RAJU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Applications seeking exemption from filing certified copy of the impugned Order as also seeking exemption from filing official translation of the Annexures are allowed.

(2.) The petitioner seeks his enlargement on regular bail in n.d.p.s. Case No.07/2019/02/18, arising out of Sherghati Excise Case No.537/2017, which is pending in the Court of learned Additional Sessions Judge-III, Gaya (Bihar).

(3.) The allegations are that during checking by the excise officials at Dhirjabridge (Dobhi Chatra Road), two persons including the petitioner were caught with two packets containing 12 kg and 13 kg opium respectively.