WAKIL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicant seeking anticipatory bail in connection with Hariharganj P.S. Case No.98 of 2021 registered under Ss. 414, 272, 273, 34 of the Indian Penal Code and under Sec. 47 (a) of Jharkhand Excise Act, pending in the court of learned J.M. 1st Class, Daltonganj, Palamau.

(3.) Learned counsel for the applicant submits that as per the prosecution version, on having received tip off the informant-Police Officer along with Police Force reached at the indicated place and found a white colour Bolero car and a Tempo, the same was intercepted and one person was apprehended at the spot, who was identified as Pawan Kumar Paswan. Those, who managed to flee away was named by the apprehended accused as Shambhu Kumar and from the said Tempo, 56 bottles of country made liquor was recovered. The apprehended accused also told that Bolero Car had been provided for carrying liquor by the present applicant. Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case and his name figured in the FIR on the confessional statement of the apprehended accused namely Pawan Kumar Paswan. He further submits that the Bolero Car, which was intercepted did not belong to him and he has no concerned with the alleged offence. There is no FSL in regard to the alleged liquor being noxious.