Bhushan Shama @ Bipin Singh @ Bipin vs The State Of Bihar on 1 May, 2026

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Patna High Court - Orders

Bhushan Shama @ Bipin Singh @ Bipin vs The State Of Bihar on 1 May, 2026

Bench: Ashok Kumar Pandey

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.25287 of 2026
                         Arising Out of PS. Case No.-407 Year-2017 Thana- TEKARI District- Gaya
                 ======================================================
                 Bhushan Shama @ Bipin Singh @ Bipin, S/o Late Ragho Singh @ Radho
                 Singh, Resident of Village- Chabura, P.S.- Anti, Dist.- Gaya

                                                                                   ... ... Petitioner/s
                                                        Versus
                 The State of Bihar
                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Arun Kumar Tiwari, Advocate
                 For the Opposite Party/s :        Mr.Syed Ehteshamuddin, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ASHOK KUMAR PANDEY
                                       ORAL ORDER

2   01-05-2026

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

2. The petitioner has prayed for regular bail in a case registered for the offence punishable under Sections, 147, 149, 384, 386, 387, 504, 506, 509, 431, 427, 447, 461, 436 and 120B of the Indian Penal Code, Section 27 of the Arms Act and Section 17 of CLA Act.

3. The case of the prosecution is that altogether 20-25 members of naxalite group arrived at the construction site of the informant whereafter, they had set on fire the bamboos kept there as also had taken out the cement sacks and spilled the same in the field.

4. Learned counsel for the petitioner submits that the petitioner is innocent and has committed no offence. He has falsely been implicated in this case. Learned counsel for the Patna High Court CR. MISC. No.25287 of 2026(2) dt.01-05-2026 2/2 petitioner has submitted that from perusal of the FIR, it is clear that the nature of allegation is general and omnibus and there is no source of knowledge of the informant's munshi who has named this petitioner. It has further been submitted that similarly situated co-accused Vimlesh Yadav has already been granted bail by this Court vide order dated 17.12.2025 passed in Cr. Misc. No. 86239 of 2025. Moreover, the petitioner is languishing in judicial custody since 23.02.2024..

5. Learned APP appearing for the State has vehemently opposed the prayer of regular bail and has submitted that petitioner is having criminal antecedent of six cases.

6. Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be released on bail in connection with Tekari P.S. Case No. 407 of 2017 on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of learned Court of District and Additional Sessions Judge-XVII, Gaya.

(Ashok Kumar Pandey, J) lata/-

U        T

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Patna High Court - Orders