Patna High Court - Orders
Uma Kant Dubey vs The State Of Bihar on 16 March, 2026
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.82316 of 2025
Arising Out of PS. Case No.-1199 Year-2022 Thana- KATIHAR COMPLAINT CASE
District- Katihar
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1. Uma Kant Dubey S/O Late Mahendra Nath Dubey Resident of Ideal Grand
456 GT Road, Block-C 3F, P.S. - Shivpur, District-Howrah (West Bengal),
PIN- 711102. (But in the impugned order it has wrongly been mentioned as
Resident of 51 BK Block Yashoda Nagar, Kidwai Nagar, Kanpur, Nagar P.S.
- Yashoda Nagar, District Kanpur)
2. Prem Kant Dubey Son of Late Mahendra Nath Dubey Resident of - 51 BK
Block Yashoda Nagar, Kidwai Nagar, Kanpur, Nagar P.S. -Yashoda Nagar,
District Kanpur (UP)
3. Indira Dubey wife of Late Ramakant Dubey @ Ramakanta Dubey Resident
of 231 GT Road Shibpur Howrah, PS. Shivpur, District-Howrah, West
Bengal
4. Anand Dubey Son of -Umakant Dubey Resident of - Ideal Grand 456 GT
Road, Block-C 3F, P.S. Shivpur, District- Howrah (West Bengal), PIN-
711102
5. Rachana Dubey Daughter of Uma Kant Dubey Resident of - Ideal Grand
456 GT Road, Block-C 3F, P.S. Shivpur, District-Howrah, (West Bengal),
PIN-711102
... ... Petitioner/s
Versus
1. The State of Bihar
2. Md. Rafik Son of Md. Imani Resident of Village- Jhabbu Tola, P.S. -
Amdabad, District- Katihar.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bimal Kumar , Advocate
For the Opposite Party/s : Mr. Rajendra Singh, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
5 16-03-2026Heard learned counsel for the petitioners and the State .
2. Petitioners apprehend his arrest in a case registered for the offence punishable under sections 323, 420 and 120 Patna High Court CR. MISC. No.82316 of 2025(5) dt.16-03-2026 2/3 ( B ) of IPC .
3 . As per F.I.R. despite receiving Rs. 30 lakhs as advance consideration money, accused persons refused to execute sale deed in favour of complainant.
4. It is submitted on behalf of the petitioners that petitioners are innocent and have not committed any offence as alleged. From bare perusal of the F.I.R. it is apparent that opposite party No. 2 has not disclosed the date and time on which the entire money was paid to these petitioners and there is also no chit of paper in support of allegation that they received any consideration money. Moreover, the dispute involved in this case is with regard to sale and purchase of property / land, which is purely civil in nature for which opposite party No. 2 has already filed Title Suit No. 132 of 2022 which is pending in the learned Court below . Petitioners claim clean antecedent.
5 . Learned counsel for the State opposed the bail petition .
6 Considering the aforesaid facts, clean antecedent of the petitioner and other circumstances of the case , in the event of arrest or surrender within eight weeks from today, let the petitioners, as named above, be enlarged on bail on furnishing bail bond of Rs.10,000/-(ten thousand) each with two sureties of Patna High Court CR. MISC. No.82316 of 2025(5) dt.16-03-2026 3/3 the like amount each to the satisfaction of the learned Judicial Magistrate 1st Class Katihar in connection with C A Case No. 1199 of 2022 , subject to the conditions laid down under section 482(2) of the Bharatiya Nagarik Suraksha Sanhita , 2023 .
(Prabhat Kumar Singh, J) Koushik/-
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