Patna High Court - Orders
Abla Yadav @ Awle Yadav vs The State Of Bihar on 31 August, 2022
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.27287 of 2022
Arising Out of PS. Case No.-17 Year-2015 Thana- MAHILA P.S. District- Bhagalpur
======================================================
ABLA YADAV @ AWLE YADAV Son of Late Sikandar Yadav Resident of
Village - Bengali Tola, Mahashya, Deyori, Jhoparpatti, P.S. - Nath Nagar,
Distt.- Bhagalpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Jyoti Ranjan Jha, Advocate
For the Opposite Party/s : Mr. Umesh Lal Verma, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 31-08-2022Heard learned counsel for the petitioner and learned counsel for the State.
Let the defect(s), if any, as pointed out by the office be removed within four weeks.
The petitioner is in judicial custody in connection with POCSO Case No. 127 of 2021 arising out of Mahila (Sadar) P.S. Case No. 17 of 2015 for the offences under Sections 376D of the Indian Penal Code and Section 6 of the POCSO Act.
The matter relates to 2015 and as per the FIR it relates to Section 376D of the Indian Penal Code and Section 6 of the POCSO Act.
In this case, the bail was granted to the petitioner who Patna High Court CR. MISC. No.27287 of 2022(2) dt.31-08-2022 2/2 misused the same and remained an absconder for five (5) long years before surrendering on 03.02.2022 with the sole purpose of delaying the trial which can be seen that the moment he surrendered, the charges were framed on 04.03.2022.
Considering the conduct of the petitioner, this Court is not inclined to grant him the privilege of bail and he must co- operate in the trial and see to it that the same is concluded without any further delay.
The bail application is accordingly rejected.
(Rajiv Roy, J) Jagdish/-
U Y