Patna High Court - Orders
Supari Singh vs The State Of Bihar on 2 March, 2020
Author: Sudhir Singh
Bench: Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.14313 of 2020
Arising Out of PS. Case No.-249 Year-2019 Thana- BELDOUR District- Khagaria
======================================================
1. SUPARI SINGH S/O Chandeshwari Singh Resident of Village - Nawada,
P.S. - Chautham, District - Khagaria.
2. Sanjay Singh S/O Late Gudar Singh Resident of Village - Nawada, P.S. -
Chautham, District - Khagaria.
3. Raj Kumar Singh S/O Solar Singh Resident of Village - Sakrohar, P.S. -
Beldaur, District - Khagaria.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Binod Kumar
For the Opposite Party/s : Mr.Pawan Kumar Chaurasia
======================================================
CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
2 02-03-2020Heard learned counsel for the petitioners and learned APP for the State.
The petitioners seek bail in a case instituted for the offences under Section 30(a) of the Bihar Prohibition and Excise Amendment Act, 2018.
Prosecution case, in short, is that 524.81 liters wine is recovered.
It has been submitted on behalf of the petitioners that the petitioners are in custody since 1.12.2019 and have got no criminal antecedent. Charge-sheet/prosecution report has been submitted in this case. There is no allegation of tampering of Patna High Court CR. MISC. No.14313 of 2020(2) dt.02-03-2020 2/2 witnesses alleged against the petitioners. It is alleged that 524.81 liters wine is recovered from the tractor. The tractor in question does not belong to the petitioners. There is no compliance of Section 100 Cr.P.C.
On behalf of the State, it is submitted that the petitioners are named in the F.I.R/complaint case.
Considering the aforesaid facts and circumstances, it is directed that the petitioners, above named, be released on bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) each with two sureties of the like amount each to the satisfaction of learned Special Judge, Excise Act, Khagaria in connection with Beldaur P.S. Case No. 249/2019, G.R. No. 3539/2019.
(Sudhir Singh, J) Pankaj/-
U T