SHIV KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ram Chandra Jha Raman, learned counsel for the petitioner and Ms. Rupa, AC to learned GP 7 for the respondents.

(2.) The present writ application has been filed for release of the Bajaj Pulsor Motorcycle bearing Registration no. BR 32Z 3765, seized in connection with Bhairav Asthan P.S. Case No.30 of 2019, registered for the offences punishable under Sections 272 and 273 of the Indian Penal Code and Section 30(a) of Bihar Prohibition and Excise Act, 2016, as amended by Amendment Act 8 of 2018 (hereinafter referred to as the Act).

(3.) The relief claimed by the petitioner in paragraph 1 of the writ petition reads as follows: