Supreme Court - Daily Orders
Awadhesh Rai vs The State Of Bihar on 19 February, 2026
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.1 COURT NO.2 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6197/2022
[Arising out of impugned final judgment and order dated 09-02-2022
in CRADB No. 946/2015 passed by the High Court of Judicature at
Patna]
AWADHESH RAI & ORS. Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
[ONLY I.A. NOS. 27207/2026 AND 50753/2026 ARE LISTED UNDER THIS ITEM.] IA No. 27207/2026 - GRANT OF BAIL IA No. 50753/2026 - INTERIM BAIL Date : 19-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :
Mr. Rajiv Nanda, Sr. Adv. Mr. Manish Kumar Vikkey, AOR Mr. Loveleen Kaithwas, Adv. Mr. Kanchan Kumar Jha, Adv.
Mr. Gautam Khazanchi, Adv. Ms. Devina Sehgal, AOR Ms. Vismita Diwan, Adv. Mr. Ayush Sachan, Adv. Ms. Pooja Deepak, Adv. Mr. Khush, Adv.
For Respondent(s) :
Mr. Manish Kumar, AOR Mr. Divyansh Mishra, Adv.Signature Not Verified Digitally signed by SONIA BHASIN Date: 2026.02.19 17:41:56 IST
Reason: UPON hearing the counsel the Court made the following 1 O R D E R We are not inclined to interfere with the applications for interim or regular bail.
Applications are rejected.
Leave granted.
List the matter for final hearing on 15th April, 2026.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR 2