Patna High Court - Orders
Rohit Kumar vs The State Of Bihar on 17 February, 2026
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.4440 of 2026
Arising Out of PS. Case No.-168 Year-2022 Thana- KHAGAUL District- Patna
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Rohit Kumar S/O Bhrigunath Ray R/O Vill.- Ratan Tola,P.S- Maner, Dist-
Patna
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Vidyapati, Advocate
For the Opposite Party/s : Mr.Ram Priya Sharan Singh, APP
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 17-02-2026Heard Mr. Vidyapati, learned counsel appearing on behalf of the petitioner and Mr. Ram Priya Sharan Singh, learned APP for the State.
2. The petitioner seeks pre-arrest bail in connection with Khagaul P.S. Case No. 168/2022 registered for the offence(s) punishable under Sections 147,148,149,341,323,332,333,353,427,307,120B,337,338,506 of the Indian Penal Code and Sections 3,4 of the Prevention of Damage to Public Property Act
3. As per the allegations made in the FIR, the petitioner, along with the other accused, was protesting against the Agnipath Scheme. During the protest, they allegedly vandalized a police vehicle and set private vehicles on fire. They also threw bricks and stones at the police personnel while they Patna High Court CR. MISC. No.4440 of 2026(2) dt.17-02-2026 2/3 were performing their duties, as a result of which some officers sustained injuries.
4. Learned counsel appearing on behalf of the petitioner submitted that the petitioner is innocent and he has falsely been implicated in the present case. A general and omnibus allegation has been levelled against the petitioner. He further submitted that other co-accused have been granted bail by this Court (Annexure P/2 series). The petitioner has clean antecedent. On these grounds the petitioner seeks to be released on pre-arrest bail.
5. Learned APP for the State vehemently opposed the prayer for grant of pre-arrest bail.
6. Having considered the rival submissions made on behalf of the parties, as well, having perused the allegation made in the FIR and the fact that a general and omnibus allegation has been levelled against the petitioner and other co- accused have been granted bail by this Court, I am of the opinion that the petitioner, having clean antecedent, has, prima facie, made out a case to be released on pre-arrest bail.
7. The petitioner, above named, is directed to be released on pre-arrest bail, in the event of his arrest or surrender before the learned District Court within a period of four weeks Patna High Court CR. MISC. No.4440 of 2026(2) dt.17-02-2026 3/3 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 District Court where the case is pending / Concerned Court in connection with Khagaul P.S. Case No. 168/2022, subject to the conditions as laid down under Section 482(2) of the BNSS.
8. The learned District Court is directed to verify the criminal antecedent of the petitioner and if it is found that the petitioner is involved in some other cases, as what has been stated in paragraph no.3 of the bail application, this order will automatically lose its force.
(Purnendu Singh, J) Ashishsingh/-
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