Patna High Court - Orders
Ranjeet Kumar Jha @ Ranjit Kumar @ Dabloo ... vs The State Of Bihar on 1 November, 2023
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.69011 of 2023
Arising Out of PS. Case No.-69 Year-2023 Thana- BIBHUTIPUR District- Samastipur
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RANJEET KUMAR JHA @ RANJIT KUMAR @ DABLOO JHA son of
Rambahadur Jha @ Sukan Jha Village- Salampur Ps- Musrigharari Dist-
Samastipur
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vishwanath Prasad Sinha
Mr.Mahendra Pratap
For the Opposite Party/s : Mr.Pramod Kumar Pandey
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 01-11-2023Heard learned counsel appearing on behalf of the petitioner and learned APP appearing on behalf of the State.
2. Let the defect(s), if any, be removed within a period of four weeks from today.
3. The petitioner seeks bail in connection with Bibhutipur P.S. Case No. 69 of 2023 registered for the offence under Sections 147, 148, 149, 341, 323, 302, 307, 504, 506 of the Indian Penal Code and under Section 27 of the Arms Act.
4. Though, the petitioner is not the assailant of the deceased but during investigation it has come that he is a contract killer and he is accused in 16 more cases.
5. In view of the facts and circumstances, as mentioned above, this Court is not inclined to grant bail to the Patna High Court CR. MISC. No.69011 of 2023(2) dt.01-11-2023 2/2 petitioner for the present.
6. Accordingly, the prayer of bail of the petitioner is rejected herewith.
7. The Court below is directed to expedite the trial of the petitioner.
(Sandeep Kumar, J) Vikas/-
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