Md. Umar vs The State Of Bihar on 2 September, 2020

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Patna High Court - Orders

Md. Umar vs The State Of Bihar on 2 September, 2020

Bench: Shivaji Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.72050 of 2019
        Arising Out of PS. Case No.-242 Year-2017 Thana- UJIYARPUR District- Samastipur
     ======================================================
1.    MD. UMAR S/o Late Riyasat Hussain R/o village- Maltishektoli, Post-
      Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
2.   Md. Babu Saheb @ Abdul Rahim S/o Md. Usman R/o village-
     Maltishektoli, Post- Bhagawanpur Desua, P.S.- Ujiyarpur, District-
     Samastipur
3.   Md. Adil @ Aadil @ Bablu S/o Abuless R/o village- Maltishektoli, Post-
     Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
4.   Md. Zubair @ Jubair S/o Md. Salim R/o village- Maltishektoli, Post-
     Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
5.   Md. Rafique @ Rafiq S/o Late Md. Ali R/o village- Maltishektoli, Post-
     Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
6.   Md. Allauddin @ Bablu S/o Late Usman R/o village- Maltishektoli, Post-
     Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
7.   Md. Munnu S/o Md. Umar R/o village- Maltishektoli, Post- Bhagawanpur
     Desua, P.S.- Ujiyarpur, District- Samastipur
8.   Md. Kaley S/o Md. Islam R/o village- Maltishektoli, Post- Bhagawanpur
     Desua, P.S.- Ujiyarpur, District- Samastipur
9.   Md. Suleman S/o Late Fida Hussain R/o village- Maltishektoli, Post-
     Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
10. Md. Khalid Perwez S/o Late Md. Tauhid R/o village- Maltishektoli, Post-
    Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
11. Md. Aaley S/o Md. Jamal @ Jamal R/o village- Maltishektoli, Post-
    Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur
12. Md. Afroz S/o Md. Tauhid R/o village- Maltishektoli, Post- Bhagawanpur
    Desua, P.S.- Ujiyarpur, District- Samastipur
13. Md. Sajju S/o Md. Umar R/o village- Maltishektoli, Post- Bhagawanpur
    Desua, P.S.- Ujiyarpur, District- Samastipur
14. Md. Shahanwaz @ Sehnawaz S/o Late Imetyaz R/o village- Maltishektoli,
    Post- Bhagawanpur Desua, P.S.- Ujiyarpur, District- Samastipur.

                                                                       ... ... Petitioners
                                           Versus
     The State of Bihar.

                                              ... ... Opposite Party
     ======================================================
     Appearance :
     For the Petitioner/s     :       Mr. Ajay Kumar Singh, Advocate
                                      Mr. Amit Kashyap, Advocate
     For the Opposite Party/s :       Mr. Ram Priya Sharan Singh, APP
          Patna High Court CR. MISC. No.72050 of 2019(5) dt.02-09-2020
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                 CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                                       ORAL ORDER

5   02-09-2020

Heard Mr. Amit Kashyap, learned counsel for the petitioners and Mr. Ram Priya Sharan Singh, learned APP for the State through Virtual Court proceeding.

Learned counsel for the petitioners submits that petitioner nos. 3 and 4 have been arrested and as such, the present bail petition has been rendered infructuous as against petitioner nos. 3 and 4.

In such view of the matter, this bail petition is dismissed as against petitioner nos. 3 and 4.

In this case, the petitioners are seeking anticipatory bail in connection with Ujiyarpur P.S. Case No.242 of 2017, registered for the offence under Sections 147, 148, 149, 307, 323, 325, 341, 379, 504 and 506 of the Indian Penal Code.

In the present case, the Court had issued a writ for execution of the order but, the accused persons did not allow to execute the order of the Court and started obstructing and used criminal force against the decree holder as well as the staffs of the Court.

When the petitioners have no faith on the Court proceeding or the Court order, in such circumstance, it is very difficult for this Court to exercise the discretion in favour of Patna High Court CR. MISC. No.72050 of 2019(5) dt.02-09-2020 3/3 these petitioner. Hence, the prayer of the petitioners for bail is rejected. However, if the petitioners surrender before the Court below within six weeks from today and pray for regular bail, the Court below will consider the same and pass appropriate order on the same day without being influenced by the order of this Court.

(Shivaji Pandey, J) pawan/-

U         T

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Patna High Court - Orders