Vishwkarma Kumar vs The State Of Bihar on 6 May, 2022

[Cites 4, Cited by 0]

Patna High Court - Orders

Vishwkarma Kumar vs The State Of Bihar on 6 May, 2022

Bench: Sudhir Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.22003 of 2022
                   Arising Out of PS. Case No.-11 Year-2022 Thana- NTPC KHAIRA District- Aurangabad
                 ======================================================
                 VISHWKARMA KUMAR S/o Rajnish Kumar Resident of Village-
                 Marojhiyan, Police Station- Nasriganj, District- Rohtas at Sasaram

                                                                                  ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Raghunandan Kumar Singh, Advocate
                 For the Opposite Party/s :       Mrs.Pushpa Sinha, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUDHIR SINGH
                                       ORAL ORDER

2   06-05-2022

Heard learned counsel for the petitioner and learned APP for the State through virtual mode.

Learned counsel for the petitioner is directed to remove the defect(s), as pointed out by the Office, within a period of four weeks.

The petitioner is apprehending his arrest in a case registered under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

The prosecution case, in short, is that 23 liters wine is recovered.

It has been submitted on behalf of the petitioner that the petitioner has got no criminal antecedent. There is no allegation of tampering of witnesses alleged against the petitioner. It is alleged that 23 liters wine is recovered from Patna High Court CR. MISC. No.22003 of 2022(2) dt.06-05-2022 2/3 motorcycle. The motorcycle in question does not belong to the petitioner. The name of the petitioner has transpired on the basis of disclosure made by the co-accused. Except for this, there is no other substantive evidence to suggest the implication of the petitioner in this case. Nothing incriminating has been recovered from the conscious possession of the petitioner. The petitioner had no knowledge regarding the alleged incident. There is no compliance of Section 100 Cr.P.C. Learned counsel for the petitioner has placed reliance upon the order dated 13.04.2022 passed by the Hon'ble Supreme Court in Criminal Appeal No. 626 of 2022 (Sweta Kumari versus State of Bihar).

On behalf of the State, it is submitted that the petitioner is named in the F.I.R./complaint case.

Considering the aforesaid facts and circumstances, let the petitioner, above named, in the event of arrest/surrender before the learned court below within a period of twelve weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs.10,000/- (Ten thousand) with two sureties of the like amount each to the satisfaction of learned Additional District & Sessions Judge -9th-cum- Special Judge, Excise-2nd, Aurangabad in connection with N.T.P.C. Khaira P.S. Case No. 11 of 2022, subject to the conditions as laid down under Section Patna High Court CR. MISC. No.22003 of 2022(2) dt.06-05-2022 3/3 438(2) of the Code of Criminal Procedure.

(Sudhir Singh, J) Pankaj/-

U      T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders