Sdam Kha @ Saddam Khan vs The State Of Bihar on 20 June, 2025

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Patna High Court - Orders

Sdam Kha @ Saddam Khan vs The State Of Bihar on 20 June, 2025

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.88451 of 2024
                       Arising Out of PS. Case No.-710 Year-2023 Thana- FATEHPUR District- Gaya
                 ======================================================
                 Sdam Kha @ Saddam Khan Son of Abbas Khan Resident of Village- Tali, P.S.
                 Wazirganj, District- Gaya

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr.Gajendra Kumar Singh, Advocate
                 For the State           :        Ms.Asha Devi, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

3   20-06-2025

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 Fatehpur P.S. Case No. 710 of 2023 registered for the offence punishable under Sections 302 and 201 of the Indian Penal Code and Section 27 of the Arms Act.

3. Earlier the bail application of the petitioner has been rejected vide order dated 17.02.2024 passed in Cr. Misc. No. 5895 of 2024, which reads as under:

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

2. The petitioner seeks bail in connection with Fatehpur P.S. Case No. 710 of 2023 registered for the offence punishable under Sections 302 and 201 of the Indian Penal Code and Section 27 of the Arms Act. Patna High Court CR. MISC. No.88451 of 2024(3) dt.20-06-2025 2/2

3. As per the prosecution case, the deceased was killed by contract killers.

4. The petitioner is involved in conspiracy of hiring the contract killers. The petitioner is in jail since 28.09.2023 and materials have come during investigation to connect the petitioner with the crime.

5. Accordingly, this application is dismissed.

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

4. In the trial, charge has been framed.

5. Considering the fact that the petitioner is a contract killers and has killed the accused, I am not inclined to grant bail to the petitioner.

6. Accordingly, the application stands dismissed.

7. The Senior Superintendent of Police, Gaya is directed to ensure the attendance of witnesses in the trial. If the trial is delayed by the prosecution, the petitioner may renew his prayer for bail.

8. Let a copy of this order be communicated to the Senior Superintendent of Police, Gaya for its compliance through FAX or e-mail forthwith.



                                                                          (Sandeep Kumar, J)

P. Kumar

U     T

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Patna High Court - Orders