner having assaulted by sword on the head of the informant, which could have been very fatal.

Patna High Court CR. MISC. No.52666 of 2025(2) dt.13-08-2025 4/4

7. Considering the fact that the petitioner has fourteen criminal antecedents and further considering the fact that the petitioner has been alleged to have assaulted by sword on the head of the informant, which could have prove to be very fatal, I am not inclined to grant bail to the petitioner and the bail application will be rejected.



                                             (Alok Kumar Sinha, J)

Prakash Narayan
U      T

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Patna High Court - Orders