BAJRANGI SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This revision application has been preferred for setting aside the order dtd. 23/3/2022 passed by learned 2nd Exclusive Special Excise Court, Saran at Chapra whereby and whereunder the learned court has been pleased to reject the prayer for 'default' bail of the petitioner under Sec. 167(2) Cr.P.C. in connection with Manjhi P.S. Case No. 172 of 2019 registered under Ss. 30/30(a)/38(i)(ii) of Bihar Prohibition and Excise Act (hereinafter referred to as 'the Act of 2016').

(3.) Learned counsel for the petitioner submits that as per the prosecution story, in course of checking of the vehicle in question a total 1664.73 liters of foreign liquors were recovered from the truck. The apprehended accused disclosed their names as well as the names of the other accused persons. This petitioner has been named as one of those persons to whom the supply of liquor was to be made.