Vikram Chaodhary @ Vikram Chaudhary vs The State Of Bihar on 15 January, 2026

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Patna High Court - Orders

Vikram Chaodhary @ Vikram Chaudhary vs The State Of Bihar on 15 January, 2026

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.90076 of 2025
                          Arising Out of PS. Case No.-324 Year-2025 Thana- ATRI District- Gaya
                 ======================================================
                 Vikram Chaodhary @ Vikram Chaudhary Son of Kailash Chaodhary @
                 Kailash Chaudhary @ Kailash Chaudhry Resident of Village - Bhorey Mansa,
                 P.S.- Muffasil, District - Gaya Jee.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Sanjeev Kumar, Advocate
                 For the Opposite Party/s :       Mr.Jitendra Kumar Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

2   15-01-2026

Heard the parties.

2. The petitioner is apprehending arrest in connection with Atri P.S. Case No. 324 of 2025 instituted under Section 25(9) of Arms Act lodged on 04.08.2025 by the informant, Sanjay Kumar.

3. As per the prosecution story, the informant alleged that in a viral video, a boy was cutting cake with country made pistol in his hand. He was Sonu Pal, arrested and gave the name of this petitioner who provided him the pistol. This led to the FIR.

4. Learned counsel for the petitioner submits that in the video, he is not there, only on the basis of statement, Patna High Court CR. MISC. No.90076 of 2025(2) dt.15-01-2026 2/4 implicated. Last submission is that irrespective of the outcome of the present case and/or accepting the allegation, the petitioner intends to contribute Rs.5000/- to the Chief Minister's Relief Fund through Demand Draft issued by the local branch of the State Bank of India/Any Nationalized Bank.

5. Mr. Jitendra Kumar Singh, learned APP opposes the prayer submitting that the person arrested has named him.

6. Taking into account the submissions of the parties as also that Sonu Pal has been found to be flashing the pistol, this petitioner's name has been cropped up on the basis of statement, FIR is there, he shall be facing the trial, in that background, this Court is inclined to extend him the privilege of anticipatory bail subject to payment of Rs.5000/- to the Chief Minister's Relief Fund through Demand Draft issued by the local branch of the State Bank of India/Any Nationalized Bank.

7. Let the petitioner be released on bail, in the event of his arrest or surrender before the concerned court within a period of four weeks from the receipt of this order, on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each in connection with Atri Patna High Court CR. MISC. No.90076 of 2025(2) dt.15-01-2026 3/4 P.S. Case No. 324 of 2025 to the satisfaction of learned Additional Chief Judicial Magistrate-IVth, Gayajee subject to the conditions as laid down under Section 438(2) of the Cr.P.C. as also the other conditions.

(i) one of the bailor should be the family member/relative of the petitioner who shall provide official document (Adhar Card/Voter ID/Driving License/ Pan Card etc.) to show his/her bona fide;

(ii) the petitioner shall appear on each and every date before the Trial Court and failure to do so for two consecutive dates without plausible reason will entail cancellation of his bail bond by the Trial Court itself;

(iii) the petitioner shall appear before the concerned police station every fortnight for next six months to mark his attendance and at the end of the period a certificate be submitted before the Trial Court failing which the State shall be at liberty to take steps for cancellation of bail bonds;

(iv) the petitioner shall in no way try to induce or promise or threat the witnesses or tamper with the evidences, failing which the State shall be at liberty to take steps for cancellation of the bail bonds;

Patna High Court CR. MISC. No.90076 of 2025(2) dt.15-01-2026 4/4

(v) the petitioner shall desist from committing any criminal offence again, failing which the State shall be at liberty to take steps for cancellation of his bail bonds.

(Rajiv Roy, J) Ravi/-

U        T

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Patna High Court - Orders