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The Patna high court grants the bail to the applicant on the condition that the bail applicant pay Rs. 15000 to the PM Cares Fund which is set up to give relief to the country during the COVID-19 outbreak. The court held that the bail bond of the petitioner shall be accepted by the learned court on showing receipt of deposit of Rs. 15000 in the pm cares fund. The court lies upon the decision of the Madhya Pradesh high court as well as Jharkhand high court in which the court grants bail on the condition of payment to the PM Cares Fund.
In the instant case the applicant filed a bail application for the offences under section 30(A) and 38(I) of the Bihar Prohibition Excise Act, 2016. The counsel for the applicant submitted before the court that there was no conscious possession of liquor by the petitioner and the house and shop form where the liquor was seized did not belong to the petitioner that he don’t have any connection with the seized liquor. He asserts that the applicant was innocent and also submitted that the applicant had no criminal antecedents and he had been in jail for the very first time in the month of January. After the submissions of the applicant and the acceptance of the applicant to donate Rs. 15,000 to the pm cares fund for getting the bail, the Patna high court further proceeded to allow the bail application. The court also states that the Madhya Pradesh high court and Jharkhand high court had also earlier directed the donation of money to the pm cares fund as a condition for granting the bail.
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