High Court grants Bail to Builder but asks him to render services to check COVID-19 spread

The High Court of Patna recently granted bail to a city builder with a rider that he should render his services to check the spread of Coronavirus pandemic & report to a Patna civil surgeon for the purpose.

The Builder, Mohammad Khalid Rashid, was in jail in 2 cases since Nov 18, 2019.

However, the Builder came out of Patna’s Beur jail on May 22 in the case, in which a purchaser had filed a complaint against him with the Kotwali police station on Aug 18, 2018, allegedly for not handing over possession of her booked flat.

While granting the builder bail, HC Judge Anil Kumar Upadhyay directed him to hand over the possession of the flat within 6 months & also asked him to render his services to check the spread of Coronavirus.

Mr Rashid promptly obeyed the Court’s order & reported to civil surgeon Raj Kishore Chaudhury who attached him to a medical team to check the temperature of visitors at the gate of the Patna Civil Court.

The civil surgeon said that “In view of the Patna HC order, we attached him to the district immunisation office on May 29 & he has been asked to conduct thermal screening of visitors with a team of medical & police staff at the gate of Patna Civil Court from Monday (June 1, 2020)".

Earlier too, Justice Anjani Kumar Sharan of the HC had granted bail to one Santosh Sahni who was arrested in a liquor prohibition case in Samastipur district on the condition that he deposit ₹5,000 in PM Cares Fund & show the receipt to the district special excise judge before being released.

On Jan 18, 2020, he was arrested after the recovery of 18 litres of country liquor & material to make liquor from Khanpur locality in Samastipur district.

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