Rishu Kumar @ Raj Kamal vs The State Of Bihar on 6 May, 2022

[Cites 5, Cited by 0]

Patna High Court - Orders

Rishu Kumar @ Raj Kamal vs The State Of Bihar on 6 May, 2022

Bench: Sudhir Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.22317 of 2022
                         Arising Out of PS. Case No.-679 Year-2021 Thana- FATUA District- Patna
                 ======================================================
                 RISHU KUMAR @ RAJ KAMAL S/o Dilip Kumar R/o- Village and P.O.-
                 Mohiuddinpur, P.S. - Fatuha, District- Patna, Bihar- 803201.

                                                                                    ... ... Petitioner/s
                                                        Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Ashutosh Singh, Advocate
                 For the Opposite Party/s :       Mr.Veena Kumari Jaiswal, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
                                       ORAL ORDER

2   06-05-2022

Heard learned counsel for the petitioner and learned APP for the State through virtual mode.

Learned counsel for the petitioner is directed to remove the defect(s), as pointed out by the Office, within a period of four weeks.

The petitioner is apprehending his arrest in a case registered under Sections 30(a) and 56(C) of the Bihar Prohibition and Excise Act, 2016.

The prosecution case, in short, is that 4644 liters wine is recovered.

It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. It is alleged that 4644 liters wine is recovered from Patna High Court CR. MISC. No.22317 of 2022(2) dt.06-05-2022 2/3 from a godown and several vehicles. The godown and vehicles in question do not belong to the petitioner. The name of the petitioner has come on the basis of secret information as per F.I.R. The source and genuineness of the secret information has not been disclosed by the prosecution. Except for this, there is no other substantive evidence to suggest the implication of the petitioner in this case. Nothing incriminating has been recovered from the conscious possession of the petitioner. The petitioner had no knowledge regarding the alleged incident. There is no compliance of Section 100 Cr.P.C. Learned counsel for the petitioner has placed reliance upon the order dated 13.04.2022 passed by the Hon'ble Supreme Court in Criminal Appeal No. 626 of 2022 (Sweta Kumari versus State of Bihar).

On behalf of the State, it is submitted that the petitioner is named in the F.I.R./complaint case.

Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest/surrender before the learned court below within a period of twelve weeks from today, be released on anticipatory 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 Patna City, Patna in connection with Fatuha P.S. Case Patna High Court CR. MISC. No.22317 of 2022(2) dt.06-05-2022 3/3 No. 679/2021, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.

(Sudhir Singh, J) Pankaj/-

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders