Patna High Court - Orders
Angesh Kumar Gond vs The State Of Bihar on 23 May, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.31377 of 2023
Arising Out of PS. Case No.-133 Year-2022 Thana- ASANWA District- Siwan
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ANGESH KUMAR GOND Son of Ashok Gond Resident of Village -
Piprahia, P.S. - Asaon, District - Siwan.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Bijay Prakash Singh, Advpcate
For the Opposite Party/s : Mr. Surendra Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 23-05-2023Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner apprehends his arrest in a case registered for the offences punishable under Section 30(a) of the Bihar Excise Act.
Learned counsel for the petitioner submits that the petitioner is a person with clean antecedent and allegation is of recovery of 27 liters of liquor from sacks from the place of occurrence thrown by three accused persons.
Learned counsel for the petitioner submits that the petitioner was not apprehended from the spot as such nothing was recovered from his conscious possession, it is next submitted he came to be implicated based on secret information which is the easiest way to implicate someone, when admittedly Patna High Court CR. MISC. No.31377 of 2023(2) dt.23-05-2023 2/2 petitioner is a person with clean antecedent. It is also submitted that the alleged recovery is from a place which is accessible to public at large and does not belong to the petitioner.
Learned A.P.P. for the State opposes the prayer for anticipatory bail of the petitioner.
Considering the submissions made by the learned counsel for the petitioner, the petitioner above-named, in the event of his arrest or surrender before the learned trial court within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 1,000/- (Rupees One Thousand) with two sureties of the like amount to the satisfaction of the learned trial court where the case is pending/successor court in connection with Asaon P.S. Case No. 133 of 2022 subject to the conditions as laid down under Section 438 (2) of the Cr.P.C.
(Satyavrat Verma, J) Adnan/-
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