SHANKAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Singh, learned counsel for the petitioner and Mr. Vivek Prasad, learned G.P.-7 for the respondent -State.

(2.) The present writ application has been filed for release of Mahindra Truck bearing Registration number BR 02 GA 5079, seized in connection with Sherghati (Dobhi) P.S. Case No. 147/2019, registered under Sections 37(1),(2) of Bihar Prohibition and Excise (Amendment) Act, 2016, as amended by Amendment Act 8 of 2018 (hereinafter referred to as 'the Act'). The relief(s), as stipulated in paragraph no.1 of the petition, read(s) as follows:-

(3.) The factual matrix of the case is that the truck in question was seized while the driver of the alleged vehicle, namely, Parshuram Yadav was found in intoxicated condition, leading to registration of FIR, being Sherghati (Dobhi) P.S. Case No. 147/2019.