Rajesh Raushan @ Rajesh Roushan vs The State Of Bihar on 6 April, 2026

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Patna High Court - Orders

Rajesh Raushan @ Rajesh Roushan vs The State Of Bihar on 6 April, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                               CRIMINAL MISCELLANEOUS No.8688 of 2026
                    Arising Out of PS. Case No.-552 Year-2025 Thana- MINAPUR District- Muzaffarpur
                 ======================================================
                 Rajesh Raushan @ Rajesh Roushan S/o Pramod Singh Resident of village-
                 Baidyanathpur, Khanpur, PS- Ahiyapur, Distt- Muzaffarpur

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Ranjeet Kumar
                                                  Mr. Kanishk Kaustubh
                 For the Opposite Party/s :       Mr.Rajesh Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

4   06-04-2026

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

2. The petitioner seeks bail in connection with Minapur P.S. Case No. 552 of 2025 registered for the offence under Section 317(5) of the BNS and under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

3. The recovery is of 4192 liters of illicit liquor.

4. Learned counsel for the petitioner submits that the petitioner is innocent and he is in custody since 27.12.2025.

5. Learned counsel for the petitioner submits that the petitioner is ready to donate Rs. 10,000/- in some charitable organization without accepting his guilt.

6. Learned APP appearing for the State opposes the Patna High Court CR. MISC. No.8688 of 2026(4) dt.06-04-2026 2/3 prayer for bail of the petitioner.

7. Considering the facts and circumstances of the case and submissions of learned counsel for the petitioner, let the petitioner, above named, 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 Exclusive Special Excise Court No. 1, Muzaffarpur/concerned Court below in connection with Minapur P.S. Case No. 552 of 2025, G.R. No. 965 of 2025.

8. This is also subject to the condition that the petitioner shall deposit an amount of Rs. 10,000/- in Ramakrishna Mission Ashram, Bela, Muzaffarpur and produce the receipt of the same before the Court below. The bail bonds of the petitioner shall be accepted after verifying the genuineness of the receipt produced by the petitioner.

9. As a condition of this order, the petitioner after being released on bail is directed to mark his attendance at Ahiyapur Police Station on first Sunday of each month. Any default in appearance at the police station will result in cancellation of bail bonds of the petitioner.

10. It is, however, clarified that the observations made herein are limited to the adjudication of the present bail Patna High Court CR. MISC. No.8688 of 2026(4) dt.06-04-2026 3/3 application and shall not prejudice the case of the petitioner at any subsequent stage of the trial and this Court has not expressed any opinion on the merits of the case.

(Sandeep Kumar, J) Vikas/-

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Patna High Court - Orders