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Patna High Court - Orders

Paras Yadav vs The State Of Bihar on 12 January, 2015

Author: Prabhat Kumar Jha

Bench: Prabhat Kumar Jha

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.31403 of 2014

                          Arising Out of PS.Case No. -73 Year- 2014 Thana -SIMRI District- BUXAR

                 ======================================================
                 1. Paras Yadav son of Late Hare Ram Yadav resident of village - Dullahpur
                 ( Niyajipur ), Police Station - Simri ( O.P. Tilak Rai Ka Hata ), District -
                 Buxar


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


                                                                             .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s       :       Mr. Arun Kumar Pandey
                 For the Opposite Party/s       :     Mr. Jagdhar Prasad (App)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
                 JHA
                 ORAL ORDER


3   12-01-2015

Heard both sides.

The petitioner seeks regular bail in Simri P.S. Case No. 73 of 2014 for the offence registered under Sections 20 'B' (ii) 'C' 22, 27 (A) and 29 of the N.D.P.S. Act and Section 47 'A' of the Excise Act.

The petitioner was arrested on the spot and from his possession 48 K.G. of ganja was recovered. Patna High Court Cr.Misc. No.31403 of 2014 (3) dt.12-01-2015 2/2

It appears that the commercial quantity of ganja was recovered from the possession of the petitioner. Hence, I am not inclined to grant bail to the petitioner. Accordingly, the same is rejected.

However, the trial Court is directed expedite the trial and conclude the same within a period of one year from the date of receipt of this order.

(Prabhat Kumar Jha, J) Jagdish/-

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