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Patna High Court
Praveer Prabhat vs The State Of Bihar on 12 May, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No. 9809 of 2022
Arising out of PS. Case No.-397 Year-2021 Thana- RAJIVNAGAR District- Patna
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Praveer Prabhat son of Prabhat Kumar @ Lallan Singh Resident of Village-
D-2/232, Sanjay Cinema Road, Brahampura, P.S.- Brahampura, District-
Muzaffarpur, At Present 671, Bhai Pramanandpur Colony, West Mukherjee
Nagar, P.S.- Mukherjee Nagar, Delhi-110009
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Director General of Police, Bihar, Patna Bihar
3. The Inspector General of Police, Patna Bihar
4. The Superintendent of Police, Patna Bihar
5. S.H.O., Rajiv Nagar Police Station, Patna, Bihar Bihar
6. Sri Rajiv Kumar, Son of not known the I.O.- Cum- Sub Inspector of Police,
Rajiv Nagar Police Station, Patna, Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sumit Sinha, Adv.
For the State : Mr. Anuj Kumar Shrivastava,APP
For the Informant : Mr. Jogendra Singh, Adv.
Tanay Bhasker, Adv.
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CORAM: HONOURABLE MR. JUSTICE ANSUL
ORAL JUDGMENT
Date : 13-05-2026
Heard learned counsel for the petitioner, learned counsel
for the Informant and learned Additional Public Prosecutor for the
State.
2. Petitioner seeks quashing of the order dated
19.01.2022
passed by learned ACJM III, Patna in Rajiv Nagar P.S.
Case No. 397 of 2021 (G.R No. 6239 of 2021) by which he has
rejected the prayer of the petitioner to work at his workplace at AI
Patna High Court CR. MISC. No.9809 of 2022 dt.13-05-2026
Jubail Saudi Arabia and further prays for grant of the permission to
go his work place at AI Jubail, Saudi Arabia for eight weeks.
3. The petitioner is an M.B.A student. He was allowed
anticipatory bail. Thereafter, the case is pending for submission of
charge-sheet. The F.I.R was lodged on 15.09.2021. The petitioner
was earlier working in Saudi Arabia. He states that no doubt he has
left that job. He is a young man of about 30 years who cannot be
deprived of his career. In view of pendency of prosecution under
Section 498A, the petitioner was allowed anticipatory bail and he
has remained in country for so long in view of the fact that apart
from facing the prosecution the petitioner is being further put to
trouble by not allowing him to go outside. The petitioner was
allowed anticipatory bail on 19.01.2022 with condition that he will
not leave the country till the conclusion of investigation and he
would co-operate with the investigation. Earlier, the petitioner has
also worked outside the country. The petitioner was allowed bail
on 27.11.2021 and one of the conditions of bail was that he would
not leave the country till conclusion of investigation. The
petitioner remained in custody for 10 days. Thereafter, he was
available for investigation. The petitioner placed reliance on
Annexure-VI which was communication sent to the police
authorities to show his availability.
Patna High Court CR. MISC. No.9809 of 2022 dt.13-05-2026
4. In any view of the matter, the petitioner seeks
opportunity to go outside the country for employment which
cannot be denied due to pendency of a criminal case against him or
that in matrimonial dispute. The condition of the bail order dated
19.01.2022 passed by learned ACJM-III, Patna in Rajeev Nagar
P.S. Case No. 397 of 2021 (G.R No. 6239 of 2021) is modified to
the extent that he may be permitted to leave the country for his
employment. However, the petitioner is directed to provide his
mobile number, his residential address as well as his official
address where he will be working. He is also directed to join the
court proceedings virtually as and when he is required by the
investigating agency or by the concerned court.
5. Accordingly, the present petition is allowed.
(Ansul, J)
Vikash/-
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