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Abhijit Kumar Pandey vs The State Of Bihar on 16 February, 2022

Author: Partha Sarthy

Bench: Partha Sarthy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.44989 of 2021
                  Arising Out of PS. Case No.-21 Year-2021 Thana- BUXAR INDUSTRIAL District- Buxar
                 ======================================================
                 ABHIJIT KUMAR PANDEY S/o Ajay Pandey R/o Village- Sohani Patti,
                 P.S.- Buxar Nagar, District- Buxar.

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr. Ram Kumar Singh, Adv.
                 For the Opposite Party/s :      Mr. Mukesh Kumar Singh, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
                                       ORAL ORDER

3   16-02-2022

Heard learned counsel for the parties through video conferencing.

The petitioner has preferred this application for grant of regular bail in a case registered under section 30(a) of the Bihar Prohibition and Excise Act, 2016.

As per the prosecution case, about 16 litres of liquor was recovered from the possession of the petitioner.

It is submitted by learned counsel for the petitioner that no incriminating article has been recovered from his possession or from his vehicle. He has been falsely implicated in the case because of his antecedent. He is in custody since 16.2.2021 and chargesheet has been submitted in the case.

Heard learned A.P.P. for the State.

Having heard learned counsel for the parties and Patna High Court CR. MISC. No.44989 of 2021(3) dt.16-02-2022 2/2 taking into consideration the facts of the case together with the petitioner having remained in custody for 1 year, the Court directs the petitioner to be enlarged on bail in connection with Buxar Industrial P.S. Case no.21 of 2021 on furnishing bail bond of Rs.10,000/ (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge II-cum-Special Judge, Excise, Buxar.

(Partha Sarthy, J) Saurabh/-

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