Patna High Court - Orders
Sanjiv Dev Verma @ Sanjib Debbarma vs The State Of Bihar on 21 May, 2019
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.32837 of 2019
Arising Out of PS. Case No.-73 Year-2018 Thana- KATIHAR District- Katihar
======================================================
SANJIV DEV VERMA @ SANJIB DEBBARMA Son of Ravi Ranjan Deo
Verma Resident of Barkathal, Police Station-Siddharth Mohanpur, District-
Tripura West, Tripura.
... ... Petitioner
Versus
The State of Bihar
... ... Opposite Party
======================================================
Appearance :
For the Petitioner/s : Mr.Ashok Kumar Mishra
For the Opposite Party/s : Mr.Anish Chandra
======================================================
CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
2 21-05-2019Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State.
Petitioner seeks bail in a case registered for the offences punishable under Sections 8/20(b)(ii) (c)/25/29 of the N.D.P.S. Act.
Taking note of this fact that 644.05 kg. Ganja was recovered from a truck in which petitioner and others were found sitting, I am not inclined to release the petitioner on bail and accordingly, his prayer for bail in connection with Special Patna High Court CR. MISC. No.32837 of 2019(2) dt.21-05-2019 2/2 N.D.P.S. Case No. 03 of 2018 arising out of Katihar Sahayak P.S. Case No. 73 of 2018 stands rejected.
(Hemant Kumar Srivastava, J) shahzad/-
U T