Patna High Court - Orders
Kamlesh Kumar @ Kamlesh Mahto vs The State Of Bihar on 14 May, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.86058 of 2025
Arising Out of PS. Case No.-185 Year-2015 Thana- TARIYANI CHOWK District- Sheohar
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Kamlesh Kumar @ Kamlesh Mahto S/O Nageshwar Mahto R/o Vill.-
Sarvarpur, P.S - Tariyani, District - Sheohar
... ... Petitioner/s
Versus
1. The State of Bihar Patna
2. xxxx W/O Batahu Ram R/o Vill.- Sarvarpur, P.S - Tariyani, District -
Sheohar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Deepak Kumar
For the Opposite Party/s : Mr.Binay Krishna
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
6 14-05-2026Heard the parties.
2. The petitioner seeks regular bail in connection with POCSO Case No. 773 of 2017 arising out of Tariyani P.S. Case No. 185 of 2015 registered for the offence under Sections 366(A), 34 of the Indian Penal Code and under Section 3(I)(XII) of the SC/ST Act. Later on charge-sheet has been submitted under Section 363, 364, 302, 376(D), 120B, 201 and 34 of the Indian Penal Code, under Sections 3(i), (XII), 3(2)(v) of the SC/ST Act and under Sections 4/6 of the POCSO Act.
3. As per the prosecution case, the allegation against the petitioner is of kidnapping the minor daughter of the informant and killing her.
Patna High Court CR. MISC. No.86058 of 2025(6) dt.14-05-2026 2/2
4. The petitioner is in custody since 30.09.2025.
5. The Case is of the year 2015 and the anticipatory bail application of the petitioner has been rejected in the year 2017 and after that he is behind bars since 30.09.2025 which clearly shows that he is an absconder.
6. In view of the serious allegations levelled against the petitioner and considering the fact that he is an absconder, this Court is not inclined to grant bail to the petitioner.
7. Accordingly, this application is dismissed.
(Sandeep Kumar, J) Vikas/-
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