MUNNI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yugal Kishore, learned counsel for the petitioner and Mr. Kumar Manish, learned SC-5 for the respondent-State.

(2.) The present writ application has been filed for release of Bolero vehicle bearing Registration No. BR 06P 4108, in favour of petitioner, which has been seized in connection with Saraiya P.S. Case No. 375 of 2018, registered for the offences punishable under Sections 272 and 276 of the Indian Penal Code, 1860 and Sections 30(a), 38 and 41 of Bihar Prohibition and Excise Act, 2016, as amended by the Amendment Act 8 of Patna High Court CWJC No.18088 of 2019 dt.06-01-2020 2018 (hereinafter referred to as 'the Act').

(3.) The relief, as prayed for by learned counsel for the petitioner as stipulated in paragraph no.1 of the writ application reads as follows :-