Patna High Court - Orders
Ravi Sahni @ Ravi Master vs The State Of Bihar on 25 June, 2021
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.36680 of 2020
Arising Out of PS. Case No.-50 Year-2020 Thana- KARJA District- Muzaffarpur
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Ravi Sahni @ Ravi Master, Son of Ram Jatan Sahni, Resident of village -
Charkoriya, P.S. - Kudhani Turki, District- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Rudal Singh, Advocate.
For the Opposite Party/s : Mr. Bhanu Pratap Singh, APP
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 25-06-2021As prayed for, let the learned counsel appearing for the petitioner remove the defect(s), as pointed out by the office, within four weeks of starting of the Court proceeding in physical mode in normal course.
Heard learned counsel for the petitioner and the learned A.P.P. for the State through Video Conferencing.
The petitioner apprehends his arrest in connection with Karja P.S. Case No. 50 of 2020, registered under Sections 272 and 273/34 of the Indian Penal Code and Section 30 of the Bihar Excise Act.
The accusation is that on receiving secret information about unloading of illicit liquor in village Fanda at Madarna Chouck near the vehicle of Nunu Babu, the informant Patna High Court CR. MISC. No.36680 of 2020(2) dt.25-06-2021 2/3 along with other police personal reached there then saw one truck, pickup van and Centro Car were parking there. On seeing the police party, some persons started to flee away towards the orchard but on chased, one was apprehended, who disclosed his name as Subhay Kumar, who also disclosed the name of seven persons including the petitioner, who succeeded to flee away. On search, 220 cartoons each containing 24 bottles of 370 ml and 269 cartoons each containing 48 bottles of 180 ml and 48 cartoons each containing 12 bottles of 750 ml of Indian made foreign liquor were recovered from the truck, 50 cartoons each containing 48 bottles of 180 ml Indian made foreign liquor were recovered from the pickup van and 10 cartoons each containing 48 bottles of 180 ml Indian made foreign liquor were recovered from the Centro Car.
Learned counsel for the petitioner submits that it would appear from the FIR that petitioner was not apprehended at the spot rather his name has been disclosed by co-accused, Subhay Kumar @ Kunal. Further submission is that while petitioner is accused in Turki P.S. Case No. 531 of 2018 but in that case, final form has been submitted against the petitioner as detailed in paragraph 2 of the supplementary affidavit.
Having regard to the facts and circumstances of the Patna High Court CR. MISC. No.36680 of 2020(2) dt.25-06-2021 3/3 case, let the above named petitioner be released on bail, in the event of his arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Special Judge, Excise Act, Mzaffarpur, in connection with Karja P.S. Case No. 50 of 2020 subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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