Sadanand Sah vs The State Of Bihar
2021 Latest Caselaw 687 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No. 37580 of 2020
       Arising Out of PS Case No.-240 Year-2020 Thana- MANSI District- Khagaria
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Sadanand Sah, Male, age about 38 years, Son of Suresh Sah, Resident of Village - Matihani, PS - Mansi, District - Khagaria.

... ... Petitioner/s Versus The State of Bihar

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Arvind Kumar Singh, Advocate For the State : Mr. Jharkhandi Upadhyay, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 05-02-2021

Heard Mr. Arvind Kumar Singh, learned counsel for the

petitioner and Mr. Jharkhandi Upadhyay, learned In-charge

Additional Public Prosecutor (hereinafter referred to as the 'APP')

for the State.

2. The petitioner is in custody in connection with Mansi

PS Case No. 240 of 2020 dated 25.08.2020, instituted under

Section 30 (a) of the Bihar Prohibition and Excise Act, 2016.

3. The allegation against the petitioner is that from the

tempo driven by him, on which another person and one lady were

also travelling, they were arrested and 144 litres of wine was

recovered.

Patna High Court CR. MISC. No.37580 of 2020 dt.05-02-2021

4. Learned counsel for the petitioner submitted that the

petitioner was only a driver and was not aware of what was kept in

the tempo. Learned counsel submitted that the petitioner having no

criminal antecedent is in custody since 26.08.2020.

5. Learned APP submitted that from the tempo driven by

the petitioner 144 litres of liquor has been recovered.

6. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, let the

petitioner be released on bail upon furnishing bail bonds of Rs.

25,000/- (twenty five thousand) with two sureties of the like

amount each to the satisfaction of the learned Special Judge

(Excise), Khagaria in Mansi PS Case No.240 of 2020, subject to

the conditions (i) that one of the bailors shall be a close relative of

the petitioner, (ii) that the petitioner and the bailors shall execute

bond with regard to good behaviour of the petitioner, and (iii) that

the petitioner shall also give an undertaking to the Court that he

shall not indulge in any illegal/criminal activity, act in violation of

any law/statutory provisions, tamper with the evidence or

influence the witnesses. Any violation of the terms and conditions

of the bonds or the undertaking shall lead to cancellation of his

bail bonds. The petitioner shall cooperate in the case and be

present before the Court on each and every date. Failure to Patna High Court CR. MISC. No.37580 of 2020 dt.05-02-2021

cooperate or being absent on two consecutive dates, without

sufficient cause, shall also lead to cancellation of his bail bonds.

7. The application stands disposed off in the

aforementioned terms.

(Ahsanuddin Amanullah, J.)

Anand Kr.

AFR/NAFR U T