Mohit Yadav @ Talevar @ Talewar vs The State Of Bihar on 24 December, 2025

[Cites 3, Cited by 0]

Patna High Court - Orders

Mohit Yadav @ Talevar @ Talewar vs The State Of Bihar on 24 December, 2025

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.88667 of 2025
                  Arising Out of PS. Case No.-680 Year-2025 Thana- Excise P.S. District- Kaimur (Bhabua)
                 ======================================================
                 Mohit Yadav @ Talevar @ Talewar Son of Sri Govind Yadav Present address
                 resident of village and P.S.- Gannaur, District - Sambhal (Uttar Pradesh),
                 permanent resident of J.J. Coloney, Sector - 08, P.O.- Noada, District -
                 Gautam Budha Nagar (Uttar Pradesh)

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :         Mr.Rakesh Kumar, Advocate
                 For the State            :         Mr.Sanjay Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

2   24-12-2025

Heard learned counsel for the petitioner and learned APP for the State.

2. The petitioner seeks bail in connection with Excise Bhabua P.S. Case No. 680 of 2025 registered for the offence under sections 30(a), 32(i)(iii), 41(i)(ii) of the Bihar Prohibition and Excise Act.

3. As per the prosecution case, the recovery is of 90 liters of illicit liquor.

4. It has been submitted by the learned counsel for the petitioner that the petitioner is innocent and he has falsely been implicated in this case and he is in custody since 03.11.2025.

5. Learned counsel for the petitioner submits Patna High Court CR. MISC. No.88667 of 2025(2) dt.24-12-2025 2/3 that the petitioner is ready to donate Rs.25,000/- in some charitable organization without accepting his guilt.

6. Considering the facts and circumstances of the case, this application is allowed.

7. Let the petitioner, above named, be released 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 Exclusive Special Judge, Excise-II, Kaimur at Bhabua / concerned court below, in connection with Excise Bhabua P.S. Case No. 680 of 2025.

8. This is also subject to the condition that the petitioner shall deposit an amount of Rs.25,000/- in Ramakrishna Mission Ashrama, Luxa Road, Varanasi and produce the receipt of the same before the Court below. The bail bonds of the petitioner shall be accepted after verifying the genuineness of the receipt produced by the petitioner.

9. As a condition of this order, the petitioner, after being released on bail, is directed to mark his attendance at Gannaur Police Station, District- Sambhal (Uttar Pradesh) on every Sunday of the month. Any default in appearance at the police station will result in cancellation of bail bonds of the petitioner.

Patna High Court CR. MISC. No.88667 of 2025(2) dt.24-12-2025 3/3

10. Let a copy of this order be communicated to the Superintendent of Police, Sambhal, Uttar Pradesh for its compliance through FAX or e-mail forthwith.



                                                                          (Sandeep Kumar, J)

P. Kumar

U     T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders