Patna High Court - Orders
Mukesh Sah @ Mukesh Ambani @ Saroj Kumar ... vs The State Of Bihar on 30 April, 2019
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.28367 of 2019
Arising Out of PS. Case No.-18 Year-2019 Thana- UJIYARPUR District- Samastipur
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1. MUKESH SAH @ MUKESH AMBANI @ SAROJ KUMAR SAH @
SAROJ SAH @ MUKESH KUMAR SAH Son of Hari Lal Sah Resident of
Village-Chandchaur Rahim tola, Police Station-Ujiyarpur, District-
Samastipur.
2. Hari Lal Sah Son of Late Kalpu Sah Resident of Village-Chandchaur Rahim
tola, Police Station-Ujiyarpur, District-Samastipur.
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Opposite Party/s : Mr.Amitesh Kumar
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 30-04-2019Learned counsel for the petitionerS states that the question of maintainability of anticipatory bail application, in view of bar under Section 76(2) of the Bihar Prohibition and Excise Act, 2016, is being considered by a Full Bench of this Court in Cr. Appeal (SJ) No. 431 of 2019 (Ram Vinay Yadav Vs. The State of Bihar). He submits that this application may be listed after the Full Bench decides the question finally.
As requested, list this matter after the Full Bench decision in Cr. Appeal (SJ) No. 431 of 2019.
It is indicated that pendency of this anticipatory bail application will not come in the way of the police arresting the Patna High Court CR. MISC. No.28367 of 2019(2) dt.30-04-2019 2/2 petitionerS in connection with the aforesaid case.
(Chakradhari Sharan Singh, J) arun/-
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