Patna High Court - Orders
Rama Nand Singh & Anr vs The State Of Bihar on 26 July, 2016
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29373 of 2016
Arising Out of PS.Case No. -216 Year- 2016 Thana -KOTWALI District- PATNA
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1. Rama Nand Singh S/o Late Triveni Pd. Singh R/o Village- Lodipur, P.S.-
Mahnar, District- Vaishali.
2. Neel Kamal S/o Shtrughan Prasad, R/o Village- Champapur, P.S.-
Bakhtiyarpur, District- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vipin Kumar -Advocate
For the Opposite Party/s : Mr. Sri Rajeev Nayan -APP
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL ORDER
2 26-07-2016Heard learned counsel for the petitioner as well as learned APP.
Just after a day of implementing total prohibition, a raid was conducted at Ambar Bar, Mamta Restaurant, during course thereof, 9 bottles of Aristocrat Old Reserve Whisky each containing 750 ml along with cash appertaining to Rs. 4850/- were seized from the counter of the manager.
Petitioner no.1 is the manager while petitioner no.2 is waiter. Moreover, both the petitioners have got no presence over search-cum-seizure list. Furthermore, they are under custody since 07.05.2016.
In the aforesaid facts and circumstances of the case, petitioners, Rama Nand Singh and Neel Kamal are directed to be Patna High Court Cr.Misc. No.29373 of 2016 (2) dt.26-07-2016 2 released on bail on furnishing bail bond of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Patna in connection with Kotwali P.S. Case No. 216/2016.
(Aditya Kumar Trivedi, J)
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