Patna High Court - Orders
Pankaj Kumar Singh vs The State Of Bihar on 15 June, 2017
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27087 of 2017
Arising Out of PS.Case No. -72 Year- 2017 Thana -GOVERNMENT OFFICIAL COMP. District-
AURANGABAD
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Pankaj Kumar Singh, son of Shri Dinesh Singh, resident of Village-
Bhakhara, P.S.- Amba, District- Aurangabad, Bihar.
.... .... Petitioner/s
Versus
The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sushil Kumar Singh
For the Opposite Party/s : Mr. Nityanand, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 15-06-2017Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner seeks regular bail in connection with Erkha Check Post Excise Case No. 72 of 2017, registered under Section 30(a) of Bihar Prohibition and Excise Act, 2016.
The allegation leveled against the petitioner is with regard to recovery of illicit liquor from his motor cycle, while the petitioner was apprehended.
Learned counsel for the petitioner submits that he is not the owner of the Motor Cycle and nothing was recovered from the possession of the petitioner.
It is further submitted that the petitioner has no criminal antecedent and is in custody since 22.04.2017. Patna High Court Cr.Misc. No.27087 of 2017 (2) dt.15-06-2017 2/2
Having regard to the facts and circumstances of the case, the petitioner, above named, is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-II-cum-Special Court-Excise Act, Aurangabad, in connection with Erkha Check Post Excise Case No. 72 of 2017.
(Mohit Kumar Shah, J) khushbu/-
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