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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner is apprehending his arrest in connection with Mahuda P.S. Case No. 13/2023 for the offences registered under sections 272 and 273 of the Indian Penal Code and section 47(A) of Excise Act, pending in the court of Miss Anushka Jain, learned Judicial Magistrate, 1st Class, Dhanbad.
Petitioner happens to be the owner of the Signature Hotel at Mahuda. Mahuda Police on the basis of confidential information raided the hotel of the petitioner and seized huge quantity of English liquor.
Considering the aforesaid facts, I am not inclined to extend the privilege of anticipatory bail to the petitioner. Accordingly, his prayer for anticipatory bail stands rejected. Petitioner, if so advised, may surrender before the learned court below within two weeks from the date of receipt of this order and the learned court below shall dispose of his bail application on the same day.