Bablu Kumar Gupta @ Bablu Sah vs State Of Bihar

Heard Mr. Bimlesh Kumar Pandey, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor

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

The petitioner is in custody in connection with Shikarpur PS Case No. 400 of 2020 dated 08.08.2020, instituted under Section 30(a) of the Bihar

Prohibition and Excise Act, 2016.

The allegation against the petitioner is that initially from his possession 1.8 litres of liquor was recovered and upon his disclosure 140 litres of liquor

was recovered from the house of Anjani Devi, which was kept by the petitioner.

Learned counsel for the petitioner submitted that he has been falsely implicated and at best only 1.8 litres of liquor can be said to be recovered from

him. It was submitted that the petitioner is in custody since 09.08.2020.

Learned APP submitted that the petitioner has two cases of similar nature.

Leaned counsel for the petitioner submitted that the Court may impose strict conditions.

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, Bettiah, West Champaran in Shikarpur PS Case No. 400 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.