Ramgopal Chaudhary @ Gopal Chaudhary vs State Of Bihar

The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

Heard Ms. Aprajita, learned counsel for the petitioner and Dr. Indiwar Kumari, learned Additional Public Prosecutor (hereinafter referred to as the

‘APP’) for the State.

The petitioner apprehends arrest in connection with Ashok Paper Mill PS Case No. 119 of 2019 dated 27.08.2019, instituted under Sections

323/341/353/506/504/34 of the Indian Penal Code.

The allegation against the petitioner and five others is of indulging in fighting among themselves due to forcible uprooting of the wire and pillars

which had been put on the place of occurrence through the process of the Court on 30.06.2019 in Execution Case No. 1 of 2010 pending before the

Sub Judge-I, Darbhanga.

Learned counsel for the petitioner submitted that he has been falsely implicated as he was not present at the spot. It was further submitted that only

on the basis of allegation, his name has been inserted in the FIR as an accused. Learned counsel submitted that though the FIR mentions about the

accused being brought to the police station, but the petitioner not being arrested itself shows that he was not present at the spot. It was submitted that

other persons have been granted bail by the Court below. Learned counsel submitted that the petitioner has no criminal antecedent.

Learned APP, from the case diary, submitted that the petitioner was very much present at the spot and all the members of the police party who had

gone there have taken the name of the petitioner to be one of the six persons who were involved in uprooting the pillars and wire put under the orders

of the Court. It was submitted that though out of six the petitioner was not arrested, but it was because he had somehow managed to run away from

the place, and when the police had gone to arrest him from his house, due to fear of arrest he had run away from there also. Learned counsel

submitted that all the members of the police party have taken the name of the petitioner and the allegation is that he was also uprooting the pillars and

wire. Learned counsel submitted that the same having been put under the orders of the Court and being uprooted by the petitioner and others clearly

indicates their total lack of respect for the law. Learned counsel submitted that the fact that the petitioner is running away from the law and not

appearing before the Court is also an indication that he is not innocent.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties and in view of witnesses specifically

stating that the petitioner was also one of the persons who had removed the pillars and wire, which were put under the orders of the Sub Judge-I,

Darbhanga, in an execution case, the Court is not inclined to grant pre-arrest bail to the petitioner.

Accordingly, the application stands dismissed.