Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 6 March, 2019
Author: Shivaji Pandey
Bench: Shivaji Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.12583 of 2019
Arising Out of PS. Case No.-9 Year-2015 Thana- GOVERNMENT OFFICIAL COMP.
District- Madhubani
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Ram Kripal Yadav, Son of Ram Bihari Yadav, Resident of Jhitki, Post
Bangama, P.S.- Laukhi, District- Madhubani
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sanjiv Kumar, Advocate
For the Opposite Party/s : Mr. Syed Mojibur Rahman, APP
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 06-03-2019Heard learned counsel for the petitioner and learned counsel for the State.
In this case, the petitioner is seeking anticipatory bail in connection with G.O. Case No.9 of 2015, registered for the offence punishable under Section 47(a) of Bihar Excise Act.
43.200 liters of foreign liquor has been recovered from the rented shop being run by Mr. Awadhesh Kumar Singh. The petitioner claims to be the landlord of the shop and has no connection with the alleged recovery of liquor.
Looking to the entire facts and circumstances of the case, let the petitioner, above-named, be released on anticipatory bail in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, on Patna High Court CR. MISC. No.12583 of 2019(2) dt.06-03-2019 2/2 furnishing bail bonds of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of the like amount each to the satisfaction of the Additional Chief Judicial Magistrate, Jhanjharpur, in connection with G.O. Case No. 9 of 2015, subject to the condition as laid down under Section 438(2) of the Code of Criminal Procedure.
(Shivaji Pandey, J) V.K.Pandey/ S. Katyayan/-
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