Patna High Court - Orders
Ravindra Singh Bhokta vs The State Of Bihar on 8 December, 2025
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.83735 of 2025
Arising Out of PS. Case No.-3 Year-2018 Thana- CHAKARANDHA P.S. District- Gaya
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Ravindra Singh Bhokta Son of Raghunandan Singh, Resident of Village -
Monbar, P.S. - Dumariya, Distt. - Gaya.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Vijay Kumar, Advocate
For the Opposite Party/s : Mr. Binod Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
2 08-12-2025Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. In the present case, the petitioner seeks bail in connection with Chhakarbandha P.S. Case No. 03 of 2018 dated 21.04.2018, registered for the offences punishable under Sections 147, 148, 149, 307 and 353 of the Indian Penal Code and Sections 25(1-b)a, 26 and 27 of the Arms Act and Section 17 of the Criminal Law (Amendment) Act.
3. As per the prosecution case, a combing operation was started by a joint team of Bihar Police and Central Armed Forces after an encounter between STF and naxalites. The combing party came under fire from naxalites and they retaliated. The naxalites retreated leaving behind a number of articles including the fire-arm magazines and live cartridges which were seized. While escaping, the naxalites took names of Patna High Court CR. MISC. No.83735 of 2025(2) dt.08-12-2025 2/3 each other and the name of this petitioner transpired in this conversation.
4. Learned counsel appearing on behalf of the petitioner submits that except for the saying that the name of the petitioner came in the names called by the retreating naxalites, there is no material against the petitioner, who is having clean antecedent. Learned counsel lastly submits that petitioner is in custody since 04.08.2025 and chargesheet has been submitted.
5. Learned A.P.P. appearing on behalf of the State opposes the submissions made on behalf of the petitioner and submits that petitioner is a naxalite and attacked the Police party.
6. Having regard to the facts and circumstances and submissions made on behalf of the parties and considering the completely vague nature of allegation against the petitioner without any substantive material and also considering his period of custody, his clean antecedent and submission of chargesheet, the petitioner, above-named, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of learned Additional Chief Judicial Magistrate-I, Sherghati at Gaya / concerned Court, in connection with Patna High Court CR. MISC. No.83735 of 2025(2) dt.08-12-2025 3/3 Chhakarbandha P.S. Case No. 03 of 2018, subject to the condition laid down under Section 480(3) of the B.N.S.S. and other following conditions:
(i) One of the bailors will be a close relative of the petitioner.
(ii) The petitioner will remain present on each and every date fixed by the court below, if so required by the learned trial Court.
(iii) In case of non-appearance of the petitioner on single date or in violation of the terms of the bail, the bail bond of the petitioner will be liable to be cancelled by the Court concerned.
(Arun Kumar Jha, J) Shahnawaz/-
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