Kamlesh Kumar Paswan vs The State Of Bihar on 10 February, 2026

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Patna High Court - Orders

Kamlesh Kumar Paswan vs The State Of Bihar on 10 February, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.43497 of 2025
                    Arising Out of PS. Case No.-384 Year-2023 Thana- ARA MUFFSIL District- Bhojpur
                 ======================================================
                 Kamlesh Kumar Paswan son of Late Lalan Paswan Village- Kusumha Ps-
                 Udwant Nagar, Dist- Bhojpur
                                                                      ... ... Petitioner/s
                                              Versus
                 The State of Bihar
                                                               ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr. Ganesh Prasad Singh
                 For the State           :        Mr. Madan Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

5   10-02-2026

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

2. This is the second attempt on behalf of the petitioner for grant of bail in connection with S.T. No. 129 of 2024 arising out of Ara Muffasil P.S. Case No. 384 of 2023 registered for the offence under Section 302/34 of the IPC and 27 of the Arms Act and later on Sections 394/411 of the IPC and 25(1-b)a, 26, 35 of the Arms Act.

3. Earlier, the bail application of the petitioner has been rejected by this Court vide order dated 16.04.2024 passed in Cr. Misc. No. 10112 of 2024, which reads as under:

"Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State as well as learned counsel for the Informant.

2. The petitioner seeks bail in connection with Ara Muffasil P.S. Case No. 384/2023 registered Patna High Court CR. MISC. No.43497 of 2025(5) dt.10-02-2026 2/2 for the offence punishable under Sections 302/34 of the Indian Penal Code and Section 27 of the Arms Act. Subsequently, 394/411 of Indian Penal Code and Section 25(1-b)a, 26/35 of the Arms Act has been added.

3. The petitioner is in jail since 08.09.2023.

4. It has come during investigation that the petitioner and one Mahangu tried to loot the deceased and in that occurrence, the deceased was killed. Materials have come to connect the petitioner with the crime including the CDR evidence. The petitioner has similar antecedent also. He is in jail since 08.09.2023.

5. In view of the above, this application is dismissed.

6. The trial Court is directed to expedite the trial."

4. Four witnesses has already been examined and the trial is started.

5. Considering the facts and circumstances of this case, I am not inclined to review my earlier order.

6. Accordingly, this application is dismissed.

(Sandeep Kumar, J) priyanka/-

U      T

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Patna High Court - Orders