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Sanjay Kumar Rai @ Sanjay Ray @ Sanjay Kumar Ray vs. The State Of Bihar

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CR. MISC./49197/2024HC PatnaGSTCNR BRHC01059935202430 July 2024Bench: MR. JUSTICE NAWNEET KUMAR PANDEY3 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA CRIMINAL MISCELLANEOUS No.49197 of 2024 Arising Out of PS. Case No.-152 Year-2024 Thana- BARAUNI District- Begusarai ====================================================== SANJAY KUMAR RAI @ SANJAY RAY @ SANJAY KUMAR RAY S/O FULANA RAI @ FULENA RAY R/O VILLAGE- PAPRAUR, P.S- BARAUNI, DISTT.- BEGUSARAI. ... ... Petitioner/s Versus THE STATE OF BIHAR ... ... Opposite Party/s ====================================================== with CRIMINAL MISCELLANEOUS No. 52580 of 2024 Arising Out of PS. Case No.-152 Year-2024 Thana- BARAUNI District- Begusarai ====================================================== VIJAY RAI S/O MR. FULENA RAY R/O VILLAGE- PAPRAUR, P.S- BARAUNI, DISTT.- BEGUSARAI. ... ... Petitioner/s Versus THE STATE OF BIHAR ... ... Opposite Party/s ====================================================== Appearance : (In CRIMINAL MISCELLANEOUS No. 49197 of 2024) For the Petitioner/s : Mr. R.S. Sahay, Adv. Mr. Raj Kumar Sinha, Adv. For the Opposite Party/s : Mr.Rajesh Kumar, APP (In CRIMINAL MISCELLANEOUS No. 52580 of 2024) For the Petitioner/s : Mr.Ajay Kumar Thakur, Adv. Mrs. Vaishnavi Singh, Adv. Mr. Ritwik Thakur, Adv. For the Opposite Party/s : Mr.Sucheta Yadav, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE NAWNEET KUMAR PANDEY

ORAL ORDER 2 30-07-2024 Heard learned counsel for the petitioners as well as learned APP for the State.

2.

In this case, the petitioners are seeking regular bail in connection with Barauni (Zero Mile) P.S. Case No. 152 2/3 of 2024, registered for the offences punishable under Sections 30(A) and 41(i) of Bihar Prohibition and Excise (Amendment) Act, 2018. 3. As per allegation, the police got a secret information that at Village-Papraur, Sanjay Kumar Rai and Vijay Rai (petitioners) with their associates have brought a large trip of wine near their house. On this information, the police party reached at the P.O. and caught the petitioners and co-accused Hitesh Kumar. On search, a huge quantity i.e., 96 litres of Codeine Phosphate and Triprolidine Hel Syrup, RT- Scan cough syrup recovered.

4.

Learned counsel for the petitioners has submitted that the alleged contraband which was recovered from the house of the petitioners are medicines and cough syrups and the petitioner, Vijay Rai is a wholesaler of the medicines. His license has been annexed as Annexure-2 in Cr. Misc. No. 52580/2024. He is also paying GST regularly and the GST Registration Certificate has been annexed as page no. 27 of the bail petition. Further submission is that the petitioner Sanjay Kumar Rai is brother of the petitioner Vijay Rai. The alleged medicines were recovered from joint house of the petitioners.

5.

The learned court below is directed to get the 3/3 license and GST certificate verified by the concerned authorities and if they are found to be genuine, the petitioners, above-named, shall be released on bail on furnishing bail bonds of Rs.10,000/- each with two sureties of the like amount each to the satisfaction of learned Exclusive Special Judge Excise 1st, Begusarai in connection with Barauni (Zero Mile) P.S. Case No. 152 of 2024. 6. With these observations, the criminal miscellaneous petition is disposed of.

SONALI/- (Nawneet Kumar Pandey, J) U T

Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.