Puttu Kumar @ Puttus Kumar vs State Of Bihar

The matter has been heard via video conferencing.

Heard Mr. Manoj Kumar Singh, learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, learned Additional Public Prosecutor (hereinafter

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

The petitioner apprehends arrest in connection with Naubatpur PS Case No. 245 of 2020 dated 17.05.2020, instituted under Sections 30(a), 38 and

41 of the Bihar Prohibition and Excise Act, 2016.

The allegation against the petitioner is that 2108.805 litres of foreign liquor which was recovered from the under- construction RO plant and two

persons arrested, the name of the petitioner and three others has been taken by them as the persons to whom the said liquor belonged.

Learned counsel for the petitioner submitted that as per the FIR, the RO plant belonged to the petitioner, but that is factually incorrect as he was

neither the owner nor has any connection with the RO plaint. It was further submitted that similarly situated co-accused Upendra Kumar @ Upendra

Yadav and Raj Kumar Yadav @ Raj Kumar have been granted anticipatory bail in Cr. Misc. No. 29001 of 2020 and Cr. Misc. No. 29265 of 2020, by

orders dated 02.12.20202 and 05.12.2020, respectively.

Learned APP submitted that the petitioner, though not apprehended at the spot, his name was disclosed by the persons arrested and there is huge

recovery of 2108.805 litres of foreign liquor.

Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, in the event of arrest or surrender

before the Court below within six weeks from today, 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 Act, Patna in Naubatpur PS Case No. 245

of 2020, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 and further, (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.