Patna High Court - Orders
Reshamlal Mukhiya vs The State Of Bihar on 20 August, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35228 of 2016
Arising Out of PS.Case No. -70 Year- 2016 Thana -GOVERNMENT OFFICIAL COMP. District-
MADHEPURA
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Reshamlal Mukhiya, Son of Late Prabhu Mukhiya, resident of Village -
Guriya, Ward No. 11, P.S.- Kumarkhand, District- Madhepura
.... .... Petitioner
Versus
The State of Bihar .... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Dinesh Prasad Verma, Advocate
For the Opposite Party/s : None
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 20-08-2016Heard learned counsel for the petitioner. Despite repeated calls, none appears on behalf of the State.
The petitioner seeks bail in connection with Complaint Case No. C-70(7) of 2016 registered under Sections 47(a) and 53(a) of the Bihar Excise (Amendment) Act, 2016.
Regard being had to the recovery of only 700 ml. of wine from the possession of the petitioner, who is in custody since 02.07.2016, he is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Madhepura in connection 2 Patna High Court Cr.Misc. No.35228 of 2016 (2) dt.20-08-2016 2/2 with Complaint Case No. C-70(7) of 2016.
(Ashwani Kumar Singh, J.) Sanjeet/-
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