DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, learned counsel for the petitioner and Mr. Kumar Manish, learned SC-5 for the respondent-State.

(2.) The present writ application has been filed for release of Tata Safari vehicle bearing Registration No. BR01PB5873, in favour of petitioner, which has been seized in connection with Kankarbagh P.S. Case P.R. No. 216 of 2019, registered for the offences punishable under Section 30(a) 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 learned counsel for the petitioner as stipulated in paragraph no.1 of the writ application reads as follows :-