Patna High Court - Orders
Md. Serajuddin vs The State Of Bihar on 9 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.83569 of 2025
Arising Out of PS. Case No.-13 Year-2024 Thana- Ramdas Rai Ka Dera District- Buxar
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Md. Serajuddin Son of Sobrati @ Sovarati Miyo R/o Village- Ramopati, P.S.-
Simri, District- Buxar
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Shashank Shekhar,Advocate
For the Opposite Party/s : Mr. Nityanand, APP
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CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
MISHRA
ORAL ORDER
3 09-02-2026Heard learned counsel for the petitioner and learned APP for the State.
2. The petitioner apprehends his arrest in connection with Ramdas Rai Ka Dera P.S. Case No. 13/2024 instituted for the offences under Section 30(a) of the Bihar Prohibition and Excise Act.
3. The prosecution case, in short, is that total 658.8 litres of liquor was recovered from two vehicles.
4. Learned counsel for the petitioner submitted that the petitioner has falsely been implicated in the present case. Learned counsel further submitted that the name of the petitioner has transpired in this case merely as being the owner of one of the vehicles in question and he had no knowledge regarding the goods loaded in the vehicles. The other co- Patna High Court CR. MISC. No.83569 of 2025(3) dt.09-02-2026 2/2 accused person has already been granted bail by this court vide order dated 19.03.2025 passed in Cr. Misc. No. 17237/2025. The petitioner has got no knowledge and concern with the alleged recovery of liquor. Learned counsel, therefore, submitted that prima-facie, no case is made out against the petitioner. The petitioner has one criminal antecedent. There is no compliance of Section 103 of the Bharatiya Nagarika Suraksha Sanhita, 2023.
5. Learned APP for the State has vehemently opposed the prayer for grant of bail to the petitioner.
6. Considering the aforesaid facts and circumstances of the case, let the petitioner above named, in the event of arrest/surrender before the learned Court below within a period of six weeks from today, be released on anticipatory bail on furnishing bail bonds of Rs. 15,000/- (Rupees Fifteen Thousand) with two sureties of the like amount each to the satisfaction of Court below/concerned Court in connection with Ramdas Rai Ka Dera P.S. Case No. 13/2024, subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarika Suraksha Sanhita, 2023.
(Rudra Prakash Mishra, J) atul/-
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