MD. MERAJ @ MOHAMMAD MERAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Md. Anis Akhtar, learned counsel for the petitioner and Mr. Kumar Manish, learned SC -5.

(2.) Learned counsel for the petitioner is permitted to make correction in paragraph no. 1 of the writ petition.

(3.) The present writ application has been filed for release of Hero Splendor Plus (Black) colour motorcycle bearing registration no. BR22AE-6221, which has been seized in connection with Bettiah Town P.S. Case No. 648 of 2019, registered for the offence punishable under Section 30(a) of the Bihar Prohibition and Excise Act , 2016 as amended by the Amendment Act 8 of 2018 (hereinafter referred to as 'the Act').