Patna High Court - Orders
Ankush Singh @ Ankush Kumar Singh vs The State Of Bihar on 28 June, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.27799 of 2017
Arising Out of PS.Case No. -118 Year- 2017 Thana -K. HAT District- PURNIA
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1. Ankush Singh @ Ankush Kumar Singh, S/o Jai Prakash Singh, Resident
of Basant Vihar, Newalal Chowk, P.S.- K. Hat (Maranga), District- Purnea.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Dhananjaya Nath Tiwari
For the Opposite Party/s : Mr. Sri Tarun Prasad Mandal
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 28-06-2017Heard both sides.
The petitioner seeks bail in K. Hat (Sahayak) P.S. case No. 118 of 2017 under Section 272, 273 of the Indian Penal Code and under Section 30(a) of Bihar Excise Prohibition Act, 2016.
On information, one Chhotu Sahni was apprehended and from whose possession two bottles of Indian made foreign liquored were recovered, who disclosed the name of Navin Gupta. The police also arrested Navin Gupta and from his possession different brands of Indian made foreign liquor were recovered. Navin Gupta is alleged to have disclosed that petitioner also indulged in illegal trade of Indian made foreign liquor.
It is submitted that nothing has been recovered from Patna High Court Cr.Misc. No.27799 of 2017 (2) dt.28-06-2017 2/2 the possession of the petitioner. Chhotu Sahni has already been enlarged on bail.
Considering the facts that name of the petitioner figured in the case in the disclosure made by Navin Gupta but nothing has been recovered from the possession of the petitioner, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge-II-cum Special Judge (Excise Act) Purnea in K. Hat (Sahayak) P.S. Case No. 118 of 2017.
(Prabhat Kumar Jha, J) BKS/-
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