Patna High Court - Orders
Ranjeet Kumar Jha @ Ranjit Kumar @ Dablu ... vs The State Of Bihar on 6 February, 2025
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.58250 of 2024
Arising Out of PS. Case No.-69 Year-2023 Thana- BIBHUTIPUR District- Samastipur
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Ranjeet Kumar Jha @ Ranjit Kumar @ Dablu Jha @ Dabloo Jha Son of
Rambahadur Jha @ Sukan Jha Resident of Village - Salampur, P.S. -
Musrigharari, District - Samastipur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Davendra Kumar Pandey, Advocate
For the State : Mr. Jharkhandi Upadhyay, APP
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
3 06-02-2025Heard learned counsel for the petitioner and learned APP for the State.
2. This is the second attempt for bail of the petitioner as earlier such prayer was rejected by order dated 01.11.2023 in Cr. Misc. No. 69011 of 2023.
3. The petitioner seeks bail in connection with Bibhutipur P.S. Case No. 69 of 2023 registered for the offence under Sections 147, 148, 149, 341, 323, 302, 307, 504, 506 of the Indian Penal Code and Section 27 of the Arms Act.
4. Learned counsel for the petitioner submits that the petitioner is in jail since 06.06.2023 and in the trial, five witnesses have been examined and they have not named the petitioner. The petitioner is accused in 16 more cases and he is Patna High Court CR. MISC. No.58250 of 2024(3) dt.06-02-2025 2/2 a contract killer.
5. Learned APP appearing for the State opposes the prayer for regular bail of the petitioner.
6. In view of the judgment of the Hon'ble Supreme Court in the case of X vs. State of Rajasthan & Anr. reported in 2024 SCC Online SC 3539, I am not inclined to grant bail to the petitioner.
7. Accordingly, this application stands dismissed.
8. The Court below is directed to expedite the trial.
(Sandeep Kumar, J)
P. Kumar
U T