Patna High Court - Orders
Ramti Devi vs The State Of Bihar on 12 August, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.52204 of 2025
Arising Out of PS. Case No.-4 Year-2025 Thana- PATNA CITY CHOWK District- Patna
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Ramti Devi W/o Late Gupteshwar Mishra R/o Vill- Sanjay Gandhi Road No.
2, Hanuman Nagar, P.S.- Patrakar Nagar, Distt- Patna
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shambhu Narayan Singh, Adv.
For the Opposite Party/s : Mr.Rajiv Nayan, APP
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL ORDER
2 12-08-2025Heard Learned Counsel for the petitioner and Learned A.P.P for the State.
2. The petitioner is apprehending arrest in connection with Chowk P.S. Case No.4 of 2025, for the offence punishable under Section 30(a) of the Bihar Prohibition and Excise (Amendment) Act.
3. As per the prosecution, the total recovery of 60 litres of illicit liquor have been alleged to be made from a scooty, which is the subject matter of the present case.
4. Learned Counsel for the petitioner submits that the petitioner is innocent and has committed no offence. Counsel also submits that petitioner was not present on the spot and her name has been transpired transpired only due to owner of the alleged vehicle. Counsel further submits that criminal Patna High Court CR. MISC. No.52204 of 2025(2) dt.12-08-2025 2/3 antecedent of the petitioner is clean. He further submits that nothing has been recovered from conscious possession of the petitioner. He further submits that the said motorcycle was subject to theft in the year 2024.
5. Learned APP for the State opposes the prayer for bail of the petitioner and submits that criminal antecedent of the petitioner is clean.
6. As such, in the present facts and circumstances of this case, let the above named petitioner be released on anticipatory bail, in the event of arrest or surrender before the learned Court below within a period of 4 weeks from today, on furnishing bail bond of Rs.30,000/- (Rupees Thirty Thousand) as mentioned in Section 2(1)(d) of the BNSS, 2023 to the satisfaction of Exclusive Special Court of Excise, Patna City, Patna in connection with Chowk P.S. Case No.4 of 2025, subject to the conditions as laid down U/s 482(2) of the BNSS, 2023.
7. And further condition that the court below shall verify the criminal antecedent of the petitioner and in case at any stage, it is found that the petitioner has concealed her criminal antecedent, the court below shall take step for cancellation of bail bond of the petitioner. However, the acceptance of bail bonds in terms of the above-mentioned order Patna High Court CR. MISC. No.52204 of 2025(2) dt.12-08-2025 3/3 shall not be delayed for purpose of or in the name of verification.
(Dr. Anshuman, J.) Prakashmani/-
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