Patna High Court - Orders
Raushan Singh @ Prasant Kumar @ Prashant ... vs The State Of Bihar on 4 November, 2025
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.64902 of 2025
Arising Out of PS. Case No.-187 Year-2022 Thana- ATRI District- Gaya
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Raushan Singh @ Prasant Kumar @ Prashant Kumar @ Degan S/o Late
Gaukaran Singh @ Gokaran Singh @ Munni Singh R/o Village- Latawar,
P.S.- Hisua, District- Nawada
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Aryan Singh, Adv.
For the Opposite Party/s : Mr. Shyameshwar Dayal, APP
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
3 04-11-2025Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. In the present case, the petitioner seeks bail in connection with Atri P.S. Case No. 187 of 2022 registered for the offences under Sections 341, 323, 386, 387, 307, 435, 427 and 34 of the Indian Penal Code and Section 27 Arms Act.
3. As per the prosecution case, the petitioner and other co-accused persons who were armed with rifles and pistols along with 50 unknown persons came to the sand ghat settled in favour of the company of the informant and assaulted the employees. The further allegation against the petitioner and other co-accused persons is that they sprinkled the petrol on the pokelane machine and also opened fire and kept on threatening the informant and others. They also took away Rs. 2,05,500/- at gun point.
Patna High Court CR. MISC. No.64902 of 2025(3) dt.04-11-2025 2/3
4. Learned counsel appearing on behalf of the petitioner submits that petitioner is innocent and has been falsely implicated in this case. The allegations are not believable and as the 50-60 persons arrived at the place of occurrence and no one got injured shows the improbability of the prosecution case. The petitioner has been named in this case on the basis of mobile no. 9708201022 which was found on the place of occurrence and which belong to the petitioner but the real fact is that the company has been carrying out excavation in excess of permissible limits and the water bodies of the village was being affected which was opposed by the petitioner and others. This is the reason 50 unknown persons have been made accused in this case which are the villagers. The petitioner was earlier also made accused in number of cases. The petitioner has nine criminal antecedent and he is on bail in all the cases. The petitioner is in custody since 09.06.2025. The charge-sheet has been submitted.
5. Learned A.P.P. appearing for the State opposes the submission made on behalf of the petitioner.
6. Having regard to the fact and circumstances and submission made on behalf of the parties and considering the period of custody of the petitioner, submission of charge-sheet, Patna High Court CR. MISC. No.64902 of 2025(3) dt.04-11-2025 3/3 the petitioner is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand Only) each with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-XIII, Gaya in connection with Atri P.S. Case No. 187 of 2022, subject to the condition laid down under Section 480(3) of the BNSS and other following conditions:
(i) One of the bailors will be a close relative of the petitioner.
(ii) The petitioner will remain present on each and every date fixed by the court below, if so required by the learned trial court.
(iii) In case of absence on three consecutive dates or in violation of the terms of the bail, the bail bond of the petitioner will be liable to be cancelled by the court concerned.
(Arun Kumar Jha, J) Siddharth Soni/-
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