1. The matter has been heard via video conferencing.
2. Heard Ms. Ranjana Srivastava, learned counsel for the petitioner and Ms. Veena Rani Prasad, learned Additional Public Prosecutor (hereinafter
referred to as the ‘APP’) for the State.
3. The petitioner apprehends arrest in connection with Dhaka PS Case No. 280 of 2020 dated 29.07.2020, instituted under Section 280 of the Indian
Penal Code and 30(a) of the Bihar Prohibition and Excise Act, 2016.
4. The allegation against the petitioner is that he was one of the persons who ran away when police came to the house of co-accused Umesh Mukhiya
and arrested him and seized 364 bottles of nepali countrymade wine totalling 109.200 litres.
5. Learned counsel for the petitioner submitted that he is a young man and innocent and because there is inimical terms with the arrested person, he
has been named. It was submitted that no recovery has been made from the house of the petitioner and further that he has no criminal antecedent.
6. Learned APP submitted that the arrested person has named the petitioner as being one of the persons who had fled away from the scene.
7. Having considered the facts and circumstances of the case and submissions of learned counsel for the parties, in the event of arrest or surrender
before the Court below within six weeks from today, the petitioner be released on bail upon furnishing bail bonds of Rs. 25,000/- (twenty five
thousand) with two sureties of the like amount each to the satisfaction of the learned 7th ADJ, Motihari, East Champaran in Dhaka PS Case No. 280
of 2020, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973 and further, (i) that one of the bailors shall be a
close relative of the petitioner, (ii) that the petitioner and the bailors shall execute bond with regard to good behaviour of the petitioner, and (iii) that the
petitioner shall also give an undertaking to the Court that he shall not indulge in any illegal/criminal activity, act in violation of any law/statutory
provisions, tamper with the evidence or influence the witnesses. Any violation of the terms and conditions of the bonds or the undertaking shall lead to
cancellation of his bail bonds. The petitioner shall cooperate in the case and be present before the Court on each and every date. Failure to cooperate
or being absent on two consecutive dates, without sufficient cause, shall also lead to cancellation of his bail bonds.
8. The application stands disposed off in the aforementioned terms.