RAMESH CHAUDHARY @ RAMESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under section 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') has been filed by the petitioner for grant of pre-arrest bail in connection with Siwan Case No.C-III-181 of 2017 registered for the offence punishable under Section 30(a) of the Bihar Prohibition and Excise Act, 2016 (for short 'the Act'). Similar prayers made by the petitioner have already been rejected twice by this Court vide orders dated 13.07.2017 and 30.10.2017 passed in Cr. Misc. No.31938 of 2017 and Cr. Misc. No.47825 of 2017 respectively.

(3.) Renewing the prayer for grant of pre-arrest bail for third time, learned counsel for the petitioner submitted that the allegation made in the complaint would not attract the ingredients of any offence against the petitioner under the Act, as no incriminating material was recovered from his conscious possession.