Rohit Kumar @ Rohit Singh vs The State Of Bihar on 17 April, 2026

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Patna High Court - Orders

Rohit Kumar @ Rohit Singh vs The State Of Bihar on 17 April, 2026

Bench: Sunil Dutta Mishra

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.24104 of 2026
                      Arising Out of PS. Case No.-46 Year-2023 Thana- TEGHRHA District- Begusarai
                 ======================================================
                 Rohit Kumar @ Rohit Singh S/o Bhola Singh Resident of village - Dharauli
                 Hanumanganj Police Station - Sarai Inayat District - Allahabad (Prayagraj)
                                                                             ... ... Petitioner/s
                                                   Versus
           1.     The State of Bihar
           2.     Santosh Kumar S/o Parmeshwar Sharma R/o Village - Gaura - 2, Ward
                  No.07, P.S - Teghra, District - Begusarai
                                                                ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Sarvottam Kumar, Advocate
                 For the Opposite Party/s :       Mr. Braj Kishore Pd., APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
                                       ORAL ORDER
2   17-04-2026

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

2. The petitioner apprehends his arrest in a case registered under Section 366A of the Indian Penal Code.

3. It is alleged that petitioner kidnapped the minor daughter of the informant.

4. Learned counsel appearing on behalf of the petitioner submits that petitioner is innocent and has falsely been implicated in the present case with malicious motive. Further submission is that petitioner has not kidnapped the victim rather the victim on her own sweet will went to Allahabad where she called the petitioner and solemnized her marriage with him. The victim in her statement recorded u/s 183 of B.N.S.S. also supported the said fact. On the pressure of villagers, this case was lodged by the informant. He next Patna High Court CR. MISC. No.24104 of 2026(2) dt.17-04-2026 2/2 submits that both the parties have compromised the matter. The affidavit in this petition has sworn by the mother of the victim. Petitioner has got no criminal antecedent and he undertakes to cooperate in the investigation and trial.

5. Learned A.P.P. for the State opposed the prayer for bail.

6. Having considered the facts and circumstances of the case, submissions of learned counsel for the parties, statement of the victim, fair antecedent of the petitioner and the fact that both the parties have compromised the matter, let the above named petitioner 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 bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of learned Chief Judicial Magistrate, Begusarai in connection with Teghra P.S. Case No. 46 of 2023, 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