Arjun Kumar vs The State Of Bihar on 30 May, 2019

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Patna High Court - Orders

Arjun Kumar vs The State Of Bihar on 30 May, 2019

Bench: Anil Kumar Upadhyay

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.35437 of 2019
                      Arising Out of PS. Case No.-122 Year-2019 Thana- LALGANJ District- Vaishali
                 ======================================================
           1.     Arjun Kumar, S/o Nunu Paswan, R/o Village- Bhagwanpur Pakadi, P.S.-
                  Lalganj, District- Vaishali
           2.    Ramvilas Ram, S/o Sukeshwar Ram, R/o village- Bhagwanpur Pakadi, P.S.-
                 Lalganj, District- Vaishali

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Umesh Chandra Verma
                 For the Opposite Party/s :       Mr. Nand Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

2   30-05-2019

Heard learned counsel for the petitioners and State.

The petitioners are in custody in connection with Lalganj P.S. Case No. 122 of 2019 for the offence under Sections 30(a) 32(2) and 41(i) of the Bihar Prohibition and Excise Act, 2016.

Learned counsel for the petitioners submits that the petitioners have got no criminal antecedent and they are in custody since 30.03.2019. He further submits that in the instant case total 1704.96 litres of foreign liquor was seized. He submits that the alleged liquor was not seized from the conscious possession of the petitioners, but the same was recovered from the orchard.

Patna High Court CR. MISC. No.35437 of 2019(2) dt.30-05-2019 2/2 Considering the fact that the petitioners have got no criminal antecedent and nothing was recovered from the possession of the petitioners, rather from the orchard, the petitioners, named above, are directed to be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) each with two sureties of the like amount each to the satisfaction of Additional Sessions Judge-II-cum- Special Judge, Excise Act, Vaishali, Hajipur in connection with Lalganj P.S. Case No. 122 of 2019.

(Anil Kumar Upadhyay, J) uday/-

U        T

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Patna High Court - Orders