Serajuddin Ali @ Serajuddin @ ... vs The State Of Bihar on 6 January, 2026

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Patna High Court - Orders

Serajuddin Ali @ Serajuddin @ ... vs The State Of Bihar on 6 January, 2026

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.84316 of 2025
                      Arising Out of PS. Case No.-366 Year-2025 Thana- DARAUNDA District- Siwan
                 ======================================================
                 Serajuddin Ali @ Serajuddin @ Sarajuddin S/O Kayamuddin @ Kyamudin @
                 Raja R/O Vill- Baldih, P.S- Daraunda, District- Siwan
                                                                              ... ... Petitioner/s
                                                    Versus
                 The State of Bihar
                                                                       ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Brajesh Kumar Singh, Adv
                 For the Opposite Party/s :      Mr. Ram Bilash Roy Raman, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   06-01-2026

Heard learned counsel for the petitioner and the State.

2. Petitioner apprehends arrest in a case registered for the offences punishable under Sections 126(2), 115(2), 351(2), 352, 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 27 of the Arms Act.

3. As per the prosecution case, on 22.07.2025 at about 07:45 P.M., while the informant was returning home after visiting a local fair, near the canal bridge he was restrained by three persons, including the petitioner. It is further alleged that the accused persons brutally assaulted the informant and co- accused, Monu Kumar Singh, fired from the pistol.

4. Learned counsel for the petitioner submits that petitioner is innocent and has committed no offence as alleged. Allegation of assault is general and omnibus and there is no specific accusation of any overt act against this petitioner. It is Patna High Court CR. MISC. No.84316 of 2025(2) dt.06-01-2026 2/2 further submitted that the similarly situated co-accused namely, Abhimanyu Kumar Singh @ Mannu has already been granted anticipatory bail by the Co-ordinate Bench of this Court vide order dated 24.09.2025 passed in Cr. Misc. No. 69628 of 2025. Petitioner claims clean antecedent.

5. Learned A.P.P. for the State vehemently opposed the bail application.

6. Considering the backdrop of the case, clean antecedent of this petitioner and other circumstances of the case, this anticipatory bail is allowed and it is ordered that let the above named petitioner in the event of his arrest/surrender before the court below within a period of eight weeks from today, be enlarged 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 Additional Chief Judicial Magistrate - VI, Siwan in connection with Daraunda P. S. Case No. 366 of 2025, subject to condition as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(Prabhat Kumar Singh, J) krishnakant/-

U      T

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Patna High Court - Orders