Patna High Court - Orders
Babu Lal Hembram vs The State Of Bihar on 6 October, 2016
Author: Ravi Ranjan
Bench: Ravi Ranjan
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.42706 of 2016
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Babu Lal Hembram S/o Late Girish Hembram resident of Village -
Anditola, P.S.- Dhamdaha, District - Purnea.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner : M/s Tarun Prasad Mandal and
Bhola Prasad, Advocates
For the State : Mr. Dinesh Singh, APP
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CORAM: HONOURABLE DR. JUSTICE RAVI RANJAN
ORAL ORDER
2 06-10-2016Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in a case registered under Section 47(a) of the Bihar Excise (Amendment) Act, 2016.
Allegedly, five litres of country made liquor and 20 litres of fermented "Chhoa" and one equipment for preparing illegal wine were recovered from the possession of the petitioner.
It has been submitted on behalf of the petitioner that he is in custody since 24.07.2016 and is of clean antecedent.
Having regard to the facts and the circumstances of the case, the petitioner, Babu Lal Hembram, is directed to be released on bail on his furnishing bail bond of Rs.10,000/-(Rupees Ten Thousand) with two sureties of the like amount each to the Patna High Court Cr.Misc. No.42706 of 2016 (2) dt.06-10-2016 2 satisfaction of the Chief Judicial Magistrate, Purnea, in connection with C.I. No. 242/2016 (Dr. Ravi Ranjan, J) SC/-
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