Patna High Court - Orders
Saroj Pepsi @ Saroj @ Saroj Kumar Gupta @ ... vs The State Of Bihar on 6 July, 2018
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29462 of 2018
Arising Out of PS. Case No.-155 Year-2018 Thana- SASARAM MUFFSIL District- Rohtas
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Saroj Pepsi @ Saroj @ Saroj Kumar Gupta @ Saroj Pasi, S/o Late Budhuram
Sah @ Late Budhram Sah, resident of Amra Talab, P.S.- Sasaram (Town),
District- Rohtas.
... ... Petitioner
Versus
The State of Bihar.
... ... Opposite Party
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Appearance :
For the Petitioner : Mr. Bhaskar Shankar, Advcoate
For the Opposite Party : Smt. Sucheta Yadav (APP)
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 06-07-2018Heard the learned counsel for the petitioner and State.
The petitioner is in custody in connection with Sasaram (M) P.S. Case No. 155 of 2018 for the offence under Sections 30(a), 35, 38 of the Excise Act.
Learned counsel for the petitioner submits that the petitioner has no criminal antecedent and he has in custody since 02.04.2018. Learned counsel for the petitioner submits that in the instant case there is no requirement of mandatory provision of Section 100 Cr.P.C., he submits that in the instant case now the investigation is complete and as such the petitioner deserves bail as he has no criminal antecedent.
Considering the fact that the petitioner has remained in custody for more than two months and he has no criminal Patna High Court Cr.Misc. No.29462 of 2018(3) dt.06-07-2018 2/2 antecedent, the petitioner, named above, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of learned 2nd Additional Sessions Judge- cum-Special Judge, Excise, Rohtas at Sasaram in connection with Sasaram (M) P.S. Case No. 155 of 2018.
(Anil Kumar Upadhyay, J.) Rajiv/-
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