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Judgment
17 paragraphs · 340 words1.Heard learned counsel for the petitioner and learned APP for the State.
The petitioner seeks bail in connection with Nautan PS Case No. 205 of 2019 dated 19.11.2019 instituted under Sections 30(a)/41(1) of the Bihar
Prohibition and Excise Act, 2016.
The allegation against the petitioner and others is that from the Bolero vehicle on which he was travelling, on interception, 328.320 litres of foreign
liquor was recovered and he was caught while trying to run away.
Learned counsel for the petitioner submitted that he has no criminal antecedent and just because he was present on the Bolero vehicle he has been
made an accused. It was submitted that neither the vehicle belongs to him nor did he have any connection with the recovered liquor. It was further
submitted that the petitioner is in custody since 19.11.2019.
Learned APP submitted that the petitioner was travelling on the Bolero vehicle from which liquor has been seized.
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 2nd
Additional Sessions Judge-cum-Special Judge Excise, Siwan in Nautan PS Case No. 205 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 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.