Patna High Court - Orders
Anil Kumar vs The State Of Bihar on 25 January, 2018
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.M isc. No.4405 of 2018 (2) dt.25-01-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.4405 of 2018
Arising Out of PS.Case No. -132 Year- 2017 Thana -SHIWAPATHI District- M UZAFFARPUR
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1. Anil Kumar, S/o Bharat Bhagat, R/o Village- Sodhna Madhopur, P.S.-
Siwaipatti, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gajendra Kumar Singh
For the Opposite Party/s : Mr. Sri Satyendra Prasad
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
2 25-01-2018Heard learned Counsel for the petitioner and the State.
Petitioner, already in custody, seeks bail in Siwaipatti PS Case No. 132 of 2017 registered under Sections 272, 273/34 of the IPC and Sections 30(a), 38, 41, 48 of the Bihar Prohibition and Excise Act.
Learned Counsel for the petitioner submits that the petitioner is driver of the car, other persons were also boarding the vehicle and it is alleged that 47 bottles of foreign liquor in total 17 Litres was recovered from the vehicle. The petitioner has no such antecedent of Excise Act and is in custody since 15.11.2017.
Having considered the said facts and circumstances, the petitioner, namely, Anil Kumar is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Special Judge, Excise, Muzaffarpur in connection with Siwaitpatti PS Case No. 132 of 2017.
Snkumar/- (Arun Kumar, J.)
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