Raushan Mukhiya vs The State Of Bihar on 28 November, 2025

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Patna High Court - Orders

Raushan Mukhiya vs The State Of Bihar on 28 November, 2025

Bench: Chandra Prakash Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.74470 of 2025
                    Arising Out of PS. Case No.-482 Year-2022 Thana- JAYNAGAR District- Madhubani
                 ======================================================
                 Raushan Mukhiya S/o Gudri Mukhiya R/o Vill-Korahiya, P.S-Jainagar,
                 District-Madhubani

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

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Kumari Pallavi, Adv.
                 For the Opposite Party/s :      Mr.Binod Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA PRAKASH
                 SINGH
                                       ORAL ORDER

2   28-11-2025

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 Jaynagar P.S. Case No. 482 of 2022 dated 04.12.2022 registered for the offences punishable u/s 272, 273 and 414 read with section 34 of the Indian Penal Code and Sections 30(a) and 41 of Bihar Prohibition and Excise Act.

3. As per the prosecution case, total 1530 litres of illicit liquor and 11 motorcycles were recovered.

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 seized vehicles. The petitioner has no concern with the alleged recovery. Nothing has been recovered from the conscious possession of the petitioner. Patna High Court CR. MISC. No.74470 of 2025(2) dt.28-11-2025 2/2 The co-accused person has already been granted regular bail by this court vide order dated 22.05.2023 passed in Cr. Misc. No. 31535/2023. The petitioner has one criminal antecedent as stated in para 3 of the bail petition. The petitioner is in custody since 21.09.2025.

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, Madhubani in connection with Jaynagar P.S. Case No. 482 of 2022 with the condition :-

(i) The petitioner is directed to remain physically present before the learned Court below on each and every date, failing which on two consecutive dates without reasonable cause, the bail bond of the petitioner is liable to be cancelled.

7. The application stands allowed.

(Chandra Prakash Singh, J) Gautam/-

U     T

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Patna High Court - Orders