SANNI KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner namely Sanni Kumar @ Sanni Keshari is apprehending his arrest in connection with Garhwa P.S. Case No. 178/2019, registered under Sections 290, 272, 273 of the Indian Penal Code and Section 47(a) of the Excise Act has been moved by Mr. Devesh Krishna, learned counsel for the petitioner and opposed by Mr. V.K. Tiwari, learned A.P.P. appearing on behalf of the State.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and nothing incriminating has been recovered from his possession. Learned counsel submits that the petitioner was never indulged in selling of illegal liquor. Learned counsel also submits that the petitioner is not having any criminal antecedent which he had stated in paragraph no. 5 of the anticipatory bail petition.

(3.) Learned A.P.P for the State has opposed the prayer for grant of anticipatory bail of the petitioner.