Feku Bind vs The State Of Bihar on 9 April, 2026

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Patna High Court - Orders

Feku Bind vs The State Of Bihar on 9 April, 2026

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 CRIMINAL APPEAL (SJ) No.2170 of 2022
                     Arising Out of PS. Case No.-1015 Year-2021 Thana- AGAMKUAN District- Patna
                 ======================================================
           1.     Feku Bind Son of - Chandeshwar Bind Resident of - Bahadurpur Housing
                  Colony, Near T.V. Tower Pani Tanki, Beba Jhoparpatti, post office- Lohia
                  nagar, Police Station- AGamkuan, District - Patna.
           2.    Munchun Bind Son of - Chandeshwar Bind Resident of - Bahadurpur
                 Housing Colony, Near T.V. Tower Pani Tanki, Beba Jhoparpatti, post office-
                 Lohia nagar, Police Station- AGamkuan, District - Patna.

                                                                                 ... ... Appellant/s
                                                      Versus
           1.    The State of Bihar
           2.    Sunita Devi Wife of Shiv Bhajan Paswan Resident Of Village- Bahadurpur
                 Housing Coloney, Near T.V. Tower, Pani Tanki, Beba Jhil Jhoparpatti, Patna

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Appellant/s    :        Mr. Krishna Chandra Ojha, Advocate
                 For the Respondent/s   :        Mr. Sadanand Paswan, Spl. Public Prosecutor
                 For the R.No. 2        :        Mr. Jai Shankar Pathak, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

7   09-04-2026

Heard learned counsel appearing on behalf of appellants, respondent no. 2 and Spl. Public Prosecutor.

2. This appeal has been filed against the order dated 22.02.2022 passed by learned Special Judge, SC/ST Act, Patna in ABP No. 1238 of 2022 arising out of Agamkuan P. S. Case No. 1015 of 2021, registered under Sections 341, 323, 354(B), 427, 504, 506, 384, 456/34 of the Indian Penal Code and Sections 3(1)(r), 3(1)(s), 3(1)(w), 3(2)(va) of the SC/ST Act, whereby the prayer for anticipatory bail of appellants has been rejected.

Patna High Court CR. APP (SJ) No.2170 of 2022(7) dt.09-04-2026 2/2

3. At the outset, learned Spl. Public Prosecutor for the State vehemently opposed the bail application and submitted that the instant anticipatory bail is not maintainable as cognizance under SC/ST Act has already been taken by learned Court below against these appellants and in this connection, he refers to a decision of the Hon'ble Supreme Court, passed in case of Bachu Das Vs State of Bihar and others, reported in Cr. Appeal No. 314 of 2014.

4. Considering the law laid down by the Hon'ble Supreme court in case of Bachu Das (supra), instant appeal filed for pre-arrest bail to the appellants, is dismissed as being not maintainable.

(Prabhat Kumar Singh, J) Navya/-

U         T

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Patna High Court - Orders