Patna High Court - Orders
Ghuran Safi @ Ghuran Kumar vs The State Of Bihar on 8 April, 2026
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.18989 of 2026
Arising Out of PS. Case No.-107 Year-2025 Thana- NADI District- Supaul
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Ghuran Safi @ Ghuran Kumar, S/o- Dhaniklal Safi, R/v- Kadmaha (ward no-
10) P.S.- Supaul Nadi, Dist- Supaul
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arun Kumar Jha, Advocate
For the Opposite Party/s : Mr. Md. Anzarul Haque Sahara, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
2 08-04-2026Heard Mr. Arun Kumar Jha, learned counsel appearing on behalf of the petitioner and Mr. Md. Anzarul Haque Sahara, learned APP for the State.
2. The petitioner seeks pre-arrest bail in connection with S.T Excise No.- 887 of 2025 arising out of Supaul Nadi P.S. Case No. 107 of 2025 registered for the offence punishable under Sections 30 (a) of the Bihar Prohibition and Excise Act as amended up-to-date.
3. As per the allegation made in the FIR, petitioner along with other co-accused, was allegedly found involved in transporting 72 litres of Nepali liquor from a tempo without having registration number. However, from the seizure list it is found that Engine No. of the vehicle is BBZWGH44173 and Chassis No. MD2A41AZ7GWH38233.
Patna High Court CR. MISC. No.18989 of 2026(2) dt.08-04-2026 2/4
4. Learned counsel appearing on behalf of the petitioner submitted that petitioner is innocent and has falsely been implicated in the present case. Petitioner has no concern with the alleged seized liquor or with the tempo, from which the alleged illicit liquor was recovered, nor he was passenger or he was driving the said tempo. Name of the petitioner has been disclosed by the co-villager, who is having enmity with the petitioner. Petitioner has clean antecedent. On these grounds, petitioner seeks to be released on pre-arrest bail.
5. Learned APP for the State vehemently opposed the prayer for grant of pre-arrest bail.
6. The trade of illicit liquor is prevalent in the State of Bihar and the policy has failed due to complicity of higher officials, who are also involved in the trade of illicit liquor. The main smuggler and the traders, who are running parallel economy and putting the revenue of the State at loss, don't get named in the FIR nor the police officials, excise officials or the Transport Department officials take responsibility and necessary efforts. The place of occurrence is eight kilometers from the police station, which is not far away from the police station. I find that the name of the petitioner has been taken due to enmity by some person, whose name has not been disclosed, just Patna High Court CR. MISC. No.18989 of 2026(2) dt.08-04-2026 3/4 because the police officer, who seized the vehicle, has tried to save the main smuggler or the trader by involving the innocent person like petitioner.
7. In view of the claim of the petitioner that he is not the owner of the tempo from which the alleged illicit liquor was recovered, the learned District Court is required to verify from the District Transport Officer, Supaul, whether the vehicle having no registration number is not registered in the name of the petitioner on the basis of Engine No. BBZWGH44173 and Chassis No. MD2A41AZ7GWH38233 The report can be obtained forthwith electronically or by any other mode of communication.
8. If it is found that the vehicle is not registered in the name of the petitioner and is not a stolen one on the basis of report of District Transport Officer, Supaul, then in that case, the petitioner, above named, is directed to be released on pre-arrest bail, in the event of his/her arrest or surrender before the learned District Court within a period of four weeks from today, 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 District Court where the case is pending, in connection with S.T Excise No.- 887 of 2025 arising out of Patna High Court CR. MISC. No.18989 of 2026(2) dt.08-04-2026 4/4 Supaul Nadi P.S. Case No. 107 of 2025, subject to the condition as laid down under Section 482(2) of the BNSS.
9. The learned District Court is directed to verify the criminal antecedent of the petitioner as stated in paragraph no. 3 of the bail application. If any other case is pending against the petitioner as what has been stated in paragraph no. 3, this order will lose its force automatically.
(Purnendu Singh, J) Niraj/-
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