Prithvi Yadav vs The State Of Bihar on 10 April, 2026

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Patna High Court - Orders

Prithvi Yadav vs The State Of Bihar on 10 April, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.9917 of 2026
                     Arising Out of PS. Case No.-456 Year-2024 Thana- KAUWAKOL District- Nawada
                 ======================================================
                 Prithvi Yadav S/O Naresh Yadav Resident Of Village - Karmatand, P.s -
                 Kawakole, District- Nawada
                                                                         ... ... Petitioner/s
                                                Versus
                 The State of Bihar
                                                                  ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Sheo Kumar Prasad
                 For the Opposite Party/s :      Mr.Md. Ataur Rahman
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

3   10-04-2026

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

2. The petitioner seeks bail in a case registered for offence under Sections 191(2), 191(3), 190, 126(2), 115(2), 117(3), 118(2), 109 and 103(1)of the B.N.S., 2023.

3. Prosecution case, in short, is that on 23.12.2024 at about 7.30 PM, all the FIR named accused persons assaulted informant and his father by means of iron rod, as a result of which, father of the informant died and three persons sustained injury.

4. Learned counsel for the petitioner submits that petitioner has been falsely implicated in this case. As per F.I.R. itself, this petitioner along with co-accused Satyendra Yadav assaulted on the head of father of informant with iron rod, but as per post-mortem report, there is only one injury on the head of Patna High Court CR. MISC. No.9917 of 2026(3) dt.10-04-2026 2/2 deceased. Co-accused Satyendra Yadav has already been granted bail by a coordinate Bench of this Court, vide order dated 06.02.2026 passed in Cr.Misc. No. 78787 of 2025. The case of petitioner is almost similar. Petitioner is in custody since 28.12.2024 and has got no criminal antecedent.

5. Learned A.P.P. for the State opposes the prayer for bail.

6. Considering the nature of accusation and period of custody, let the above named petitioner 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 learned Judicial Magistrate 1st Class, Nawada in connection with Kawakol P.S. Case No. 456 of 2024.




                                                    (Prabhat Kumar Singh, J)
anay

U      T

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Patna High Court - Orders