Manoj Sah vs The State Of Bihar
2021 Latest Caselaw 1508 Patna

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.33890 of 2020
   Arising out of PS. Case No.-25 Year-2007 Thana- GOVERNMENT OFFICIAL COMP.
                                 District- East Champaran
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Manoj Sah, aged about 48 years (Male), S/o Kapildeo Sah R/o- Village- Kharwa Mushar Toli, P.S.- Banjariya, District- East Champaran.

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

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

For the Petitioner/s : Mr. Devendra Kumar, Advocate For the State : Mr. Dashrath Mehta, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 17-03-2021 The matter has been heard via video conferencing.

2. Heard Mr. Devendra Kumar, learned counsel for the

petitioner and Mr. Dashrath Mehta, learned Additional Public

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

3. The petitioner apprehends arrest in connection with

Excise Case No. 25 of 2007 dated 09.03.2007, instituted under

Section 47A of the Bihar Excise Act, 1915.

3. The allegation against the petitioner is that on

information received by the police that the petitioner was

manufacturing illicit liquor, upon the search of Chulai Adda of the

petitioner, 70 liters of country-made liquor and 600 kgs. of Mahua,

was recovered and the petitioner fled away.

4. Learned counsel for the petitioner submitted that he

has no connection with the recovered liquor and that he works in Patna High Court CR. MISC. No.33890 of 2020 dt.17-03-2021

Delhi. It was submitted that due to village politics he has been

implicated and he has no criminal antecedent.

5. Learned APP submitted that the recovery has been

made from the Chulai Adda of the petitioner and, thus, it is

obvious that he was indulging in manufacture of illegal liquor. It

was submitted that the conduct of the petitioner does not deserve

any indulgence as the case is of the year 2007 and the petitioner

has been evading the law and even after issuance of non-bailable

warrant of arrest on 18.04.2007 when he continued not to appear,

process under sections 82 and 83 of the Code of Criminal

Procedure, 1973, were issued on 19.09.2019 and thereafter he was

declared an absconder on 24.10.2019.

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 disposed off as not

maintainable.

(Ahsanuddin Amanullah, J)

Vikash/-

AFR/NAFR U T