Patna High Court - Orders
Md.Saddam Miyan @ Sadam vs The State Of Bihar on 26 June, 2024
Author: Sandeep Kumar
Bench: Sandeep Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.43560 of 2024
Arising Out of PS. Case No.-290 Year-2023 Thana- BIRPUR District- Supaul
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Md.Saddam Miyan @ Sadam Son Of Md. Khalil @ Md.Khalil Miyan
Village- Bhantabari, Ward No. 8,P.S.- Bhantabari, Distt.- Sunsari, Nepal
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Nafisu Zzoha
For the Opposite Party/s : Mr. Uday Pratap Singh
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CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
ORAL ORDER
2 26-06-2024Heard the learned counsel for the petitioner and learned APP for the State.
2. The petitioner seeks regular bail in the present case registered for the offence under Sections 21(B) of the NDPS Act and later on cognizance has been taken under Section 21(b) and 22(b) of the NDPS Act.
3. As per the prosecution case, there is recovery of 72 pieces of Nitravet-10 tablets, 520 pieces of Tramol-50 tablets and 108 pieces of Spasmo-Proxyvon Plus table from the possession of the petitioner. Petitioner is in jail since 13.09.2023.
4. Considering the huge recovery, I am not inclined to grant bail to the petitioner.
Patna High Court CR. MISC. No.43560 of 2024(2) dt.26-06-2024 2/2
5. Accordingly, this application for regular bail is rejected.
(Sandeep Kumar, J) Shishir/-
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