Patna High Court - Orders
Ranjit Kumar & Anr vs The State Of Bihar on 1 November, 2018
Author: S. Kumar
Bench: S. Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.63721 of 2018
Arising Out of PS.Case No. -286 Year- 2018 Thana -GOGRI District- KHAGARIA
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1. Ranjit Kumar S/o Baleshwar Mandal Resident of Village- 1 number
Gumtio, P.S. Purab Bazar, District- Munger.
2. Ranvir Kumar @ Rustam S/o Raju Prasad Yadav, Resident of Village-
Lal Darwaza Ward No. 2, P.S. Kotwali, District- Munger.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anurag Saurav, Adv.
For the Opposite Party/s : Mr. Ram Bachan Singh, APP
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CORAM: HONOURABLE MR. JUSTICE S. KUMAR
ORAL ORDER
2 01-11-2018Heard learned counsel for the petitioners and learned A.P.P. for the State.
Petitioners seek bail in Gogari P.S. Case No. 286/2018, G.R. No. 2342/2018, registered for the offences punishable under Section 414 of the Indian Penal Code and section 30(A) and 41(1) of Bihar Prohibition & Excise Act.
Allegation is recovery of 425.52 litres of foreign liquour from a house and a vehicle.
It has been submitted that petitioners have falsely been implicated in this case. No incriminating article has been found against them. They have no concern with the said house or the vehicle. Other co-accused have been granted bail vide order dated 08.10.2018 passed in Cr. Misc. No. 62871/2018. Patna High Court Cr.M isc. No.63721 of 2018 (2) dt.01-11-2018 2/2
Petitioners have no criminal antecedent. They are in custody since 24.08.2018.
Considering the facts aforesaid, the petitioners above- named, are directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of Special Judge Excise, Khagaria in connection with Gogari P.S. Case No. 286/2018, G.R. No. 2342/2018, subject to the conditions:
(1.) Bailors should be local having sufficient immovable property within the jurisdiction of the court concerned. (2.) Petitioners shall co-operate in the trial and shall be properly represented on each and every date fixed by the court. (3.) If the petitioners tamper with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioners. (S. Kumar, J) Vinita/-
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