VIJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Kumar Verma, learned counsel for the petitioner and learned AC to GP-7 for the respondent State.

(2.) The present writ application has been filed for release of Hero Glamour motorcycle bearing Registration No. BR 27K 2880, in favour of petitioner which has been seized in G.O. Case No.139 of 2019 registered for the offences punishable under Sections 30(a) and 56(d) of Bihar Prohibition and Excise Act, 2016, as amended by the Amendment Act 8 of 2018 (hereinafter referred to as 'the Act').

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