Viru Singh @ Ashok Kumar vs The State Of Bihar
2021 Latest Caselaw 755 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.31660 of 2020
       Arising Out of PS. Case No.-182 Year-2020 Thana- HILSA District- Nalanda
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Viru Singh @ Ashok Kumar, aged 43 years, Male, Son of Late Kamta Singh Resident of Village - Momindpur, P.S.- Hilsa, Distt.- Nalanda.

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

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

For the Petitioner/s : Mr. Ajay Mukherjee, Advocate For the State : Mr. Shyam Kumar Singh, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 08-02-2021

The matter has been heard via video conferencing.

2. Heard Mr. Ajay Mukherjee, learned counsel for the

petitioner and Mr. Shyam Kumar Singh, learned Additional Public

Prosecutor (hereinafter referred to as the 'APP') for the State.

3. The petitioner apprehends arrest in connection with

Hilsa PS Case No. 182 of 2020 dated 16.04.2020, instituted under

Sections 30(a)/56(d) of the Bihar Prohibition and Excise Act, 2016

(hereinafter referred to as the 'Act').

4. The allegation against the petitioner is that from his

house 415 litres of wine, packing machine and 5000 printed

wrappers were recovered.

5. Learned APP raised a preliminary objection and

submitted that the application is not maintainable under Section Patna High Court CR. MISC. No.31660 of 2020 dt.08-02-2021

76(2) of the Act which places bar for any application under

Section 438 of the Code of Criminal Procedure, 1973 for grant of

anticipatory bail for any offence under the Act. It was submitted

that prima facie a case is made out under the Act as the recovery is

from the house owned by the petitioner and the Court would not

go into the defence of the petitioner at this stage which is also not

required.

6. Having considered the facts and circumstances of the

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

finds substance in the contention of learned APP.

7. Since the recovery is from the house of the petitioner,

an offence is made out under the Act and thus, the present

application for grant of pre-arrest bail is not maintainable.

8. Accordingly, the application stands disposed off as not

maintainable.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T