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Patna High Court - Orders

Md. Zamil Akhtar vs The State Of Bihar on 22 April, 2026

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.10144 of 2026
                        Arising Out of PS. Case No.-265 Year-2018 Thana- JOKIHAT District- Araria
                 ======================================================
                 Md. Zamil Akhtar S/O Nijamudin R/O Village - Belwa Tengarmari, Police
                 Station - Jokihat, District - Araria
                                                                        ... ... Petitioner/s
                                                      Versus
                 The State of Bihar Bihar
                                                                 ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Sarvesh Kashyap, Adv.
                 For the Opposite Party/s :        Mr.Md. Matloob Rab, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANSUL
                                       ORAL ORDER

3   22-04-2026

Heard the learned counsel for the petitioner and learned Additional Public Prosecutor for the State.

2. The petitioner is apprehending his arrest in connection with Jokihat P.S. Case No. 265 of 2018 registered for the offences punishable under Sections 147, 148, 149, 341, 323, 307, 332, 333, 353, 379, 427, 279, 337, 504 of the Indian Penal Code .

3. The petitioner is the owner of the Swift Desire which suffered an accident. The allegation is that large number of people gathered and the police was attacked.

4. Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case. The petitioner has clean antecedent.

5. Learned APP for the State has vehemently opposed the prayer for anticipatory bail of the petitioner.

6. That there is no specific allegation against the Patna High Court CR. MISC. No.10144 of 2026(3) dt.22-04-2026 2/2 petitioner, the incident seems to have happened in the aftermath of the accident. The petitioner is having clean antecedent. Thus, this Court is inclined to grant anticipatory bail to the petitioner.

7. Let the petitioner, above named, in the event of his/her arrest or surrender before the Court below within a period of thirty days from the date of receipt of the order, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Araria/concerned Court in connection with Jokihat P.S. Case No. 265 of 2018, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure / Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita.

8. It is made clear that any observation made herein is prima facie in nature and limited solely for the purpose of adjudication of the present bail application. Such observations shall not be construed as an expression on the merits of the case and shall not influence the trial or any other proceedings in any manner.

(Ansul, J) abhishekkr/-

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