Patna High Court - Orders
Mukesh Sah @ Mukesh Ambani @ Saroj Kumar ... vs The State Of Bihar on 19 July, 2019
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.28367 of 2019
Arising Out of PS. Case No.-18 Year-2019 Thana- UJIYARPUR District- Samastipur
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1. Mukesh Sah @ Mukesh Ambani @ Saroj Kumar Sah @ Saroj Sah @
Mukesh Kumar Sah, Son of Hari Lal Sah, Resident of Village-Chandchaur
Rahim tola, Police Station-Ujiyarpur, District-Samastipur.
2. Hari Lal Sah, Son of Late Kalpu Sah, Resident of Village-Chandchaur
Rahim tola, Police Station-Ujiyarpur, District-Samastipur.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Pramod Kumar Singh
For the Opposite Party/s : Mr.Amitesh Kumar
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
3 19-07-2019This is an application for grant of anticipatory bail in connection with Ujiarpur P.S. Case No.18 of 2019, disclosing offences under Sections 272, 273 of IPC and Sections 30(a) & 36 of the Bihar Prohibition and Excise Act, 2016.
Written report disclosed an allegation that police received an information that the illicit liquor has been kept in the house of the petitioner Mukesh Sah and on that, police party raided the house of the petitioners, but on seeing the police party, petitioners succeeded in fleeing away. It is also alleged that the villagers disclosed that house of the petitioner and on opening the door, 69.09 liters of foreign liquor was recovered from the house.
Patna High Court CR. MISC. No.28367 of 2019(3) dt.19-07-2019 2/2 Submission of the learned counsel for the petitioners is that so far as the petitioner no.2 is concerned, he is aged about 70 years and he has falsely been implicated in this case, rather the whole family has been implicated in this case.
Heard learned A.P.P. also, who opposed the prayer for anticipatory bail on the ground of maintainability of the anticipatory bail as there is prima facie allegation of recovery of huge quantity of liquor there and apart from that the petitioners having other criminal antecedents.
Having heard both sides, in view of the allegation and the quantity of the liquor recovered from the house of the petitioners as well as criminal antecedents, I am not inclined to grant privilege of anticipatory bail to the petitioners, hence rejected.
With the aforesaid, this application is dismissed.
(Vinod Kumar Sinha, J) Sunil Shukla/-
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