Upendra Prasad Yadav vs The State Of Bihar on 21 January, 2026

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Patna High Court - Orders

Upendra Prasad Yadav vs The State Of Bihar on 21 January, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.63114 of 2025
                    Arising Out of PS. Case No.-116 Year-2023 Thana- SAHARSA COMPLAINT CASE
                                                     District- Saharsa
                 ======================================================
                 Upendra Prasad Yadav S/O Late Narayan Yadav R/O Vill.- Litiyahi Ward
                 no.17, P.S.- Pipra, Dist.- Supaul

                                                                            ... ... Petitioner/s
                                                    Versus
           1.    The State of Bihar Patna
           2.    Jago Yadav @ Jaggalal Yadav S/O Late Mithu Yadav R/O Vill.- Uteshara,
                 P.S.- Salkhua, Dist.- Saharsa

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :    Mr. Naresh Kumar Mehta
                 For the Opposite Party/s :    Mr. Ajay Kumar No. 2
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

4   21-01-2026

Heard learned counsel for the petitioner and learned APP for the State.

2. The petitioner apprehends his arrest in connection with Complaint Case No. 116 of 2023 registered for the offence under Sections 420, 406, 384, 386 Indian Penal Code.

3. As per the prosecution case, the petitioner along with one Chhutaharu Yadav is accused of taken Rs. 15 lakhs on the name of finalizing the marriage but the marriage could not be solemnized.

4. It has been submitted by the learned counsel for the petitioner that the petitioner is innocent and he has falsely Patna High Court CR. MISC. No.63114 of 2025(4) dt.21-01-2026 2/2 been implicated in this case. He further submits that the petitioner is a government servant.

5. Considering the aforesaid facts, this application is allowed.

6. Let the petitioner, above named, in the event of his arrest or surrender before the concerned Court below within four weeks from today, 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 Judicial Magistrate-1st Class, Saharsa/concerned Court below in connection with Complaint Case No. 116 of 2023, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 / Section 482 of the BNSS.

(Sandeep Kumar, J) Vikas/-

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Patna High Court - Orders