Patna High Court - Orders
Manish Yadav @ Manish Kumar Yadav @ ... vs The State Of Bihar on 23 July, 2025
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.22526 of 2025
Arising Out of PS. Case No.-288 Year-2024 Thana- BAKHARI District- Begusarai
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Manish Yadav @ Manish Kumar Yadav @ Manish Kumar S/o- Rampravesh
Yadav @ Ramprabesh Yadav @ Ramparvesh Yadav R/O Village-
Khodawandpur PS-Khodawandpur District- Begusarai
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sandip Kumar Gautam, Adv.
For the Opposite Party/s : Mr.Nand Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
4 23-07-2025Heard learned counsel for the petitioner and learned A.P.P. for the State
2. The petitioner seeks bail in connection with Bakhri (Bakhari) P.S. Case No. 288 of 2024, dated 20-07-2024, registered for offences punishable under Sections 363, 365 and 34 of the Indian Penal Code.
3. The prosecution case, in short, is that the informant's 15-year-old daughter, Ruksar Praveen @ Kajal, who performed dance programs to support her family, was allegedly kidnapped on 15.05.2024 while returning home. The occurrence took place near Naddail bridge in Samastipur. Although efforts were made to trace her, the FIR was lodged belatedly. On 17.06.2024, the victim called the informant and disclosed that Patna High Court CR. MISC. No.22526 of 2025(4) dt.23-07-2025 2/3 Manish Yadav ( petitioner) along with Rambabu Yadav, Piyush Yadav, Sonu Yadav, and Dilip Yadav (petitioner's brother-in- law) had kidnapped her and confined her for some time at a relative's house. Later, she was allegedly taken by Piyush Yadav to Aligarh via Patna.
4. Learned counsel for the petitioner submits that the petitioner is innocent and he has been falsely implicated in the present case. It is further submitted that, as per the First Information Report (for brevity, 'FIR'), the alleged occurrence took place on 15.05.2024, and on 17.06.2024, the informant came to know about the said occurrence through his daughter on mobile. It is submitted that neither the informant lodged an FIR on 17.06.2024 nor made any complaint against the said occurrence. The FIR was registered on 20.07.2024, about one month after the occurrence. Learned counsel further submits that after recovery of the victim, her statement was recorded under Section 183 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in which she categorically stated that she made her statement voluntarily and without any coercion. The victim further stated that the occurrence in question had taken place in March 2024 and she had left her home out of annoyance with her parents, thereafter went to Aligarh where she engaged in Patna High Court CR. MISC. No.22526 of 2025(4) dt.23-07-2025 3/3 packaging work. She informed her mother, leading to her recovery by the police. Further submission is that the victim has clearly stated that none has committed anything wrong with her. Lastly, it is submitted that the petitioner, having no criminal antecedents, is in judicial custody since 30.01.2025.
5. Learned A.P.P. has opposed the prayer for bail.
6. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail upon furnishing bail bonds of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate Begusarai, in connection with Bakhri ( Bakhari) P.S. Case No. 288 of 2024.
7. The application stands allowed.
(Khatim Reza, J) shyambihari/-
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