Patna High Court - Orders
Mohammad Abdullah & Anr vs The Union Of India & Anr on 19 October, 2011
Author: Mandhata Singh
Bench: Mandhata Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35171 of 2010
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1. Mohammad Abdullah
2. Moharram Mian
.... .... Petitioner/s
Versus
1. The Union of India
2. The State of Bihar
.... .... Opposite Party/s
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6 19-10-2011Heard learned counsel for the petitioners and learned counsel for the State.
24 kilogram of Charas and 126 kilogram of ganja are recovered from Railway Quarter where petitioners along with Dara Singh were found present having no concern with the quarter easily can be assumed that for this purpose only they were there.
Considering the facts and circumstances of the case, prayer of the petitioner for bail is rejected.
(Mandhata Singh, J) Shailendra Bhushan Prasad/-