Rita Devi vs The State Of Bihar on 7 January, 2026

[Cites 11, Cited by 0]

Patna High Court - Orders

Rita Devi vs The State Of Bihar on 7 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.86034 of 2025
                    Arising Out of PS. Case No.-38 Year-2025 Thana- BIHARIGANJ District- Madhepura
                 ======================================================
           1.     Rita Devi W/o Jitendra Yadav @ Jitendra Prasad Yadav Resident of Village-
                  Parmanandpur, Ward No. 9, P.S.- Bihariganj, District- Madhepura
           2.     Manjesh Kumar S/o Jitendra Yadav Resident of Village- Parmanandpur,
                  Ward No. 9, P.S.- Bihariganj, District- Madhepura
                                                                           ... ... Petitioner/s
                                                      Versus
                 The State of Bihar
                                                                    ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Nafisu Zzoha
                 For the Opposite Party/s :       Mr. Md. Aslam Ansari
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   07-01-2026

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

2. The petitioners apprehend their arrest in a case registered for the offence under Sections 115(2), 118(1), 126(2), 109(1), 75(2), 324(1), 303(2), 352, 351(2), 3(5) of the Indian Penal Code.

3. As per F.I.R., on 24.01.2025 at about 10 PM, all the accused persons including these petitioners along with 10 unknown persons, variously armed, came to the house of informant and attacked informant and other family members and caused injuries. The accused persons also took away Buffalo, she goats etc. of informant with them and threatened informant and other family members to kill.

Patna High Court CR. MISC. No.86034 of 2025(2) dt.07-01-2026 2/2

4. Learned counsel for the petitioners submits that on a trivial issue, an altercation took place between the parties in which both sides sustained injuries. Case and counter case. Allegation of assault is general and omnibus. Petitioners claim clean antecedent.

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

6. In the facts and circumstances of the case, in the event of arrest/surrender within a period of eight weeks from today, let the above named petitioner be enlarged on bail on furnishing bail-bond of Rs. 10,000/- (ten thousand) each with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Udakishunganj at Madhepura in connection with Bihariganj P.S. Case No. 38 of 2025, subject to condition as laid down under Section 482 of the B.N.S.S., 2023.




                                                   (Prabhat Kumar Singh, J)
anay

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders