Patna High Court - Orders
Om Prakash Bhagat vs The State Of Bihar on 5 November, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.68976 of 2019
Arising Out of PS. Case No.-179 Year-2019 Thana- ALOULI District- Khagaria
======================================================
OM PRAKASH BHAGAT Son of Raghunandan Bhagat Resident of Village -
Haripur, P.S.- Alauli, Distt - Khagaria.
... ... Petitioner/s
Versus
THE STATE OF BIHAR
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Sudha Chandra
For the Opposite Party/s : Mr.Kanhaiya Kishore (App 100)
======================================================
CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 05-11-2019Petitioner seeks bail in anticipation of his arrest in connection with Alauli P.S. Case No. 179 of 2019 registered for the offences punishable under Sections 30, 30(A), 30(B) and 30(C) of Bihar Prohibition and Excise Act, pending in the court of Special Judge, Excise, Khagaria.
As per FIR police on information raided the field of the petitioner and recovered 10 litres of mahua liquor and other liquor manufacturing articles from there.
Submission of learned counsel for the petitioner is that name of the petitioner has been disclosed by Chaukidar and he has no criminal antecedent and he is aged about 62 years.
Heard learned APP, who has opposed the prayer for anticipatory bail on the ground that liquor is recovered from the field of the petitioner and he has criminal antecedents also but Patna High Court CR. MISC. No.68976 of 2019(2) dt.05-11-2019 2/2 not in such type of case.
In view of above facts and circumstances, I am not inclined to grant the privilege of anticipatory bail to the petitioner. He should surrender and pray for regular bail.
This application is, accordingly, dismissed.
(Vinod Kumar Sinha, J) spal/-
U T