Rajnish Kumar @ Bawla @ Rajneesh @ Babla vs The State Of Bihar on 6 February, 2026

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Patna High Court - Orders

Rajnish Kumar @ Bawla @ Rajneesh @ Babla vs The State Of Bihar on 6 February, 2026

Bench: Ashok Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.6972 of 2026
                         Arising Out of PS. Case No.-420 Year-2024 Thana- DIGHA District- Patna
                 ======================================================
                 Rajnish Kumar @ Bawla @ Rajneesh @ Babla son of Late Damodar Prasad
                 Resident Of Ramji Chak Nach Bagicha, Ps-Digha, District- Patna

                                                                                    ... ... Petitioner/s
                                                        Versus
                 The State of Bihar bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Sunil Prasad Singh, Advocate
                 For the Opposite Party/s :       Mr.Ram Naresh Ray, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHOK KUMAR PANDEY
                                       ORAL ORDER

2   06-02-2026

Heard learned counsel for the petitioner and learned APP for the State.

2. The petitioner has prayed for regular bail in a case registered for the offence punishable under sections 61 92), 103 and 109 of the BNS and Section 25(1-B)a, 26, 27 and 35 of the Arms Act.

3. The case of the prosecution is that co-accused namely, Birendra @ Billa and Manu Rai shot fire on the vehicle in which the brother-in-law of the informant and the driver Vikash Kumar were traveling. It is further alleged that the fire was made indiscriminately at the distant range and due to the above firing, the driver succumbed to the injuries whereas the brother-in-law of the informant, namely, Raju Rai was admitted in ICU.

Patna High Court CR. MISC. No.6972 of 2026(2) dt.06-02-2026 2/2

4. Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in connection with the present case. It is further submitted that name of the petitioner is not named in the FIR rather his name has surfaced on the basis of the confessional statement of co- accused, namely, Madusudan Prasad @ Sanjay Yadav, who has been extended the privilege of bail vide order dated 17.02.2025 passed in Cr. Misc. No. 82844 of 2024. The case of the petitioner stands on similar footing. Moreover, the petitioner is languishing in judicial custody since 22.11.2024.

5. Learned APP appearing for the State has vehemently opposed the prayer of regular bail.

6. Considering the aforesaid facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be released on bail in connection with Digha P.S. Case No. 420 of 2024 on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned ACJM-IX, Patna.

(Ashok Kumar Pandey, J) Jagdish/-

U       T

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Patna High Court - Orders