Patna High Court - Orders
Manikant Kumar @ Julum Singh vs The State Of Bihar on 15 May, 2026
Author: Ashok Kumar Pandey
Bench: Ashok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.24246 of 2026
Arising Out of PS. Case No.-552 Year-2025 Thana- MINAPUR District- Muzaffarpur
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Manikant Kumar @ Julum Singh S/o- Late Lakshman Prasad R/v- Neura Ps-
Minapur Dist- Muzaffarpur
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sagar Kumar, Advocate
For the Opposite Party/s : Mr. Yogendra Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE ASHOK KUMAR PANDEY
ORAL ORDER
2 15-05-2026Heard learned counsel for the petitioner and learned APP for the State.
2. The instant application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with Minapur P.S. Case No. 552 of 2025, instituted for the offence punishable under Section 317(5) of the BNS and under Section 30(a) of the Bihar Prohibition and Excise Act.
3. The case of the prosecution, in brief, is that two persons, namely Sagta Ram and Rajesh Raushan, were apprehended along with a truck, from which a total of 4192.92 litres of illicit foreign liquor was recovered.
4. Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. It is further submitted that the petitioner has been Patna High Court CR. MISC. No.24246 of 2026(2) dt.15-05-2026 2/2 named only on the basis of the statement of the apprehended persons and nothing has been recovered from his conscious possession. It has further been submitted that the petitioner is having no criminal antecedent.
5. Learned APP for the State has opposed the prayer for anticipatory bail.
6. Having heard learned counsel for the parties and considering the facts and circumstances of the case, this Court is inclined to grant anticipatory bail to the petitioner.
7. Accordingly, the petitioner is directed to surrender before the court below within a period of four weeks from today and, in the event of his arrest or surrender in connection with Minapur P.S. Case No. 552 of 2025, he shall be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Special Judge, Excise Court No. 1, Muzaffarpur, subject to the conditions as laid down under Section 482(2) of the BNSS.
(Ashok Kumar Pandey, J) durgesh/-
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