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Judgment
8 paragraphs · 250 wordsGautam Kumar Choudhary, J
Heard the counsel for the parties.
Anticipatory bail application is filed on behalf of petitioner namely Ravi Pandey who is apprehending his arrest in connection with Jorapokhar P.S. Case No. 70 of 2022 registered under Section 47(a) of Excise Act.
As per prosecution case Foreign Liquor of Royal challenge Brand 180ml x 13 pcs, Sterling Reserve Foreign Liquor 180ml x 9pcs, Officer Choice Blue Whiskey of 375ml x 23 pcs, One Cartoon Kingfisher of 12pcs, Country-made liquor of 600mlx16 pcs were recovered. Liquor was seized from the shop of this petitioner.
It has been submitted by the counsel for the petitioner that petitioner is running a small cold-drinks shop which is the source of his livelihood. It has been submitted that though seizure-list was made in the shop, but no independent witnesses have been arrested as seizure-list witness.
Learned APP opposed the prayer for anticipatory bail.
On consideration of the aforesaid facts, the anticipatory bail is allowed. Accordingly, the petitioner above named in the event of his arrest or surrender is directed to be enlarged on bail on furnishing bail bond of Rs. 25,000/- (Twenty Five Thousand only) with two sureties of the like amount each to the satisfaction of learned ACJM, Dhanbad, in connection with Jorapokhar P.S. Case No. 70 of 2022, subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure. The petitioners are directed to surrender before the Court below within two weeks.
This application stands allowed.