Salauddin @ Syed Salauddin vs. The State Of Bihar - Patna High Court, 07 February 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No.7215 of 2019 Arising Out of PS. Case No.-11 Year-2019 Thana- CHAPRA TOWN District- Saran ====================================================== Salauddin @ Syed Salauddin Son of Abdul Mannan @ Mannan, Resident of Village-Chota Tespa, Police Station Town Chapra, District- Saran. ... ... Petitioner/s Versus The State of Bihar. ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr. Kamlesh Kumar, Adv. Ms. Kahkashan Alam, Adv. For the Opposite Party/s : Mr. Arun Kumar ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY

ORAL ORDER 2 07-02-2019 Heard learned counsel for the petitioner and the counsel appearing on behalf of the State. The petitioner is in custody in connection with Saran Town P.S. Case No. 11 of 2019 for the offences under Sections 188, 120(B)/34 of the Indian Penal Code and Section 30(a), 38, 41 of Bihar Prohibition Act, 2016. Learned counsel for the petitioner submits that the petitioner has no criminal antecedent and he is in custody since 07.01.2019. He further submits that in the instant case petitioner has been made accused only on suspicion and petitioner submits that he is neither the owner of truck nor involved in the business of transportation of liquor in fact he is engaged in the trade of Readymade Garments at Chapra in the name and style of M/s

Patna High Court Cr.Misc. No.7215 of 2019(2) dt.07-02-2019 2/2 Salauddin. Considering the fact that the petitioner has no criminal antecedent and he has no concern with the truck or the liquor, the Court is inclined to grant bail to the petitioner, let the petitioner named above be released on bail on furnishing bail bonds of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of Court of learned 6th Additional Sessions Judge, Saran at Chapra in connection with Saran Town P.S. Case No. 11 of 2019 with the condition that the bailors should be a local trader having GST registration.

mdrashid/- (Anil Kumar Upadhyay, J) U T