Patna High Court - Orders
Pramod Singh @ Parmod Singh @ Pallar ... vs The State Of Bihar on 9 August, 2017
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
Patna High Court Cr.Misc. No.35977 of 2017 (2) dt.09-08-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.35977 of 2017
Arising Out of PS.Case No. -274 Year- 2017 Thana -BARACHATTI District- GAYA
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1. Pramod Singh @ Parmod Singh @ Pallar Singh @ Palan Singh, Son of
Paras Nath Singh, R/o Village- Rajauli, P.S.- Piro, District- Bhojpur.
2. Tun Tun Singh @ Dinesh Singh, Son of Ramakant Singh, R/o Village-
Rajauli, P.S.- Piro, District- Bhojpur.
.... .... Petitioners/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioners/s : Mr. Arvind Kumar Singh
For the Opposite Party/s : Mr. Sri Umanath Mishra
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 09-08-2017The petitioners seek regular bail in connection with Barachatti P.S. Case No. 274 of 2017, registered for offences punishable under Sections 272, 273 and 120 of Indian Penal Code and Section 30, 38 and 47 of the Bihar Prohibition and Excise Act, 2016.
Allegation against the petitioners is of recovery of 240 litres of country made liquor from the car in which they were traveling.
It has been submitted on behalf of the petitioners that they have falsely been implicated in this case and nothing ahs been recovered from their conscious possession and they have no criminal antecedents and have been in judicial custody since Patna High Court Cr.Misc. No.35977 of 2017 (2) dt.09-08-2017 18.05.2017.
Heard learned A.P.P. also.
Having heard both sides, considering the facts and circumstances of the case, nature of allegation, this application is disposed of with direction to the court below to release the petitioners on bail to his own satisfaction after completion of five months of judicial custody of the petitioners.
With the above direction, this application is disposed of.
(Vinod Kumar Sinha, J) sunil/-
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