VINOD RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Pramod Kumar Singh, 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 HML Passion Pro motorcycle bearing Registration No. BR01DF5165, in favour of petitioner which has been seized in P. R. No.182 of 2019 arising out of Special Case No.2786 of 2019 registered for the offence punishable under Section 30(a) of Bihar Prohibition and Excise Act, 2016, as amended by the Patna High Court CWJC No.18194 of 2019 dt.06-01-2020 Amendment Act 8 of 2018 (hereinafter referred to as 'the Act').

(3.) The prosecution case is that 9 litres of Indian Made Foreign Liquor were recovered from the possession of the pillion rider Bhola Yadav.