Dhirendra Kumar Ranjan @ Sujit ... vs The State Of Bihar
2021 Latest Caselaw 1130 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No. 24283 of 2020
     Arising Out of PS Case No.-40 Year-2019 Thana- BIKRAMGANJ District- Rohtas
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Dhirendra Kumar Ranjan @ Sujit Kumar, aged about 23 years, Male, Son of Anil Kumar, Resident of Village-Tenduni, Dhibra, Ward no. 4, PS- Bikramganj, District - Rohtas at Sasaram.

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

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Babu Nandan Prasad, Advocate For the State : Ms. Renuka Ratnakar, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 24-02-2021

Heard Mr. Babu Nandan Prasad, learned counsel for the

petitioner and Ms. Renuka Ratnakar, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

2. The petitioner is in custody in connection with

Bikramganj PS Case No. 40 of 2019 dated 20.01.2019, instituted

under Sections 302, 307, 326 and 120B of the Indian Penal Code.

3. This is the second attempt for bail by the petitioner as

earlier such prayer was rejected by order dated 11.12.2019 passed

in Cr. Misc. No. 46327 of 2019.

4. The allegation against the petitioner who has been

made accused on the basis of confessional statement of main Patna High Court CR. MISC. No.24283 of 2020 dt.24-02-2021

accused Shambhu Pandey is that he was waiting outside the scene

of crime and had taken away Shambhu Pandey on his motorcycle.

5. Learned counsel for the petitioner submitted that only

on the confessional statement, that too, before the police, he has

been made accused and further that the second daughter of the

informant who was injured has not identified or taken his name.

Learned counsel submitted that the petitioner is in custody since

18.02.2019.

6. Learned APP submitted that the elder daughter of the

informant was brutally stabbed to death and the younger daughter

was also stabbed but she survived. It was submitted that the main

accused has stated that it was the petitioner who was keeping a

watch outside the scene of crime and had taken him away on his

motorcycle. It was further submitted that in the trial many

witnesses have been examined, as has been stated by the petitioner

himself in the application and, thus, the Court below be directed to

conclude the trial.

7. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, the Court

does not find any occasion to grant bail to the petitioner.

8. Accordingly, the application stands dismissed.

Patna High Court CR. MISC. No.24283 of 2020 dt.24-02-2021

9. However, as many witnesses have been examined, the

Court below shall expedite the trial and conclude the same at the

earliest, preferably within one year from the date of production of

a copy of this order.

(Ahsanuddin Amanullah, J.)

P. Kumar

AFR/NAFR U T