Md. Aminul Islam vs The State Of Bihar on 24 May, 2022

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Patna High Court - Orders

Md. Aminul Islam vs The State Of Bihar on 24 May, 2022

Bench: Rajiv Roy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.70104 of 2021
                          Arising Out of PS. Case No.-289 Year-2020 Thana- BAISI District- Purnia
                 ======================================================
           1.     MD. AMINUL ISLAM Son of Ansar Ali Resident of Bijni Kwatika, P.S.-
                  Bijni, District - Chirang, (Assam).
           2.    Md. Ghurus Ali @ Md. Jhurus Ali @ Md. Suruj Ali @ Md. Churus Ali Son
                 of Samouddin Resident of Nashangndi, P.S.- Bongaigaon, District -
                 Bongaigon, (Assam)

                                                                                      ... ... Petitioner/s
                                                         Versus
                 The State of Bihar Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s      :        Mr. Vikram Deo Singh, Advocate
                                                    Mr. Md Fazle Karim, Advocate
                 For the Opposite Party/s :         Mr. Humayou Ahmad Khan, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
                                       ORAL ORDER

2   24-05-2022

Heard Mr. Vikram Deo Singh assisted by Md. Fazle Karim, learned counsel, who represent the petitioners and Mr. Humayou Ahmad Khan, learned APP for the State.

Let the defect(s), if any, as pointed out by the office be removed within four weeks.

The petitioners are in judicial custody in connection with Special Case No. 22 of 2020 arising out of Baisi P.S. Case No. 289 of 2020 registered under Sections 8, 20(b) (ii) (c) and 25 of the Narcotics Drugs and Psychotropic Substances Act.

Allegation in the FIR is that the police got secret information and acting upon that they intercepted a Bolero Pick- up bearing Registration No. AS19AC/0837 coming from West Patna High Court CR. MISC. No.70104 of 2021(2) dt.24-05-2022 2/2 Bengal, Dalkol. As they approached the vehicle, two persons tried to escape but were apprehended but only after good chase. Upon search, amongst other, altogether 185.230 k.g. of 'ganja' was recovered/seized.

Considering the gravity of the allegation that has been levelled against the two petitioners and the fact that 185.230 k.g. of 'ganja' has been recovered/seized, this Court is not inclined to grant any relief to the petitioners.

The bail application of the petitioners is hereby rejected.

(Rajiv Roy, J) Jagdish/-

U       T

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Patna High Court - Orders