Gauri Kumar @ Gauri Rai vs The State Of Bihar on 3 August, 2017

[Cites 3, Cited by 0]

Patna High Court - Orders

Gauri Kumar @ Gauri Rai vs The State Of Bihar on 3 August, 2017

Bench: Vinod Kumar Sinha

      Patna High Court Cr.Misc. No.34807 of 2017 (2) dt.03-08-2017




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Criminal Miscellaneous No.34807 of 2017
                         Arising Out of PS.Case No. -53 Year- 2017 Thana -SONBERSA District- SITAMARHI
                   ======================================================
                   1. Gauri Kumar @ Gauri Rai, S/o Late Ram Kripal Yadav @ Late Ram
                   Kripal Rai, resident of Village Basantpur P.S. Sonbarsa, District-
                   Sitamarhi.

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

                                                                 .... .... Opposite Party/s
                   ======================================================
                   Appearance :
                   For the Petitioner/s     :   Mr. Anil Kumar Roy
                   For the Opposite Party/s   : Mr. Sri Abhay Kumar - 1
                   ======================================================
                   CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
                   ORAL ORDER

2   03-08-2017

The petitioner seeks regular bail in connection with Sonbarsa P.S. Case No. 53 of 2017, registered for offences punishable under Sections 272 and 273 of Indian Penal Code and Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

Allegation is of recovery of 14.5 litres of Nepali wine. It has been submitted on behalf of the petitioner that he has falsely been implicated in this case and has no criminal antecedent and has remained in judicial custody for more than two months. .

Heard learned A.P.P. also.

Having heard both sides, considering the facts and circumstances of the case, nature of allegation and also that petitioner has no criminal antecedent and has remained in custody Patna High Court Cr.Misc. No.34807 of 2017 (2) dt.03-08-2017 for two months, as such, let the petitioner above named, be released on bail on furnishing bail bonds of Rs. 25,000 (Rs. Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned A.D.J.-II, cum Special Judge, Excise Act, Sitamarhi, in connection with Sonbarsa P.S. Case No. 53 of 2017.

It is made clear that if the petitioner again found involved in any of the like offences, in future, prosecution will be free to move for cancellation of his bail bonds.

(Vinod Kumar Sinha, J) sunil/-

  U          T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders