Kapildeo Bin vs The State Of Bihar on 7 December, 2020

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Patna High Court - Orders

Kapildeo Bin vs The State Of Bihar on 7 December, 2020

Bench: Birendra Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.30840 of 2020
                      Arising Out of PS. Case No.-251 Year-2020 Thana- KATEYA District- Gopalganj
                 ======================================================
           1.     KAPILDEO BIN Son of Indrajeet Bin Resident of Village - Dih Baghi
                  (Kaluhar Baghi), P.S. - Kateya, District - Gopalganj.
           2.    Birbal Prasad @ Birbal Kumar @ Birbal Bin Son of Mangru Bin Resident of
                 Village - Dumar Narendra Semra, P.S. Bhorey, District - Gopalganj.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 The State of Bihar
                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr.Javed Aslam, Advocate.
                 For the Opposite Party/s :       Mr. Surendra Prasad Singh, APP.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
                                       ORAL ORDER

2   07-12-2020

This matter has been taken up in virtual Court.

Let the defects be removed within 15 days of the start of the physical Court.

Heard the parties.

The petitioners are languishing in custody for the offence punishable under Section 30 (a) of the Bihar Prohibition and Amendment Excise Act.

Recovery of liquor is alleged from a car. The petitioners started fleeing from that car but the police apprehended the petitioners. Petitioners have stated on oath that they have got no criminal antecedent. They are in custody since 11.08.2020. Investigation of the case is already complete.

Considering the entire facts aforesaid, let the Patna High Court CR. MISC. No.30840 of 2020(2) dt.07-12-2020 2/2 petitioners, above named, be released on bail on furnishing bail bond of Rs.20000/- (Twenty thousand) each with two sureties of the like amount each to the satisfaction of the learned Court- below where the case is pending in connection with Kateya P.S. Case No. 251 of 2020, with following conditions:

(a) Both the bailors shall be the resident of territorial jurisdiction of the learned Court-below.

(b) The petitioners shall fully cooperate with the trial of the case, failing which the court below shall be at liberty to cancel the bail bond of the petitioners.

(Birendra Kumar, J) mantreshwar/-

U      T

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Patna High Court - Orders