Rajdeo Rai @ Rajdev Ray vs The State Of Bihar on 5 January, 2026

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Patna High Court - Orders

Rajdeo Rai @ Rajdev Ray vs The State Of Bihar on 5 January, 2026

Bench: Sunil Dutta Mishra

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.78431 of 2025
                    Arising Out of PS. Case No.-940 Year-2025 Thana- AHIYAPUR District- Muzaffarpur
                 ======================================================
           1.     Rajdeo Rai @ Rajdev Ray S/O Late Arjun Ray R/O village - Bisautha, P.S-
                  Katra, District - Muzaffarpur
           2.     Chinta Devi W/O Rajdeo Rai @ Rajdev Ray R/O village - Bisautha, P.S-
                  Katra, District - Muzaffarpur
                                                                       ... ... Petitioner/s
                                                Versus
                 The State of Bihar
                                                                ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Ms. Bela Singh, Advocate
                 For the Opposite Party/s :       Mr. Murli Dhar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
                                       ORAL ORDER
2   05-01-2026

Heard learned counsel for the petitioners and learned A.P.P. for the State.

2. The petitioners apprehend their arrest in a case registered under Sections 137(2), 87 and 3(5) of Bharatiya Nyaya Sanhita.

3. As per prosecution case, the informant went at Muzaffarpur with her minor daughter for her treatment, it is alleged that co-accused Sonu Kumar with the assistance of petitioners kidnapped the minor daughter of the informant.

4. Learned counsel for the petitioners submits that petitioners are innocent and have falsely been implicated in the present case due to suspicion. Further submission is that petitioners are parents of co-accused Sonu Kumar, who surrender himself and disclosed that he used to call the victim but he did not know about her kidnapping. Petitioner no. 1 is Patna High Court CR. MISC. No.78431 of 2025(2) dt.05-01-2026 2/2 about 75 years old whereas petitioner no. 2 is about 62 years old. Except that petitioners are parents of co-accused Sonu Kumar, who is in custody, there is no material against the petitioners to implicate them in this case. Petitioners have no criminal antecedent. They undertake to cooperate in the investigation and trial.

5. Learned A.P.P. appearing on behalf of the State opposed the bail application.

6. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, let the above named petitioners be released on bail, in the event of arrest or surrender before the learned court below within a period of six weeks from today, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Muzaffarpur in connection with Ahiyapur P.S. Case No. 940 of 2025, subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita.

(Sunil Dutta Mishra, J) utkarsh/-

U       T

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Patna High Court - Orders