Patna High Court - Orders
Ram Kripal Yadav vs The State Of Bihar on 19 August, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39431 of 2017
Arising Out of PS.Case No. -119 Year- 2017 Thana -DHANAHA District-
WESTCHAMPARAN(BETTIAH)
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Ram Kripal Yadav son of Paras Yadav, R/o Daunaha (Kalaha), P.S.
Danaha, District- West Champaran
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Bimlesh Kumar Pandey, Adv.
For the Opposite Party/s : Mr. A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 19-08-2017Heard Sri Bimlesh Kumar Pandey, learned counsel for the petitioner and learned Addl. Public Prosecutor.
The sole petitioner, who is in custody since 08.07.2017 in Dhanaha P.S. Case No.119/17 registered for the offence under Section 30(A) of the Bihar Prohibition and Excise Act, 2017, has prayed for grant of bail.
It was submitted by learned counsel for the petitioner that it is a peculiar case, in which though an Alto vehicle was intercepted by the police and the police allowed the main accused persons to flee away and the petitioner was shown to be apprehended as if he was driving the said vehicle. He submits that the petitioner was not at all aware of carrying liquor, which was carried by other persons, who were allowed to go escort free. He submits that the petitioner is having clean antecedent, which Patna High Court Cr.Misc. No.39431 of 2017 (2) dt.19-08-2017 2/2 has been stated in paragraph-3 of the petition.
Considering the nature of accusation, clean antecedent as well as period of custody, let the petitioner, namely, Ram Kripal Yadav be released on bail on furnishing bail bond of Rs.10,000/-( ten thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge, Excise Bettiah, West Champaran in connection with Dhanaha P.S. Case No.119/17 (Rakesh Kumar, J) NKS/-
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