Patna High Court - Orders
Bibek Kumar vs The State Of Bihar on 21 October, 2019
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.66154 of 2019
Arising Out of PS. Case No.-209 Year-2019 Thana- GRIYAK District- Nalanda
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BIBEK KUMAR Son of Kapildev Singh Resident of Village-Abbu
mahamadpur, P.S-Bakhitiyarpur, District-Patna.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ganesh Sharma
For the Opposite Party/s : Mr.Upendra Kumar
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CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 21-10-2019Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in a case instituted for the offences under Sections 272, 273 of I.P.C. and 30(a) of the Bihar Prohibition and Excise Act, 2016.
Prosecution case, in short, is that 360 liters wine is recovered.
It has been submitted on behalf of the petitioner that the petitioner is in custody since 18.09.2019. There is no allegation of tampering of witnesses alleged against the petitioner. It is alleged that 360 liters wine is recovered. There is no compliance of Section 100 Cr.P.C.
On behalf of the State, it is submitted that the petitioner is named in the F.I.R./complaint case. Patna High Court CR. MISC. No.66154 of 2019(2) dt.21-10-2019 2/2 Considering the aforesaid facts and circumstances, it is directed that the petitioner, above named, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned 3 rd Additional Sessions Judge-cum-Special Judge, Excise, Nalanda at Biharsharif in connection with Giriyak P.S. case No.209 of 2019.
(Sudhir Singh, J) Narendra/-
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