Patna High Court - Orders
Rajat Kumar vs The State Of Bihar on 7 February, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7246 of 2019
Arising Out of PS. Case No.-818 Year-2018 Thana- KANTI THARMAL POWER District-
Muzaffarpur
======================================================
Rajat Kumar son of Sri Vinay Kumar Thakur, Resident of village- Bakatpur,
P.S. Kanti, District-Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Nalin Kumar
For the Opposite Party/s : Mr.Umakant Mishra, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
2 07-02-2019Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.
Petitioner is in custody in connection with Kanti P.S. Case No. 818 of 2018 for the offence under section 30(A), 41 and 44 of the Bihar Prohibition and Excise Act.
Learned counsel for the petitioner submits that petitioner has no criminal antecedent.
In the instant case 20.190 liters of liquor was seized. Learned counsel submits that petitioner has falsely been implicated. He is an Engineer in Larson and Turbo Company Pvt. Ltd. and he is in custody since 27.12.2018.
Considering the fact that the petitioner has no criminal antecedent, let the petitioner, named above, be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Ten thousand) with two Patna High Court Cr.Misc. No.7246 of 2019(2) dt.07-02-2019 2/2 sureties of the like amount each to the satisfaction of Special Judge Excise Act, Muzaffarpur, in connection with Kanti P.S. Case No. 818 of 2018, GR No. 2110 of 2018.
(Anil Kumar Upadhyay, J) Ravi/-
U T