Patna High Court - Orders
Akash Raj Bhar @ Akash Kumar @ Akash ... vs The State Of Bihar on 8 February, 2017
Author: Sanjay Kumar
Bench: Sanjay Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5853 of 2017
Arising Out of PS.Case No. -207 Year- 2016 Thana -BAUSI District- PURNIA
======================================================
1. Akash Raj Bhar @ Akash Kumar @ Akash Kumara, S/O Mahesh Raj
Bhar,
2. Ashok Ram, S/O Phaken Ram,
3. Laxman Raj Bhar, S/O Uday Raj Bhar, all resident of Village- Damka
Chowk, P.S.- Sadar, District- Purnea.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Diwakar Prasad Karn
For the Opposite Party/s : Mr. Mina Singh(App)
======================================================
CORAM: HONOURABLE MR. JUSTICE SANJAY KUMAR
ORAL ORDER
2 08-02-2017Heard learned counsel for the petitioners and learned APP appearing on behalf of the State.
The petitioners seek regular bail in connection with Baisi P.S. Case No. 207 of 2016 registered for the offences punishable under Section 273 of the Indian Penal Code and Section 30(a) of the Bihar Excise Prevention Act, 2016.
The Police party in course of vehicle checking caught a car bearing registration no. BR 11AA/6033 in which three persons were travelling. After seeing the police party, they started fleeing, but on chase, they were apprehended. The Police further seized 16 liters foreign liquor from the car in question.
Patna High Court Cr.Misc. No.5853 of 2017 (2) dt.08-02-20172/2
Learned counsel for the petitioners submits that none of the petitioners were arrested in the said car and they have been made accused merely on suspicion. The petitioners have denied any manner of concern with the said car and the liquor recovered from the car in question.
Learned APP for the State opposed the submission. Considering the nature of allegation and the facts and circumstances stated above, the prayer of bail is allowed. The petitioners namely, Akash Raj Bhar @ Akash Kumar @ Akash Kumara, Ashok Ram and Laxman Raj Bhar are directed to be enlarged on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) each with two sureties of the each amount to the satisfaction of the learned Additional Chief Judicial Magistrate- II, Purnea in connection with Baisi P.S. Case No. 207 of 2016.
(Sanjay Kumar, J) ajaypd./-
U T