Ram Kripal Yadav @ Kripal Yadav vs The State Of Bihar on 13 October, 2025

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Patna High Court - Orders

Ram Kripal Yadav @ Kripal Yadav vs The State Of Bihar on 13 October, 2025

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.71521 of 2025
                    Arising Out of PS. Case No.-88 Year-2025 Thana- SINGHWARA District- Darbhanga
               ======================================================
           1 . Ram Kripal Yadav @ Kripal Yadav Son of Late Lakshman Yadav R/o
                Vill./Mohalla - Bharhuli, P.S. - Singhwara, Dist. - Darbhanga.
           2.    Gita Devi W/o Ram Kripal Yadav R/o Vill/Mohalla - Bharhulli, P.S. -
                 Singhwara, Dist. - Darbhanga.
           3.    Vikash Yadav @ Bikash Yadav @ Vikas Kumar Son of Ram Kripal Yadav
                 R/o Vill/Mohalla - Bharhulli, P.S. - Singhwara, Dist. - Darbhanga.
           4.    Azad Kumar Yadav @ Azad Kumar Son of Ram Kripal Yadav R/o
                 Vill/Mohalla - Bharhulli, P.S. - Singhwara, Dist. - Darbhanga.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Kedar Jha, Advocate
                 For the Opposite Party/s :      Mr. Nirmal Kumar Sinha, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   13-10-2025

Heard learned counsel for the petitioners and the State .

2. Petitioners apprehend their arrest in a case registered for the offence punishable under sections 126 ( 2 ), 115 ( 2 ), 118 ( 2 ), 117 ( 2 ), 110 , 351 ( 2 ) and 3 (5) of the BNS.

3 . As per the prosecution case , informant namely , Sumit Kumar Yadav alleged that on 09.04.2025 , all the F.I.R. named accused persons including these petitioners abused and assaulted informant by iron rod. When informant's family Patna High Court CR. MISC. No.71521 of 2025(2) dt.13-10-2025 2/2 members intervened, accused persons also assaulted them with their iron rod.

4. Learned counsel for petitioners contended that on account of land dispute a free fight took place between both the parties, in which both sides sustained injuries. Case and counter case . Allegation of assault is general and omnibus against these petitioners.

5 . Learned counsel for the State oppose the bail petition .

6 Considering the general and omnibus allegation of assault against these petitioners and other circumstances of the case , in the event of arrest or surrender within eight weeks from today, let the petitioners, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of the like amount each to the satisfaction of the learned Addl. Chief Judicial Magistrate VII, Darbhanga in connection with Singhwara P.S. Case No. 88 of 2025 , subject to the conditions laid down under section 482 ( 2 ) of the Bharatiya Nagarik Suraksha Sanhita ( BNSS) , 2023 .

(Prabhat Kumar Singh, J) Koushik/-

U      T

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Patna High Court - Orders