RAM ASHISH YADAV Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Rakesh Srivastava and Shri Madnesh Prasad Singh, learned AGAs for the State.

(2.) This petition has been filed praying for the following reliefs:

(3.) The brief facts of the case are that on the basis of the FIR lodged by the opposite party No.2 at Police Station Bankata, District Deoria, F.I.R. No.0032 of 2020 was registered against the petitioner under Sec. 60, 63, 72 of the Excise Act. During the alleged raid of the house of the petitioner the police recovered Rs.4,00,300.00 which was said to have been obtained by the petitioner after the sale of liquor etc.