MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) Learned counsel for the petitioner undertakes to remove the defects within three weeks. In the eventuality of non-removal of defects within undertaken period, the office will place the matter before the Bench. The petitioner is apprehending his arrest in a case registered for the offence punishable under Ss. 30 (a), 41 of the Bihar Prohibition and Excise Act.

(3.) Learned counsel for the petitioners submits that petitioners are innocent and have been falsely implicated in this case. He submits that there is no recovery from the conscious possession of the petitioners rather 500 liters of fermented liquor is said to have recovered from the place of occurrence. The local Choukidar disclosed the name of the petitioner. He submits that petitioners have no criminal antecedent as stated in para-3 of the bail application.