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Ranjit Rai @ Ranjit Kumar Ray vs The State Of Bihar
2021 Latest Caselaw 1414 Patna

Citation : 2021 Latest Caselaw 1414 Patna
Judgement Date : 12 March, 2021

Patna High Court
Ranjit Rai @ Ranjit Kumar Ray vs The State Of Bihar on 12 March, 2021
       IN THE HIGH COURT OF JUDICATURE AT PATNA
               CRIMINAL MISCELLANEOUS No.32872 of 2020
      Arising Out of PS. Case No.-609 Year-2020 Thana- MADHAURAH District- Saran
  ======================================================

Ranjit Rai @ Ranjit Kumar Ray, aged about 32 years, Gender-Male, S/o Rampukar Rai, resident of Station Road Pakaha, P.S.- Marhowrah, District- Saran at Chapra ... ... Petitioner/s

Versus

The State of Bihar ... ... Opposite Party/s ====================================================== Appearance :

  For the Petitioner/s   :        Mr. Dewendra Narayan Singh, Advocate
  For the State          :

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 12-03-2021

Heard Mr. Devendra Narayan Singh, learned counsel

for the petitioner. Nobody appears on behalf of the State.

2. The petitioner apprehends arrest in connection with

Marhowrah PS Case No. 609 of 2020 dated 08.07.2020,

instituted under Sections 30 and 30(a) of the Bihar Prohibition

and Excise Act, 2016.

3. The allegation against the petitioner is that from the

place where the police effected recovery of 135 litres of raw

spirit, the petitioner and other two co-accused fled away after

seeing the police.

4. Learned counsel for the petitioner submitted that he

has not been arrested and there is no recovery from his

possession or from his house. It was submitted that the Patna High Court CR. MISC. No.32872 of 2020 dt.12-03-2021

petitioner has no connection with the said recovered spirit.

5. Having perused the records, it transpires that the

petitioner is accused in two other cases of the year 2017, under

Sections 188, 272, 273, 308 of the Indian Penal Code as also the

Excise Act.

6. Having considered the facts and circumstances of

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

Court is not inclined to grant pre-arrest bail to the petitioner.

7. Accordingly, the application stands dismissed.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T

 
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