Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Patna High Court - Orders

Pappu Yadav @ Dharmbir Yadav @ ... vs The State Of Bihar on 11 May, 2017

Author: Rakesh Kumar

Bench: Rakesh Kumar

   IN THE HIGH COURT OF JUDICATURE AT PATNA
                Criminal Miscellaneous No.9792 of 2012
======================================================
Pappu Yadav @ Dharmbir Yadav
                                                    .... .... Petitioner/s
                                 Versus
The State of Bihar
                                               .... .... Opposite Party/s
======================================================
                                  with
                Criminal Miscellaneous No.31656 of 2010
      Arising Out of PS.Case No. -166 Year- 2009 Thana -null District- MUZAFFARPUR
======================================================
Pappu Yadav @ Dharmbir Yadav
                                                    .... .... Petitioner/s
                                 Versus
The State of Bihar
                                               .... .... Opposite Party/s
======================================================
                                  with
                Criminal Miscellaneous No.46498 of 2012
              Arising Out of PS.Case No. -null Year- null Thana -null District- -
======================================================
Pappu Kumar @ Dharmbir Yadav
                                                    .... .... Petitioner/s
                                 Versus
The State of Bihar
                                               .... .... Opposite Party/s
======================================================
                                  with
                Criminal Miscellaneous No.50346 of 2014
    Arising Out of PS.Case No. -166 Year- 2009 Thana -MUZAFFARPUR SADAR District-
                                     MUZAFFARPUR
======================================================
Pappu Yadav @ Pappu Kumar @ Dharmbir Yadav @ Dharmbir Kumar
                                                    .... .... Petitioner/s
                                Versus
The State of Bihar
                                               .... .... Opposite Party/s
======================================================
                                 with
                Criminal Miscellaneous No.1762 of 2015
    Arising Out of PS.Case No. -166 Year- 2009 Thana -MUZAFFARPUR SADAR District-
                                     MUZAFFARPUR
======================================================
Pappu Yadav @ Dharmbir Kumar Yadav
                                          .... .... Petitioner/s
                             Versus
The State of Bihar
                                     .... .... Opposite Party/s
 Patna High Court Cr.Misc. No.9792 of 2012 (3) dt.11-05-2017

                                           2/4




             ======================================================
                                         with
                        Criminal Miscellaneous No.37780 of 2015
                  Arising Out of PS.Case No. -166 Year- 2009 Thana -MUZAFFARPUR SADAR District-
                                                   MUZAFFARPUR
             ======================================================
             Pappu Kumar @ Pappu Yadav @ Dharmbir Kumar Yadav
                                                                 .... .... Petitioner/s
                                             Versus
             The State of Bihar
                                                            .... .... Opposite Party/s
             ======================================================
                                              with
                             Criminal Miscellaneous No.7361 of 2016
                  Arising Out of PS.Case No. -166 Year- 2009 Thana -MUZAFFARPUR SADAR District-
                                                   MUZAFFARPUR
             ======================================================
             Pappu Yadav @ Dharmbir Yadav @ Dharamveer Kumar Yadav
                                                                 .... .... Petitioner/s
                                              Versus
             The State of Bihar
                                                            .... .... Opposite Party/s
             ======================================================
                                               with
                             Criminal Miscellaneous No.21064 of 2017
                  Arising Out of PS.Case No. -166 Year- 2009 Thana -MUZAFFARPUR SADAR District-
                                                   MUZAFFARPUR
             ======================================================
             Pappu Yadav @ Dharmbir Yadav @ Dharmbir Kumar Yadav
                                                                  .... .... Petitioner/s
                                              Versus
             The State of Bihar
                                                             .... .... Opposite Party/s
             ======================================================
             Appearance :
             (In Cr.Misc. No.9792 of 2012)
             For the Petitioner/s     :  Mr. Ran Vijay Kumar Singh
             For the Opposite Party/s   : Mr. Smt. Madhurilata (App)
             (In Cr.Misc. No.31656 of 2010)
             For the Petitioner/s     :  Mr. Abbas Haider
             For the Opposite Party/s   : Mr. Anil Kumar Singh (App)
             (In Cr.Misc. No.46498 of 2012)
             For the Petitioner/s     :  Mr.
             For the Opposite Party/s   : Mr. Madhuranand Jha(App)
             (In Cr.Misc. No.50346 of 2014)
             For the Petitioner/s     :  Mr. Vinay Ranjan
             For the Opposite Party/s : Mr. Kumar Ranjit Ranjan (App)
             (In Cr.Misc. No.1762 of 2015)
             For the Petitioner/s     :  Mr. Vinay Ranjan
             For the Opposite Party/s   : Mr. Nagendra Prasad (App)
             (In Cr.Misc. No.37780 of 2015)
       Patna High Court Cr.Misc. No.9792 of 2012 (3) dt.11-05-2017

                                                 3/4




                   For the Petitioner/s     :  Mr. Vinay Ranjan
                   For the Opposite Party/s   : Mr. Nand Kumar (App)
                   (In Cr.Misc. No.7361 of 2016)
                   For the Petitioner/s     :  Mr. Vinay Ranjan
                   For the Opposite Party/s   : Mr. Dr.Ravinddra Kumar(App)
                   (In Cr.Misc. No.21064 of 2017)
                   For the Petitioner/s     :  Mr. Ravi Ranjan
                   For the Opposite Party/s   : Mr. Sri Brajendra Nath Pandey
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
                   ORAL ORDER

3   11-05-2017

All the aforesaid cases have been listed under the heading "To Be Mentioned" suo motu on the information furnished by Sri Brajendra Nath Pandey, learned Additional Public Prosecutor .

Prayer for bail of the petitioner was firstly rejected by this Court vide order dated 7.2.2011 passed in Cr. Misc. No. 31656 of 2010 . Thereafter , the petitioner renewed his prayer for bail vide Cr. Misc. No. 9792 of 2012 , which too was rejected by this Court on 11.04.2012. Again, petitioner filed 3rd bail petition vide Cr. Misc. No. 46498 of 2012 , which too was rejected by this Court on 06.03.2013. Subsequently, the petitioner filed 4th bail petition vide Cr. Misc. No. 50346 of 2014 but despite the fact that the matter was tied up, the said bail petition was listed before an another Bench presided over by Hon'ble Mr. Justice Prabhat Kumar Jha . Before the said Bench, on 22.12.2014 learned counsel for the petitioner sought permission to withdraw the petition and it was dismissed as withdrawn on 22.12.2014. The Patna High Court Cr.Misc. No.9792 of 2012 (3) dt.11-05-2017 4/4 petitioner again filed bail petition vide Cr. Misc. No. 1762 of 2015 , which too was dismissed on 21.01.2015 by Hon'ble Mr. Justice Prabhat Kumar Jha on 21.01.2015. Again , he filed another bail petition vide Cr. Misc. No. 37780 of 2015, which too was dismissed by Hon'ble Mr. Justice Prabhat Kumar Jha on 30.09.2015. On 7th occasion, bail petition filed by the same petitioner was listed before another Bench presided over by Hon'ble Mr. Justice Jitendra Mohan Sharma and his prayer for bail was rejected on 11.04.2016 and now, again bail petition has been filed by the same petitioner .

The Court is of the opinion that once the matter was tied - up , under what circumstances the Office had placed the matter before another Bench. The Registrar General is directed to conduct an enquiry and fix responsibility on the concerned employee / officer of the High Court.

(Rakesh Kumar, J) Praful/-

  U           T