GHURGHUR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Gupta, learned counsel for the petitioner and learned A.C. to S.C.-11, appearing on behalf of the State.

(2.) This writ application has been preferred with a prayer for a direction to the respondent authorities to release Hero HF Deluxe Motorcycle of the petitioner bearing Registration No. BR- 22AD-5059, which has been seized in connection with Chaurtarwa P.S. Case No.228 of 2019, registered 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). The relief as claimed by the petitioner in paragraph No.1 of the writ application reads as follows :-

(3.) It is submitted by learned counsel for the petitioner that the petitioner is the registered owner of the vehicle in question.