Patna High Court - Orders
Mishri Mahto @ Mishri Lal Mahto & Anr. vs The State Of Bihar & Anr on 23 November, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.38850 of 2011
Mishri Mahto @ Mishri Lal Mahto & Anr.
Versus
The State Of Bihar & Anr
2. 23.11.2011. Heard learned counsels for the petitioners and the State.
The petitioners are apprehending their arrest in a case registered under Sections 15, 18 and 25 of the Narcotic Drugs and Psychotropic Substances Act.
The accusation is that poppy plants were found on the land and the villagers conveyed that the land belongs to the petitioners.
It is submitted by learned counsel for the petitioners that the F.I.R. does not reflect the detail of the land in question. Moreover, land from which seizure has been made does not belong to the petitioners. The supplementary affidavit has been filed by learned counsel for the petitioners in which it has been mentioned that the petitioners have no criminal antecedent.
Considering the aforesaid facts, let the petitioners, Mishri Mahto @ Mishri Lal Mahto and Panch Lal Mahto, be released on bail in the event of arrest or surrender 2 before the learned court below within a period of twelve weeks from today in connection with K. Nagar(Sri Nagar) P.S. Case No. 77 of 2011 on furnishing bail bond of Rs.10,000/-(Ten Thousand) each with two sureties of the like amount each to the satisfaction of the learned Sessions Judge, Purnea designated as Special Judge, N.D.P.S. subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure.
U. K. ( Dinesh Kumar Singh, J)