Patna High Court - Orders
Basmati Devi @ Vasmati Devi vs The State Of Bihar on 26 April, 2022
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.10776 of 2022
Arising Out of PS. Case No.-368 Year-2021 Thana- TAJPUR District- Samastipur
======================================================
Basmati Devi @ Vasmati Devi W/o Upendra Sahni R/o Village- Harpur
Silaut, P.S.- Samastipur Mufassil, Dist- Samastipur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Dilip Kumar Roy
For the Opposite Party/s : Mr.Ajay Kumar Jha
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 26-04-2022Heard learned counsel for the petitioner and learned A.P.P for the State.
The petitioner seeks bail in Tajpur (Waini OP) P.S. Case No. 368 of 2021, registered for the offence punishable punishable under Section 30(a) of the Bihar Prohibition and Excise Act, 2018.
842 litres of foreign liquor has been recovered from a pick-up van and this petitioner is owner of the said vehicle.
It is submitted that no recovery has been made from conscious possession of this petitioner. Petitioner has been made accused in this case only because she is owner of the said vehicle. Petitioner is in custody since 20.12.2021 having no criminal antecedent, as stated in para 3 of the petition. Investigation is complete.
Patna High Court CR. MISC. No.10776 of 2022(2) dt.26-04-2022 2/2 Considering the period of custody coupled with the fact that petitioner bears clean antecedent, the petitioner above- named, is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Special Excise Court -1, Samastipur in connection with Tajpur (Waini OP) P.S. Case No. 368 of 2021.
(Prabhat Kumar Singh, J) vinita/-
U T