Patna High Court - Orders
Santosh Kumar Yadav vs The State Of Bihar on 8 May, 2026
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.31074 of 2026
Arising Out of PS. Case No.-92 Year-2025 Thana- FULKAHA District- Araria
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Santosh Kumar Yadav S/O Rudranand Yadav R/O Vill.- Ward No. 8,
Manikpur, P.S.- Fulkaha, District- Araria
... ... Petitioner/s
Versus
The State of Bihar Patna
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Jitendra Kumar Giri
For the Opposite Party/s : Mr.Dr.Mrityunjaya Kr.Gautam
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 08-05-2026Heard the parties.
2. The petitioner seeks regular bail in connection with Fulkaha P.S. Case No. 92 of 2025, registered for the offences punishable under Sections 8(C) and 21(b) of the N.D.P.S. Act.
3. The prosecution case in brief is that on the alleged date and time, the informant received secret information about a consignment of narcotics. Acting upon the said information, the informant along with a raiding team conducted a raid at the premises of the petitioner and co-accused Pawan Yadav. During the search, Party Commander Pravin Prabhakar saw Monu Yadav throwing a polythene bag from a window having no grill. Upon opening the said polythene bag, 56 paper packets contained in a plastic box weighing a total of 136.38 grams were recovered. Each paper packet contained wet brown-coloured Patna High Court CR. MISC. No.31074 of 2026(2) dt.08-05-2026 2/3 substance (smack/brown sugar). After collecting and weighing, a total of 3.74 grams of brown sugar was found. Further search of the premises led to the recovery of Indian currency amounting to Rs. 80,570/- and Nepali currency amounting to Rs. 64,025/-, four debit cards, one PAN card, three mobile phones, and a CCTV DVR system with hard disk and SMPS.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has committed no offence. The petitioner is in custody since 22.04.2026. A similarly situated co-accused, Pawan Yadav, has been granted bail by this Court vide order dated 14.10.2025 passed in Cr. Misc. No. 70758 of 2025. He next submits that the name of the petitioner has transpired in this case in the confession of the co-accused.
5. Learned A.P.P. for the State vehemently opposed the prayer for bail.
6. Considering the aforesaid facts, this application is allowed.
7. Let the petitioner, above named, 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 concerned Court below in connection with Fulkaha P.S. Case No. 92 of 2025.
Patna High Court CR. MISC. No.31074 of 2026(2) dt.08-05-2026 3/3
8. As a condition of this order, the petitioner after being released on bail is directed to mark his attendance at Fulkaha Police Station on every Sunday of each month. Any default in appearance at the police station will result in cancellation of bail bonds of the petitioner.
(Sandeep Kumar, J) Vikas/-
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