Anil Harijan @ Anil Harjan vs The State Of Bihar on 9 January, 2026

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Patna High Court - Orders

Anil Harijan @ Anil Harjan vs The State Of Bihar on 9 January, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.71045 of 2024
                        Arising Out of PS. Case No.-93 Year-2023 Thana- RUPAULI District- Purnia
                 ======================================================
                 Anil Harijan @ Anil Harjan Son of Lalo Harijan @ Lito Harijan Village-
                 Jangal tola, Ps- Rupauli (Mohanpur), Dist- Purnea

                                                                                    ... ... Petitioner/s
                                                        Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr. Bhola Prasad
                 For the Opposite Party/s :        Mr. Shailendra Kumar Singh
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

8   09-01-2026

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

2. This is the 2nd attempt of the petitioner. The petitioner seeks bail in connection with Rupauli (Mohanpur) P.S. Case No. 93 of 2023 registered for the offence under Sections 341, 342, 323, 386, 364(A), 506, 427 and 34 of the Indian Penal Code and Section 27 of the Arms Act.

3. Earlier the bail application of the petitioner was rejected on 18.10.2023 in Cr. Misc. No. 68221 of 2023, which reads as follows:-

Heard learned counsel for the petitioner and Mr. Uday Pratap Singh, learned APP for the State.

2. The petitioner seeks bail in connection with Rupauli (Mohanpur O.P.) P.S. Patna High Court CR. MISC. No.71045 of 2024(8) dt.09-01-2026 2/3 Case No. 93 of 2023 registered for the offence punishable under Sections 341, 342, 323, 386, 364(A), 306 and 427/34 of the Indian Penal Code and 27 of the Arms Act.

3. As per the prosecution case, Chandan Yadav and others kidnapped the driver and khalashi of the harvester. The petitioner was also involved in the kidnapping. He is named in the FIR. The criminals thereafter demanded money for release of the kidnapped person. After recovery, the victims have supported the prosecution case that they were kidnapped by Chandan Yadav and his gang. The petitioner is accused in fourmore cases which includes cases for demanding extortion and kidnapping also.

4. Learned A.P.P. for the State opposes the prayer for regular bail of the petitioner.

5. Considering the criminal antecedent and the serious allegation levelled against the petitioner, I am not inclined to grant bail to the petitioner.

6. Accordingly, this application is dismissed.

7. The District Judge, Purnea is directed to expedite the trial of the present case as well as all other cases registered against the petitioner.

8. Let a copy of this order be communicated to the District Judge, Purnea for its compliance through FAX or e-mail forthwith. Patna High Court CR. MISC. No.71045 of 2024(8) dt.09-01-2026 3/3

4. Out of 8 charge-sheeted witnesses, three witnesses have been examined. The Trial is progressing. No ground for review is made out.

5. Accordingly, this application for regular bail stands rejected.

(Sandeep Kumar, J) Shishir/-

U       T

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Patna High Court - Orders