Ashok Mahto vs State Of Bihar

Heard Mr. Bijay Bhushan Prasad, learned counsel for the petitioner and Mr. Madan Kumar, learned Additional Public Prosecutor (hereinafter

referred to as the ‘APP’) for the State.

The petitioner is in custody in connection with Excise Case No. 222 of 2020 dated 25.08.2020, instituted under Section 30(a) of the Bihar Prohibition

and Excise Act, 2016.

The allegation against the petitioner is that from his hut 364.680 litres of liquor was recovered.

Learned counsel for the petitioner submitted that he is in custody since 25.08.2020 having no criminal antecedent and the recovery is from the hut

and not the dwelling house of the petitioner.

Learned APP submitted that the recovery is from the place which was owned by the petitioner.

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 Additional

Sessions Judge 2nd -cum-Special Judge, Excise, Samastipur in Excise Case No. 222 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 cooperate

or being absent on two consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.

The application stands disposed off in the aforementioned terms.