Patna High Court - Orders
Raju Kumar vs The State Of Bihar on 21 November, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.12341 of 2025
Arising Out of PS. Case No.-121 Year-2023 Thana- PUNAURA District- Sitamarhi
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Kundan Kumar S/O Ramkishor Mahto @ Ramkishor Sah R/O Village- ward
no. - 12 Anhari, Bhoraha, Post office- Anhari, P.S- Riga, Dist.- Sitamarhi
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 13799 of 2025
Arising Out of PS. Case No.-121 Year-2023 Thana- PUNAURA District- Sitamarhi
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Rohit Chandrabansi Son of Anil Kumar Resident of Mohalla - Kajipur Tol,
P.S. - Bankipur, District - Patna, Pin-800004
... ... Petitioner/s
Versus
1. The State of Bihar
2. Amit Sinha S/o Late Manoj Kumar Sinha, R/o - N.H. 20, Old A.G. Colony
Kadaru behind Janaki Steel , P.O. Doranda, P.S. Angora Kadaru, Ranchi,
Jharkhand, 834002.
3. Chief Human Resources Officer, L and T, Finance Limited, Registered office
at 15th floor, P.S. Srijan Tech Park, Plot No. 52, Block-D.N., Sector-V, Salt
Lake City Kolkata, 700091, Dist 24- Parganas, North. Correspondence
address- Brindavan, CST Road, Kalina, Santacruz (East) Mumbai, 400098
4. Regional Manager (Two Wheeler) L and T Finance Ltd., Bhavya Iconic
Tower, 6th floor, Gola Road, Bailley Road , Patna , Bihar, 801503
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 38841 of 2025
Arising Out of PS. Case No.-121 Year-2023 Thana- PUNAURA District- Sitamarhi
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Raju Kumar S/o Sri Ramnandan Mahato Resident of N.H Main Road Bhuthi,
P.S.- Sonbarsa, District- Sitamarhi
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
Patna High Court CR. MISC. No.12341 of 2025(10) dt.21-11-2025
2/4
(In CRIMINAL MISCELLANEOUS No. 12341 of 2025)
For the Petitioner/s : Mr. N.K. Agarwal, Sr. Adv.
For the Opposite Party/s : Mr. Manoj Kumar, APP
(In CRIMINAL MISCELLANEOUS No. 13799 of 2025)
For the Petitioner/s : Mr. Vikas Kumar, Adv.
For the Opposite Party/s : Mr. Mohammad Sufyan, APP
(In CRIMINAL MISCELLANEOUS No. 38841 of 2025)
For the Petitioner/s : Mr. Krishna Prasad Singh, Sr. Adv.
For the Opposite Party/s : Mr. Shailendra Kumar Singh,APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
10 21-11-2025Reg. Cr. Misc. No. 12341 of 2025 Heard Mr. N.K. Agarwal learned senior counsel for the petitioner, learned APP for the State and learned counsel for the informant.
2. The petitioner seeks bail in connection with Punaura P.S. Case No. 121 of 2023 dated 16.05.2023 registered for the offence punishable under Sections 420, 409, 467, 468, 469, 471/34 of the Indian Penal Code.
3. Learned senior counsel for the petitioner submits that there is no direct material to connect the petitioner with the crime, the petitioner is an ex-employee of the L& T finance limited. The petitioner is in custody since 21.10.2024.
4. Learned APP appearing for the State opposes the prayer for regular bail of the petitioner and submits that the petitioner along with other co-accused persons is said to have misappropriated Rs. 4 Crore 56 lakhs 17 thousand approx.
5. Considering the aforesaid facts and circumstances Patna High Court CR. MISC. No.12341 of 2025(10) dt.21-11-2025 3/4 of the case, submissions of learned counsel for the parties and considering the material available and huge nature of fraud committed by the persons, I am not inclined to grant bail to the petitioner.
6. Accordingly, this application is dismissed.
7. If the trial is delayed then the petitioner is at liberty to approach this Court.
Reg. Cr. Misc. No. 13799 of 2025 Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the informant.
2. As prayed for, para wise counter affidavit shall be filed by the learned counsel for the informant.
3. List this case after two weeks.
Reg: Cr. Misc. No. 38841 of 2025 Heard Mr. Krishna Prasad Singh learned senior counsel for the petitioner, learned counsel for the State and learned counsel for the informant.
2. The petitioner apprehends arrest in connection with Punaura P.S. Case No. 121 of 2023 dated 16.05.2023 registered for the offence punishable under Sections 420, 409, 467, 468, 469, 471/34 of the Indian Penal Code.
3. The petitioner is accused in case of Patna High Court CR. MISC. No.12341 of 2025(10) dt.21-11-2025 4/4 misappropriating Rs. 1 Crore 58 lakhs 948 rupees along with Kanhaiya Kumar who was an employee of L&T finance, from the materials available on record the allegations levelled by the informant appears to be true.
4. Considering the nature of allegations levelled against the petitioner which prima facie appears to be true, I am not inclined to grant anticipatory bail to the petitioner. He is directed to surrender within two weeks and pray for regular bail. If he does not surrender within two weeks. The S.P. Sitamarhi will take all steps for his arrest.
5. Interim protection if any, stands vacated.
(Sandeep Kumar, J) Siddharth Soni/-
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