Patna High Court - Orders
Shashi Kant Pandey vs The State Of Bihar on 27 February, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.33765 of 2025
Arising Out of PS. Case No.-238 Year-2024 Thana- SASARAM MUFFSIL District- Rohtas
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Shashi Kant Pandey S/o- Arvind Pandey Resident of Village- Kharghar PS-
Karghar District- Rohtas Bihar
... ... Petitioner/s
Versus
1. The State of Bihar
2. Prem Shankar Dubey S/o- Rajeshwar Dubey Village- Tetri Po- Sasaram Ps-
Muffasil Dist- Rohtas
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ravi Bhushan, Advocate
For the Opposite Party/s : Mr.Jharkhandi Upadhyay, A.P.P.
Mr. Vikalp, Advocate
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
5 27-02-2026Heard learned counsel for the parties.
2. Petitioner apprehends arrest in a case registered for the offence punishable under section 366A of the IPC.
3. As per prosecution case, petitioner kidnapped informant's minor daughter.
4. Learned counsel appearing for the petitioner submits that the petitioner is innocent and has falsely been implicated in this case. At the relevant time, petitioner was on duty in a Marketing office and he is no way concerned with the alleged offence.
5. Learned counsel for the State and the informant oppose the prayer for bail. Learned counsel for the informant submits that the victim, in her statement recorded under section 164 of the Code of Criminal Procedure, has supported the prosecution case.
6. Considering the nature and gravity of accusation and section 164 CrPC statement of the victim, prayer for bail of Patna High Court CR. MISC. No.33765 of 2025(5) dt.27-02-2026 2/2 the petitioner is rejected.
(Prabhat Kumar Singh, J)
Shashi
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