Patna High Court - Orders
Saket Kumar @ Raja Jha vs The State Of Bihar on 18 April, 2024
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.11615 of 2024
Arising Out of PS. Case No.-503 Year-2023 Thana- ROSERA District- Samastipur
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Rajesh Kumar Mandal @ Khanna S/O Vishnu Mandal R/O VILLAGE-
PANJIYAR TOLI, P.S.- ROSERA, DISTRICT- SAMASTIPUR
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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with
CRIMINAL MISCELLANEOUS No. 18909 of 2024
Arising Out of PS. Case No.-503 Year-2023 Thana- ROSERA District- Samastipur
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Saket Kumar @ Raja Jha Son of Shashidha Jha Resident of Village- Degwar
Toli, P.S.- Rosera, District- Samastipur
... ... Petitioner/s
Versus
The State of Bihar Patna
... ... Opposite Party/s
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Appearance :
(In CRIMINAL MISCELLANEOUS No. 11615 of 2024)
For the Petitioner/s : Mr.Yogesh Kumar
For the Opposite Party/s : Mr.Md. Fahimuddin
(In CRIMINAL MISCELLANEOUS No. 18909 of 2024)
For the Petitioner/s : Mr.Yogesh Kumar
For the Opposite Party/s : Mr.Ajit Kumar
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 18-04-2024Re:- Cr. Misc. No. 11615 of 2024.
Heard learned counsel for the petitioner, learned counsel for the informant and learned APP for the State.
2. The petitioner seeks bail in connection with Rosera P.S. Case No. 503 of 2023 registered for the offence under Sections 302, 120B/34 of the Indian Penal Code and under Section 27 of the Arms Act.
3. As per the prosecution case, the deceased was killed by hired criminals.
4. The face of the three killers was captured in the Patna High Court CR. MISC. No.11615 of 2024(3) dt.18-04-2024 2/3 CCTV footage they have confessed that they have committed the crime. It has also come during investigation that the petitioner has arranged the murder weapon.
5. The petitioner is in jail since 15.09.2023.
6. Considering the aforesaid facts, this Court is not inclined to grant bail to the petitioner.
7. Accordingly, this application is dismissed.
8. The Court below is directed to expedite the trial of the petitioner and conclude the same at the earliest.
Re:- Cr. Misc. No. 18909 of 2024.
Heard learned counsel for the petitioner, learned counsel for the informant and learned APP for the State.
2. The petitioner seeks bail in connection with Rosera P.S. Case No. 503 of 2023 registered for the offence under Sections 302, 120B/34 of the Indian Penal Code and under Section 27 of the Arms Act.
3. As per the prosecution case, the deceased was killed by hired criminals.
4. The petitioner is named in the FIR. The petitioner is accused in eight more serious cases which includes cases of murder and attempt to murder.
5. It has come during investigation that the Patna High Court CR. MISC. No.11615 of 2024(3) dt.18-04-2024 3/3 petitioner has hired the criminals to kill the deceased and on the instructions of the petitioner, the contract killers killed the deceased and in the scientific investigation also the mobile phone location of the petitioner was also found in the area where the occurrence took place.
6. Learned senior counsel for the petitioner has argued that the deceased was a well known criminal of the area and therefore he is killed by someone and the petitioner is falsely implicated in this case.
7. The petitioner is in jail since 15.09.2023.
8. Considering the fact that the deceased has been killed on the instructions of the petitioner by contract killers, this Court is not inclined to grant bail to the petitioner.
9. Accordingly, this application is dismissed.
10. The Court below is directed to expedite the trial of the petitioner and conclude the same at the earliest.
(Sandeep Kumar, J) Vikas/-
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