Patna High Court - Orders
Saroj Bhuiyan vs The State Of Bihar on 23 January, 2020
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.4550 of 2020
Arising Out of PS. Case No.-218 Year-2019 Thana- IMAMGANJ District- Gaya
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Saroj Bhuiyan, Son of Late Sitaram Bhuiyan, Resident of Village-Padariya,
Tola-Rajadih, P.S.-Imamganj, District-Gaya.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar Singh
For the Opposite Party/s : Mr. Mritunjay Kumar Nirala
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
2 23-01-2020Petitioner seeks regular bail in connection with Imamganj P.S. Case No. 218 of 2019 registered for the offences punishable under Sections 30(a) (d) of the Bihar Prohibition and Excise Act, 2016.
Police on information of manufacturing of liquor, raided the house of the petitioner and recovered 100 liters of Jawa liquid, 55 kg mahua flow, 375 ml mahua wine and other articles from his house.
Submission of the learned counsel for the petitioner is that he has falsely been implicated in this case. He is in custody since 11.12.2019.
Heard learned A.P.P. also.
Having heard both sides, in view of the submissions, made above, I am not inclined to grant bail to the petitioner at Patna High Court CR. MISC. No.4550 of 2020(2) dt.23-01-2020 2/2 this stage. However, once the charge sheet has been submitted in this case, petitioner is at liberty to renew his prayer for bail.
With the above observations, this application is dismissed.
(Vinod Kumar Sinha, J) Sunil Shukla/-
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