Patna High Court - Orders
Mustafa Ragib @ Bablu @ Md. Mustafa Ragib vs The State Of Bihar on 8 April, 2024
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.19420 of 2024
Arising Out of PS. Case No.-225 Year-2023 Thana- BAISI District- Purnia
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MUSTAFA RAGIB @ BABLU @ MD. MUSTAFA RAGIB Son of Moulana
Masood Resident of Village-Kauwanagar, Panisadra, P.S.-Baisi, District-
Purnea.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ram Prawesh Kumar
For the Opposite Party/s : Mr. Zainul Abedin
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 08-04-20241. Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The petitioner apprehends his arrest in connection with Baisi P.S. Case No. 225/2023, registered for the offence punishable under Sections 274, 275, 276, 34 of the Indian Penal Code & Sections 8, 20(b)(ii)(c), 25 and 29 of the N.D.P.S. Act, pending in the Court of learned Special Judge, (N.D.P.S. Act), Purnea.
3. In the nature of allegation as alleged in the F.I.R., the Court is not inclined to extend the privilege of anticipatory bail to the petitioner, as the allegation of recovery of 291.900 litres of codeine syrup from a pick up van packed in 20 cartoons and the name of the petitioner transpired in the confessional Patna High Court CR. MISC. No.19420 of 2024(2) dt.08-04-2024 2/2 statement of apprehended accused.
4. Accordingly, the anticipatory bail application of the petitioner is hereby rejected.
(Satyavrat Verma, J) amit/-
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