Patna High Court - Orders
Vinay Kumar Singh Alias Ricky vs The State Of Bihar on 26 May, 2022
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.1284 of 2022
Arising Out of PS. Case No.-840 Year-2021 Thana- MUZAFFARPUR TOWN District-
Muzaffarpur
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VINAY KUMAR SINGH ALIAS RICKY SON OF LATE RAM NATH
SINGH R/O VILLAGE- SIKANDARPUR KUNDAL SHAMSHANGHAT
WARD NO. 12, P.S.- TOWN, DIST.- MUZAFFARPUR
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Ms. Vaishnavi Singh, Advocate
For the Opposite Party/s : Mr.Kumar Ranjit Ranjan, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
2 26-05-2022Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the State.
Petitioner seeks regular bail in connection with Town P.S. Case No. 840 of 2021 registered for the offence punishable under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.
The allegation, as per the First Information Report, is that the Police after getting information that petitioner and two accused persons are indulged in trade of illicit liquor and concealed the illicit liquor in the house of petitioner, proceeded towards the place of occurrence and Patna High Court CR. MISC. No.1284 of 2022(2) dt.26-05-2022 2/3 upon seeing the Police party all the accused persons including petitioner started fleeing away, but on chase, the petitioner was apprehended while others succeeded in fleeing away. On search, a total quantity of 337.110 litres of illicit liquor was recovered by the Police from the house of the petitioner.
Learned counsel for the petitioner submits that the petitioner has not committed any offence in the manner alleged and he has falsely been implicated in this case. He further submits that the house from where the illicit liquor has been recovered is a joint family property in which other family members also reside. The petitioner is in custody since 29.10.2021 and charge sheet has already been submitted.
Regards being had to the submission made by the parties and taking into consideration the materials on record, the fact that the petitioner is in custody since 29.10.2021, the house from where the illicit liquor has been recovered is a joint family house and the charge sheet has already been submitted, I am inclined to grant regular bail to the petitioner.
Patna High Court CR. MISC. No.1284 of 2022(2) dt.26-05-2022 3/3 Accordingly, let the petitioner, above named, be released on regular bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, Excise Act, Muzaffarpur, in connection with Town P.S. Case No. 840 of 2021.
(Anil Kumar Sinha, J) S.Ali/-
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