Sunil vs The State Of Bihar on 30 July, 2025

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Patna High Court - Orders

Sunil vs The State Of Bihar on 30 July, 2025

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.51145 of 2025
                      Arising Out of PS. Case No.-101 Year-2025 Thana- JALALGARH District- Purnia
                 ======================================================
                 SUNIL S/O Nanu Resident of Village- Paprawat, Police Station- Chawla,
                 District- Najafgarh South West Delhi, State- Delhi

                                                                                  ... ... Petitioner/s
                                                       Versus
                 THE STATE OF BIHAR

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Anish Kumar, Adv.
                 For the Opposite Party/s :       Mr.Dilip Kumar No. 1, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

2   30-07-2025

Heard learned counsel for the petitioner and learned A.P.P for the State.

2. The petitioner has preferred this application for grant of regular bail in connection with Jalalgarh P.S. Case No. 101 of 2025 dated 26.05.2025 registered for the offences punishable u/s 30(a) of the Bihar Prohibition and Excise Act.

3. As per the prosecution case, total 5733.36 litres of illicit foreign liquor was recovered from the Truck.

4. Learned counsel for the petitioner has submitted that the petitioner is innocent and has falsely been implicated in this case. The petitioner is not the owner of the said vehicle. The petitioner is only the driver of the said truck and he has no concern with the alleged recovery. Nothing has been recovered Patna High Court CR. MISC. No.51145 of 2025(2) dt.30-07-2025 2/2 from the conscious possession of the petitioner. The petitioner has one criminal antecedent as stated in para 3 of the bail petition. The petitioner is in custody since 27.05.2025.

5. Learned A.P.P. for the State has vehemently opposed the bail petition of the petitioner.

6. Considering the aforesaid facts and circumstances of the case as well as the period of custody, the petitioner above- named, is directed to be enlarged on bail on furnishing bail-bond of Rs.20,000/- (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court concerned, Purnia in connection with Jalalgarh P.S. Case No. 101 of 2025,

7. The application stands allowed.

(Chandra Prakash Singh, J) Gautam/-

U     T

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Patna High Court - Orders