Rajesh Singh @ Tahal Jee vs State Of Bihar

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner seeks bail in connection with Shastrinagar PS Case No. 860 of 2019 dated 07.11.2019 instituted under Sections 30(a) of the Bihar

Prohibition and Excise Act, 2016.

The allegation against the petitioner is that from his room 65 litres of illicit liquor has been recovered.

Learned counsel for the petitioner submitted that he has no criminal antecedent and that the recovery has not been from the conscious possession

of the petitioner. It was submitted that the petitioner is in custody since 07.11.2019.

Learned APP submitted that the petitioner was caught and in his presence, from his room, liquor was recovered.

Considering the facts and circumstances of the case and submissions of learned counsel for the parties, let the petitioner be released on bail on

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 Special Case No. 9848 of 2019 arising out of Shastrinagar PS Case No. 860 of 2019.

One of the bailors shall be a close relative of the petitioner. The petitioner and the bailors shall execute bond with regard to good behaviour of the

petitioner. The petitioner shall also give an undertaking to the Court that he shall not indulge in any criminal activity. 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 appear 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.